Delhi High Court - Orders
Woodhill-Rahee (Jv), vs Dedicated Freight Corridor ... on 10 May, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 304/2022 & I.A. 11392/2022
WOODHILL-RAHEE (JV), ..... Petitioner
Through: None.
versus
DEDICATED FREIGHT
CORRIDOR CORPORATION, ..... Respondent
Through: Mr. Ashutosh Jha and Mr.
Oleander D. Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.05.2024
1. The petitioner is unrepresented when the matter is taken up for hearing. Rejoinder has also not been filed in terms of the orders passed.
2. List on 19.09.2024.
3. It is expected that the petitioner will not seek any further adjournment. Learned counsel for the respondent is requested to forward a copy of this order in writing to the petitioner at the address and e-mail address mentioned in the memo of parties.
PRATEEK JALAN, J MAY 10, 2024 SS PS: Later, Mr. Prashant Mehta, learned counsel, enters appearance on behalf of the petitioner, and he has been apprised of the order passed O.M.P. (COMM) 304/2022 Page 1 of 2 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 14/05/2024 at 22:31:27 today. The petitioner is at liberty to place its rejoinder on record.
PRATEEK JALAN, J MAY 10, 2024 SS/ O.M.P. (COMM) 304/2022 Page 2 of 2 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 14/05/2024 at 22:31:27