- (1.) Learned Advocate Mr. Vishal Awtani present for Applicant. None present for Respondent in MA 4/2017. It is noticed that no resolution authorising the RP to seek extension of time. But in order dated 10.10.2017 it is mentioned that in spite of resolution RP did not seek extension of time by filing application.
(2.) This appears to be apparent mistake on the face of the record. Hence the sentences in para 5 commencing from words " on agenda no. 3" upto "Mr. Anil Goel so far" shall be deleted. MA 4/2017 is disposed of accordingly.;