Delhi High Court - Orders
Delhi Transport Corporation vs Rakesh Kumar on 4 December, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~S-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2748/2017
DELHI TRANSPORT CORPORATION ..... Petitioner
Through Mr. Sarfaraz Khan, Advocate
versus
RAKESH KUMAR ..... Respondent
Through None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 04.12.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL. 30190/2020 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly. CM APPL. 30188/2020 (Release of Amount) & CM APPL. 30189/2020 (Condonation of Delay in filing CM APPL. 30188/2020) Notice is yet to be issued to the non-applicant/respondent. On the applicant/petitioner taking necessary steps within a period of one week from today, issue notice to the non-applicant/respondent, through counsel, who entered appearance on his behalf, if any, as well, by all W.P.(C) 2748/2017 Page 1 of 2 permissible modes, including through electronic mail, if available, returnable on 01.02.2021.
SIDDHARTH MRIDUL, J TALWANT SINGH, J DECEMBER 04, 2020/dn/rs Click here to check corrigendum, if any W.P.(C) 2748/2017 Page 2 of 2