Delhi High Court - Orders
Leela Mathur vs Municipal Corporation Of Delhi & Anr on 25 February, 2022
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~5 & 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
5
+ LPA 48/2021
LEELA MATHUR ..... Appellant
Through: Ms. Monica Kapoor, Advocate.
versus
MUNICIPAL CORPORATION
OF DELHI & ANR. ..... Respondents
Through: Mr. Tushar Sannu, Standing Counsel
with Ms. Ankita Bhadouriya and Ms. Jyoti
Vashisht, Advocates for EDMC.
6
+ LPA 161/2021
MUNICIPAL CORPORATION OF DELHI (ERSTWHILE) (EAST
DELHI MUNICIPAL CORPORATION/ EDMC) (ERSTWHILE
MUNICIPAL CORPORATION OF DELHI/ MCD) & ANR.
..... Appellants
Through: Mr. Tushar Sannu, Standing Counsel
and Mr. Gautam Narayan, Additional Standing
Counsel.
versus
LEELA MATHUR ..... Respondent
Through: Ms. Monica Kapoor, Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 25.02.2022 Proceedings have been conducted through video conferencing. LPA 48/2021 & CM APPL. 4157/2021 (Additional Documents) List on 09.05.2022.
LPA 48/2021 and connected matter Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:03.03.2022 18:40:42Written submissions, if any, be filed by the parties, before the next date of hearing.
LPA 161/2021 & CM APPL. 15709/2021 (Additional Documents), 26516/2021 (Impleadment) Reply, if any, be filed by the Respondent, before the next date of hearing.
List on 09.05.2022.
Written submissions, if any, be filed by the parties, before the next date of hearing.
CHIEF JUSTICE JYOTI SINGH, J FEBRUARY 25, 2022/rk LPA 48/2021 and connected matter Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:03.03.2022 18:40:42