Delhi High Court - Orders
Kuldeep Singh Dabas vs Gnct Of Delhi on 8 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11348/2022
KULDEEP SINGH DABAS ..... Petitioner
Through: Mr. Sourabh Ahuja, Advocate.
versus
GNCT OF DELHI ..... Respondent
Through: Mrs. Avnish Ahlawat, Standing
Counsel with Mr. Nitesh Kumar
Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.08.2022 CM APPL. 33415/2022 Exemption is allowed, subject to all just exceptions. W.P.(C) 11348/2022 & CM APPL. 33414/2022
1. Issue notice. Notice is accepted by learned counsel for respondent.
2. Counter affidavit be filed within four weeks. Rejoinder, if any, within four weeks thereafter.
3. Learned counsel for petitioner submits that out of the total sum Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:16.08.2022 15:26:24 W.P.(C) 11348-2022 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
of Rs.1,74,040/-, a sum of Rs.82,950/- has already been recovered.
4. Renotify on 29.11.2022.
5. It is directed that till the next date of hearing, no further recovery shall be made from the petitioner.
6. Parties shall file a brief note of submissions before the next date of hearing.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 8, 2022 NA Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:16.08.2022 15:26:24 W.P.(C) 11348-2022 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.