Delhi High Court - Orders
Surender Singh vs Shri Kamal Kant on 23 May, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~61(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 473/2022 & CM No. 24310/2022, CMN o. 24311/2022,
CM No. 24312/2022
SURENDER SINGH ..... Petitioner
Through: Mr.B.S. Chauhan, Adv.
versus
SHRI KAMAL KANT ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 23.05.2022 CM No.24310/2022 & CM No.24311/2022(exemptions)
1. Exemptions allowed subject to all just exceptions.
2. The applications are allowed.
CM(M) 473/2022
3. The impugned order rejects an application, by the petitioner, to take additional documents on record solely on the ground that there was no explanation as to why the documents were not filed earlier in point of time.
4. In view thereof, issue notice, returnable on 10th October, 2022. Notice be served on the respondent by all modes including dasti as well as through learned Counsel before the court below, if any, returnable on 10th October, 2022.
Signature Not VerifiedDigitally Signed CM(M) 473/2022 page 1 of 2 By:SUNIL SINGH NEGI Signing Date:25.05.2022 13:07:04 CM No.24312/2022 (stay)
5. This application is disposed of by allowing the proceedings before the court below to continue but with the clarification that they shall remain subject to the outcome of this petition.
C.HARI SHANKAR, J MAY 23, 2022/kr Signature Not Verified Digitally Signed CM(M) 473/2022 page 2 of 2 By:SUNIL SINGH NEGI Signing Date:25.05.2022 13:07:04