Delhi High Court - Orders
Aditya Mittal vs State Of Nct Of Delhi & Ors on 3 January, 2024
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 42/2021
ADITYA MITTAL
.....Petitioner
Through: Ms. Manju Nanda, Adv. (through
VC).
versus
STATE OF NCT OF DELHI & ORS.
.....Respondent
Through: Ms. Manju Sharma, Adv. for R-2
(through VC).
Ms. Jasjeet Singh, Adv. for R-3
(through VC).
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 03.01.2024 I.A. No. 18/2024 (by respondent no.2 u/S 5 of Limitation Act r/w Section 151 of CPC seeking condonation of delay of 108 days in filing address of respondent no.2).
1. The matter has been taken up today on filing of the captioned IA.
2. It is submitted that the matter is coming up for hearing before the undersigned on 09.02.2024.
3. Ld. Counsel for respondent no.2 that since there is no change in address of respondent no.2, which is already mentioned in the memo of parties filed with the plaint, therefore, the respondent no.2 does not wish to press the captioned IA and wishes to withdraw the same. Not opposed.
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 03/01/2024 at 21:52:44
4. Heard. In view of the above submissions, the present application is dismissed as withdrawn accordingly.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) JANUARY 3, 2024/v Click here to check corrigendum, if any 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 03/01/2024 at 21:52:44