Delhi High Court - Orders
Dera Ismail Khan House Building ... vs Government Of National Capital ... on 5 August, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8985/2017 and CM APPL.36772/2017 (Stay)
DERA ISMAIL KHAN HOUSE BUILDING CO-OPERATIVE
SOCIETY ..... Petitioner
Through: Ms. Manisha Singh, Advocate
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY DELHI
& ORS ..... Respondents
Through: Ms. Puja Kalra, Advocate for MCD
Mr. G. S. Oberoi, ASC with Mr.
Ankur Sharma, Advocate
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 05.08.2022 Learned counsel for the petitioner seeks some time to file a rejoinder in response to counter affidavit, filed on behalf of DDA.
Let the rejoinder be filed within four weeks. List on 08.02.2023.
SACHIN DATTA, J AUGUST 5, 2022/mr Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:09.08.2022 16:18:32