Delhi High Court - Orders
Govt Of Nct Of Delhi & Anr vs Priyanka on 23 September, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~8 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6526/2021 & CM APPL. 20512/2021
GOVT OF NCT OF DELHI & ANR. ..... Petitioners
Through: Mrs. Avnish Ahlawat, Standing
Counsel, GNCTD (services) with
Mrs. Tania Ahlawat, Mr. Nitesh
Kumar Singh and Ms. Palak
Rohemetra, Advocates.
versus
PRIYANKA ..... Respondent
Through: Mr. Sahib Gurdeep Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 23.09.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. Mrs. Avnish Ahlawat, standing counsel for the petitioners, says that, she does not wish to file a rejoinder to the affidavit in-reply, filed by the respondent, qua the additional-affidavit of the petitioners. 1.1. The statement of Mrs. Ahlawat is taken on record. 2 Mr. Sahib Gurdeep Singh, who appears on behalf of the respondent, says that, he wants to bring on record certain judgements, in support of the respondent's case.
3. Accordingly, counsel for the parties will file their written submissions, not exceeding three pages each, at least, three days before the W.P.(C) 6526/2021 Page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:27.09.2021 19:22:40 next date of hearing.
3.1. Counsels for the parties are given leave to file judgement(s) on which they wish to rely in matter. The judgement(s) will be accompanied by an index, which would indicate the proposition(s) qua which the judgement(s) is/are cited as also the relevant paragraph(s) on which reliance is placed.
4. List the matter on 02.02.2022.
RAJIV SHAKDHER, J TALWANT SINGH, J SEPTEMBER 23, 2021/pa Click here to check corrigendum, if any W.P.(C) 6526/2021 Page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:27.09.2021 19:22:40