Delhi High Court - Orders
Mep Infrastructure Developers Ltd vs South Delhi Municipal Corporation And ... on 18 April, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 145/2021, CM APPLS. 13983/2021, 13984/2021, 13986/2021,
25149/2021, 25150/2021, 32156/2021, 32157/2021, 32159/2021,
40902/2021, 40903/2021, 1728/2022, 1729/2022, 1730/2022,
4872/2022, 12650/2022
MEP INFRASTRUCTURE DEVELOPERS LTD ..... Appellant
Represented by: Mr. Dushyant Dave and Mr. Parag P.
Tripathi, Sr. Advs. with Mr. Rajiv
Shankar Dvivedi, Mr. Sushant Sarkar,
Mr. Rishabh Jain, Mr. Karan Luthra,
Ms. Aarushi Tiku, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION
AND OTHERS ..... Respondent
Represented by: Ms. Garima Prashad, Sr. Adv. with
Mr. Sanjay Vashishtha, Standing
Counsel, Mr. Phagun Kalra, Mr.
Rupesh Singh, Mr. Rahul Kumar,
Advs. for SDMC.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 18.04.2022
1. List for hearing on 2nd May, 2022 at the 'End of the Board'.
2. In the meantime respondents will file their reply to CM APPL. 12650/2022 seeking withdrawals of prayer 'B' and 'C' in CM APPL. 32157/2021, prayer 'A' in CM APPL. 40903/2021 and prayer 'B' in CM APPL. 1729/2022 within 10 days. Rejoinder affidavit in 3 days thereafter.
3. In the meantime written submissions be filed by the parties.
Signature Not Verified LPA 145/2021 Digitally Signed By:JUSTICE Page 1 of 2MUKTA GUPTA Signing Date:21.04.2022 15:40:23
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
APRIL 18, 2022 'ga' Signature Not Verified LPA 145/2021 Digitally Signed By:JUSTICE Page 2 of 2 MUKTA GUPTA Signing Date:21.04.2022 15:40:23