Delhi High Court - Orders
M/S Mso Infrastructure Pvt Ltd vs State Of Nct Delhi on 17 February, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1495/2021 & CRL.M.A. 10378/2021
M/S MSO INFRASTRUCTURE PVT LTD ..... Petitioner
Through Mr. Nikhil Malhotra, Advocate.
versus
STATE OF NCT DELHI ..... Respondent
Through Mr. Amit Chadha, APP for the State
with SI D. K. Yadav, PS Uttam
Nagar.
Mr. Mahendra Pratap and Mr.
Shekhar Gupta, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 17.02.2022
1. On 10.02.2022, a suggestion was put to the learned counsels for the parties as to whether the parties would be inclined to make an attempt to settle the matter amicably before the Mediation Centre.
2. Mr. Nikhil Malhotra, learned counsel for the petitioner and Mr. Mahendra Pratap, learned counsel for respondent No.2, state that they have received instructions from their client and the parties have no objection if the matter is referred to the mediation in order to make an attempt to settle the matter amicably.
3. The parties are directed to appear before Delhi High Court Mediation and Conciliation Centre on 23.02.2022 at 03:00 PM.
4. List before Court on 06.05.2022.
SUBRAMONIUM PRASAD, J FEBRUARY 17, 2022/S. Zakir Signature Not Verified Digitally Signed By:RAHUL SINGH Signing Date:18.02.2022 18:07