Delhi High Court - Orders
Mount Abu Education Society Regd & Anr vs North Delhi Municipal Corporation & Anr on 9 September, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~118
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2810/2021
MOUNT ABU EDUCATION SOCIETY
REGD & ANR. ..... Petitioners
Through: Mr. Kamal Gupta, Mr. Sparsh
Aggarwal and Mr. Yash Yadav,
Advocates.
versus
NORTH DELHI MUNICIPAL
CORPORATION & ANR. ..... Respondents
Through: Mr. Ajjay Aroraa, Standing Counsel
with Mr. Kapil Datta and Mr. Anuj
Bhargava, Advocates for respondent
No.1.
Mr. Nitin Sehgal, Mr. Kashish Bajaj
and Mr. Shubham Agarwal,
Advocates for respondent No.2/DDA.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 09.09.2022 CM. APPL. No. 8488/2021 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of. W.P.(C) 2810/2021 & CM. APPL. No. 8487/2021
1. Learned counsels for the parties submit that the issue raised in the present petition is also the subject matter of LPA No. 140/2021, which is now stated to be coming up on 28.09.2022.
2. Re-notify on 02.02.2023.
MANOJ KUMAR OHRI, J SEPTEMBER 9, 2022/v Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:12.09.2022 12:47:44