Delhi High Court - Orders
Gauri Dwivedi vs Direct News Private Limited on 17 May, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P.1472/2022
GAURI DWIVEDI ..... Petitioner
Through: Ms, Chaishta Channa, Adv.
(appeared through VC)
versus
DIRECT NEWS PRIVATE LIMITED ..... Respondent
Through: Mr. Gaurav Srivastava , Adv.
(appeared through VC)
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. MANISH
SHARMA, (DHJS)
ORDER
% 17.05.2023 I.A.No.7624/2023 (under Section 5 of Limitation Act filed on behalf of the respondent for condonation of delay in filing reply to the petition)
1. File is taken up on listing of the captioned IA.
2. Learned counsels for the parties submit that present matter has already been disposed of by the Hon'ble Court vide order dated 18/04/2023. They further submit that in view of the same, the captioned has become infructuous and the same may be disposed of accordingly.
3. Heard. Record Perused.
4. Since the matter has already been disposed of by the Hon'ble Court vide order dated 18/04/2023, the captioned IA stands dismissed as infructuous.
5. IA stands disposed of.
MANISH SHARMA, (DHJS) JOINT REGISTRAR (JUDICIAL) MAY 17, 2023/nk Click here to check corrigendum, if any This is a digitally signed order.
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