AI Structured Summary
Not yet generated for this judgment
Judgment
CM APPL. 21412/2023
The petitioner in his application has made following prayer:
a) Allow the instant application and close the right of the respondents to file a counter-affidavit to the CM APPL. 11477/2023.
Vide Order dated 20.03.2023, the respondents were directed to file counter affidavit within six weeks. However, till date, the same has not been filed.
Learned counsel for the respondents, on instructions, has assured this Court that the counter affidavit is almost ready and will be filed within three weeks.
In view of the assurance made by the learned counsel for the respondents, the application is disposed of.
However, it is made clear that if the counter affidavit is not filed within three weeks, the same shall be accepted with a cost of Rs. 10,000/- to be deposited in Delhi High Court Legal Services Committee.
CM APPL. 11477/2023
Learned counsel for the respondents seeks time and granted three weeks time to file the reply.
W.P.(C) 2942/2023
List before the Registrar on 07.07.2023, the date already fixed.