Delhi High Court - Orders
Devina Sharma vs High Court Of Delhi Through Registrar ... on 8 March, 2022
Author: Vipin Sanghi
Bench: Vipin Sanghi, Dinesh Kumar Sharma
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3914/2022
DEVINA SHARMA ..... Petitioner
Through: Petitioner in person
versus
HIGH COURT OF DELHI THROUGH REGISTRAR GENERAL... Respondent
Through: Ms. Rashmi Chopra and Ms.Vatsala
Chandra Chaturvedi, Advocates
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 08.03.2022 C.M.11644/2022 (exemption) Exemption allowed subject to all just exceptions The application stands disposed of. W.P.(C) 3914/2022 Issue notice. Ms.Rashmi Chopra, counsel for the respondent accepts notice.
Counter affidavit be filed within a week. Rejoinder, if any, be filed before the next date of hearing.
The date for receiving the applications shall be rescheduled to a date after the next date of hearing and the date of holding of examination shall also be postponed, accordingly.
List the matter on 07.04.2022 before the same bench which is seized of W.P.(C) 3636/2022, after obtaining orders of Hon'ble the Chief Justice before the Court on 07.04.2022.
VIPIN SANGHI, J DINESH KUMAR SHARMA, J MARCH 8, 2022/rb Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:09.03.2022 12:35:25