Delhi High Court - Orders
Oynx Management Services Pvt.Ltd And ... vs Union Of India And Ors on 31 May, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6854/2023
OYNX MANAGEMENT SERVICES PVT.LTD AND ANR.
..... Petitioners
Through: Mr. Gaurav Gupta and Mr. Shaan
Mehta, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Vikram Jetly, CGSC with Ms.
Shreya Jetly, Mr. Sahib Gurdeep
Singh, GP for R-1 and R-4.
Mr. Azmat H. Amanullah, Advocate
for R-3.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 31.05.2023 CM APPL. 30398/2023
1. This application has been filed on behalf of the Petitioners seeking impleadment.
2. Learned Counsel appearing for the Petitioners has argued before this Court that inadvertently one of the successful bidders has not been impleaded as Respondent in the writ petition.
3. After hearing learned Counsel appearing for the Parties, the application is allowed.
4. Issue notice.
W.P.(C) 6854/2023 Page 1 of 2This 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 08/10/2023 at 05:36:01
5. Process fee be paid for issuance of notice to the newly impleaded Respondent.
6. Let an amended memo of parties be also filed.
7. The application is disposed of.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J MAY 31, 2023 S. Zakir W.P.(C) 6854/2023 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 08/10/2023 at 05:36:01