Delhi High Court - Orders
Mount Abu Education Society Regd & Anr vs North Delhi Municipal Corporation & Anr on 5 April, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~23.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2810/2021, CM APPL. 8487/2021 and
CM APPL. 8488/2021
MOUNT ABU EDUCATION SOCIETY REGD & ANR.
..... Petitioners
Through: Mr. Nalin Kohli, Advocate
versus
NORTH DELHI MUNICIPAL CORPORATION & ANR.
..... Respondents
Through: Mr. Ajjay Arora and Mr. Kapil Dutta,
Advocates
Mr. Nitin Mishra and Ms. Laavanya Kaushi,
Advocates for DDA
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 05.04.2022
1. At request of learned counsel for the respondents, list on 26.04.2022.
2. In the meantime, Response, if any, on behalf of respondent No. 1 be filed with an advance copy thereof to the other side.
MANOJ KUMAR OHRI, J APRIL 5, 2022 na Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:07.04.2022 16:19:31