Delhi High Court - Orders
Ansal Properties & Ifrastructure Ltd vs Centre For Development Of Telematics ... on 26 August, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~11(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 209/2020
ANSAL PROPERTIES & IFRASTRUCTURE LTD
..... Petitioner
Through: Mr. Vikas Goel and Mr. Vivek
Gupta, Advs.
versus
CENTRE FOR DEVELOPMENT OF TELEMATICS (C-DOT)
& ANR ..... Respondents
Through: Mr. Prateek, Adv.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 26.08.2021 (Video-Conferencing)
1. An adjournment is sought on behalf of learned counsel for the respondent on the ground that the file has been misplaced.
2. The Court Master is directed to e-mail to learned counsel for both parties, the record of this case, so that such a request is not made on the next date of hearing.
3. Re-notify for hearing as part-heard, at the end of the Board, subject to earlier part-heard matters, if any, on 14th September, 2021.
4. It is made clear that subject to its reasoning, this matter would not be adjourned on the next date of hearing.
C.HARI SHANKAR, J AUGUST 26, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.08.2021 19:08:05