Delhi High Court - Orders
Dda vs Derc And Ors on 1 July, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~R-1&2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7292/2009
DDA ..... Petitioner
Through
versus
DERC AND ORS. ..... Respondents
Through Ms S. Akshata, Advocate for
respondents No.2 to 4.
+ W.P.(C) 5307/2012
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORP. ..... Petitioner
Through
versus
DELHI ELECTRICITY REGULATOROY COMMISSION AND
ANR ..... Respondents
Through Ms S. Akshata, Advocate for
respondents No.2
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 01.07.2024 [Physical Hearing/Hybrid Hearing (as per request)]
1. There is no representation on behalf of the petitioners, i.e., DDA and DSIIDC.
2. Adverse orders, qua the petitioners, are deferred.
W.P.(C) 7292/2009 and connected Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/07/2024 at 20:46:55
3. Ms S. Akshata, Advocate, seeks accommodation on behalf of respondents no.2 to 4 in W.P.(C) 7292/2009 and respondent no. 2 in W.P.(C) 5307/2012.
4. There is no representation on behalf of respondents no. 1 and 5 in W.P. (C) 7292/2009, and respondent no. 1 in WP (C) 5307/2012. 4.1 Adverse orders, qua the above-mentioned respondents, are deferred.
5. The matters will continue to remain on the regular board.
RAJIV SHAKDHER, J AMIT BANSAL, J JULY 1, 2024 rt Click here to check corrigendum, if any W.P.(C) 7292/2009 and connected Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/07/2024 at 20:46:55