Delhi High Court - Orders
Council For Advancement Of Peoples ... vs Ramesh Chander & Ors on 23 April, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~145
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4092/2016
COUNCIL FOR ADVANCEMENT OF PEOPLES ACTION &
RURAL TECHNOLOGY (CAPART) ..... Petitioner
Through: Mr. S. K. Rungta, Senior Advocate.
(through VC).
versus
RAMESH CHANDER & ORS. .....Respondents
Through: Mr. Anuj Aggarwal, Ms. Divya Garg,
Mr. Tanmaya Dhari Sinha, Ms.
Shreya Kukreti and Mr. Sidharth
Nayer, Advocates.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 23.04.2024 CM APPL. 11642/2023 (Direction)
1. The instant application under Order I Rule 10(2) of the Code of Civil Procedure, 1908 has been filed on behalf of the petitioner seeking following reliefs:-
"1. Allow this application;
2. Direct the substitution of petitioner Council for Advancement of People's Action and Rural Technology (CAPART) by National Institute of Rural Development & Panchayti Raj (NIRD&PR) as petitioner being its successor body in terms of notification No. CG-DL-E-13042020-219043 dt. 13.4.2020 issued by Ministry of Rural Development, Govt. of India.
3. Take amended memo of parties on record."
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 25/04/2024 at 22:18:26
2. Learned counsel appearing on behalf of the respondents has not objection to the relief as sought by the petitioner in the instant application.
3. For the reasons stated in the application and the same not being opposed by the learned counsel appearing on behalf of the respondents, the instant application is allowed.
4. The Registry is directed to take the amended memo of parties on record.
5. The application stands disposed of. W.P.(C) 4092/2016
6. List on 15th October, 2024 for final hearing.
CHANDRA DHARI SINGH, J APRIL 23, 2024 rk/da Click here to check corrigendum, if any 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 25/04/2024 at 22:18:26