Delhi High Court - Orders
M/S Puneet Const Co vs North Delhi Municipal Corporation on 25 January, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~39 & 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1456/2022
M/S PUNEET CONST CO ..... Petitioner
Through: Mr. Ramneek Singh, Advocate.
versus
NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Mr. Kunal Vajani, Standing Counsel,
North DMC with Mr. Shikhar Khare,
Mr. Ketul Hansraj and Mr. Gokula
Krishnan, Advocates.
+ W.P.(C) 1457/2022
M/S PUNEET ENTERPRISES ..... Petitioner
Through: Mr. Ramneek Singh, Advocate.
versus
NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Mr. Kunal Vajani, Standing Counsel,
North DMC with Mr. Shikhar Khare,
Mr. Ketul Hansraj and Mr. Gokula
Krishnan, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 25.01.2022 CM APPL.4217/2022 (exemption) in W.P(C) 1456/2022 CM APPL.4218/2022 (exemption) in W.P(C) 1457/2022 Exemption is allowed subject to all just exceptions. W.P(C) 1456/2022 W.P(C) 1457/2022
1. The hearing was conducted through video conferencing.
Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:25.01.2022 Signing Date:25.01.2022 22:24:36 19:29 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
W.P(C) 1456/2022 & 1457/2022 12. Issue notice. Notice is accepted by learned counsel appearing for the respondent who prays for time to take instructions.
3. At request, renotify on 09.02.2022.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J JANUARY 25, 2022 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:25.01.2022 Signing Date:25.01.2022 22:24:36 19:29 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
W.P(C) 1456/2022 & 1457/2022 2