Delhi High Court - Orders
Secretary Delhi Subordinate Services ... vs Ranbir Singh & Anr on 25 February, 2021
Author: Jasmeet Singh
Bench: Chief Justice, Jasmeet Singh
$~24.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 80/2021
SECRETARY DELHI SUBORDINATE SERVICES
SELECTION BOARD (DSSSB) & ANR. ..... Appellants
Through: Mrs.Avnish Ahlawat, Standing
Counsel with Mr.Nitesh Kumar Singh, Mrs.Tania
Ahlawat, Ms.Palak Rohmetra, Advs..
Versus
RANBIR SINGH & ANR. ..... Respondents
Through: Ms.Amita Singh Kalkal, Adv. for
Respondent No.1.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 25.02.2021 C.M.No.7637/2021 (exemptions) Allowed, subject to all just exceptions. The application is disposed of.
C.M.No.7638/2021(leave to appeal) This application has been preferred seeking leave to prefer the appeal. Having heard the learned counsel for the appellant and looking to the facts and circumstances of the case, leave to prefer the appeal is granted. The application is allowed and disposed of. LPA No.80/2021 & C.M.No.7636/2021(stay), Issue notice to the respondents.
Ms.Amita Singh Kalkal, the learned counsel accepts notice for the respondent No.1. She seeks time to get instructions and to file the reply. Time as prayed for is granted. The reply be filed before the next date of LPA 80/2021 Page 1 of 2 hearing.
Notice shall now be issued to respondent No.2, through ordinary process, returnable on 26th March, 2021.
In the meanwhile, as an ex parte ad interim relief, we hereby stay the operation, implementation and execution of the impugned order dated 14th January, 2021 passed by the learned Single Judge in Cont.Cas.(C) No.633/2017 (Annexure P-1 to the memo of this appeal) till the next date of hearing.
CHIEF JUSTICE JASMEET SINGH, J FEBRUARY 25, 2021 'anb' LPA 80/2021 Page 2 of 2