Delhi High Court - Orders
Mep Infrastructure Developers Ltd vs South Delhi Municipal Corporation And ... on 27 February, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~111
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3426/2022 & CM APPL. 10017/2022
MEP INFRASTRUCTURE DEVELOPERS LTD. ..... Petitioner
Through: Mr. Rajiv Shankar Dvivedi, Mr.
Mahesh Agrawal, Mr. Rishabh Jain
and Mr. Sushant Kumar Sarkar,
Advocates
versus
SOUTH DELHI MUNICIPAL CORPORATION AND ORS.
..... Respondents
Through: Mr. Sanjay Vashishtha, Standing
Counsel, MCD
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 27.02.2024 CM APPL. 19720/2022 (Condonation of delay)
1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the respondent- NDMC/applicant seeking condonation of delay in filing the counter affidavit.
2. For the sufficient cause being shown in the application, the same is allowed and the delay of 15 days, in filing the counter affidavit, is condoned and the counter affidavit filed on behalf of the respondent-NDMC be taken on record.
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 29/02/2024 at 22:05:38
3. Accordingly, the application stands disposed of. CM APPL. 10018/2022 (Exemption from filing of length synopsis) Exemption allowed subject to just exceptions. The application stands disposed of.
W.P.(C) 3426/2022 At request of learned counsel appearing on behalf of the petitioner with no objection on behalf of the other side, the matter is adjourned.
List on 22nd August, 2024.
Interim orders, if any, to continue till then.
CHANDRA DHARI SINGH, J FEBRUARY 27, 2024 gs/da 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 29/02/2024 at 22:05:38