Delhi High Court - Orders
Jai Kishan Gupta vs Vijay Kumar Dev Chief Secretary, Govt Of ... on 25 January, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 974/2018
JAI KISHAN GUPTA ..... Petitioner
Through: None.
versus
VIJAY KUMAR DEV CHIEF SECRETARY,
GOVT OF NCT OF DELHI & ORS ..... Respondent
Through: Mr. Mohit Bhardwaj, Advocate for R-
1.
Mr. Sanjay Kumar Pathak and Mr.
Sunil Kumar Jha, Advocates for R-2
and 3.
Mr. Tarun Johri and Mr. Ankur
Gupta, Advocates for
DMRC/Contemnor no.4.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 25.01.2023
1. None appears for the Petitioner.
2. Learned counsel for the Respondents state that in the Special Leave Petition ('SLP') filed by the Respondent impugning the order dated 21.11.2017, notice has been issued. He, therefore, prays that the present matter may be adjourned to await the judgment in the said SLP(C) No. 10946/2019.
3. The Respondent has handed over a copy of the order dated 03.02.2020, passed in the said SLP which records that the said SLP has been directed to be listed after the pronouncement of the judgment in SLP(C) Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:01.02.2023 09:37:55 Nos. 9036-9038/2016 along with other connected matters.
4. Learned counsel for the Respondent states that the judgment in SLP(C) Nos. 9036-9038/2016 has been since pronounced and it will decide the SLP(C) No. 10946/2019. He states that Respondents will take appropriate steps to have SLP(C) No. 10946/2019 listed within a period of four weeks for a decision in the said matter.
5. At the request of the Respondent adjourned to 28.07.2023.
MANMEET PRITAM SINGH ARORA, J JANUARY 25, 2023/msh/aa Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:01.02.2023 09:37:55