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Delhi High Court - Orders

Bal Kishan Shri Jai Karan Singh Chauhan ... vs Delhi Develpment Authority & Ors Union ... on 16 January, 2019

Author: C. Hari Shankar

Bench: C. Hari Shankar

$~27, 28, 31 to 55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 4289/2018 & CM APPL. 16712/2018 (for stay)
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      BAL KISHAN
      SHRI JAI KARAN SINGH CHAUHAN
      VED PRAKASH SHARMA
      SH. OM PARKASH
      SH. TRILOK SEHARAWAT
      SH. SURENDER SINGH
      SH. VED PRAKASH
      RAM KUMAR
      SATWANTI & ORS
      SHRI SANJAY KUMAR
      SHRI YUDHVIR SINGH
      BANWARI
       ROHTASH
      SH. HARI SINGH
      SH. RANBIR SHARMA
      SH. RAJESH AND ORS.
      SH. MUNNA PAL
      SANJAY JANGHU
      ANAND TOKAS
      SH. SUBHASH CHAND AND ORS
      SH. HARI RAM AND ANR.
      MUKESH KUMAR GAHLOT
      SH. BALDEV SINGH
      MANGE RAM & ANR
      SH. LAL CHAND
      VIJAY KUMAR VATS
      SH. RAMESH                             ..... Petitioners
                     Through:
                     versus
      DELHI DEVELPMENT AUTHORITY & ORS
      UNION OF INDIA AND ORS.
      GOVT OF NCT OF DELHI & ANR                  .....Respondents
                     Through: Mr. Dhanesh Relan, Standing
                     Counsel with Mr. Jagdeep Sharma, ASC and
                     Mr. Gyanendra Kumar, Adv. for DDA
      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR
                     ORDER

% 16.01.2019 Mr. Dhanesh Relan, learned counsel appearing for the DDA, seeks and is granted a final opportunity of one week, and no more, to file counter affidavits, in these matters, with advance copies to the petitioners, who may file rejoinders thereto, before the next date of hearing.

List for disposal at the end of the Board on 7th February, 2019.

C. HARI SHANKAR, J JANUARY 16, 2019/bh