Delhi High Court - Orders
Delhi Transco Ltd. (Previously Delhi ... vs Kec International Ltd . (Previously Sae ... on 22 May, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 146/2017
DELHI TRANSCO LTD. (PREVIOUSLY DELHI ELECTRIC
SUPPLY UNDERTAKING DELHI VIDYUT BOARD..... Petitioner
Through: Ms.Vrinda Awasthi, Advocate
versus
KEC INTERNATIONAL LTD . (PREVIOUSLY SAE (INDIA)
LTD. & RPG TRANSMISSION LTD.) ..... Respondent
Through: Ms.Payal Chandra and Mr.Rhythm
Bauria, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 22.05.2023 Learned counsel appearing for the petitioner prayed for an adjournment. The said request is vehemently opposed by the learned counsel appearing for the respondent submitting to the effect that the petitioner has been taking adjournments since last many dates. It is also submitted on behalf of the respondent that the matter is pending since the year 2015, however, it got renumbered in the year 2017. It is, therefore, pleaded that the matter may not be adjourned and be heard at the earliest.
I have perused the records/ previous order sheets dated 3 rd March, 2020, 4th April, 2022 and 11th November, 2022.
On a perusal of the previous order sheets, it is clear that the adjournments in the matter are consistently being sought on behalf the petitioner. As the matter is pending since the year 2015, in the interest of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 19:58:14 justice, list the matter for hearing on 24th May, 2023 as the first case.
It is made clear that if the counsel for the petitioner is not present on the next date of hearing the matter shall be decided without the assistance of the petitioner.
CHANDRA DHARI SINGH, J MAY 22, 2023 SV/AK Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 19:58:14