Delhi High Court - Orders
Uday Raj And Ors vs Govt. Of Nct Of Delhi And Ors on 12 April, 2023
Author: Manmohan
Bench: Manmohan
$~A-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9342/2018
UDAY RAJ AND ORS. ..... Petitioners
Through: Mr.Ashok Agrawaal, Advocate with
Mr.Anuj Kapoor, Mr.Anjesh and
Ms.Vidisha, Advocates.
versus
GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
Through: Mr.Sameer Vashisht, ASC with
Mr.Vanshay Kaul, Advocate for R-
1&5.
Mr.Rajesh Gogna, CGSC with
Ms.Priya Singh, Advocate for R-2.
Ms.Shobhana Takiar, Standing
Counsel with Ms.Kritika Gupta,
Ms.Vaishnavi Tiwari and Mr.Kuljeet
Singh, Advocates for R-3.
Mr.Parvinder Chauhan, Advocate
with Ms.Akriti Garg, Advocate for R-
4.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 12.04.2023 Learned counsel for the respondents states that the matter at issue is substantially covered by the judgment of the learned Single Judge in W.P.(C) 14781/2022 dated 19th October, 2022 which has been upheld by the Division Bench in LPA 71/2023 dated 21st February, 2023. He has handed over copies of the aforesaid judgments today and the same are taken on record.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:13.04.2023 15:23:37Learned counsel for the petitioners states that the matter be listed for hearing on any other date.
In the interest of justice, re-notify on 7th August, 2023.
MANMOHAN, J SAURABH BANERJEE, J APRIL 12, 2023 TS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:13.04.2023 15:23:37