Delhi High Court - Orders
North Delhi Municipal Corporation vs Chaman Lal Sachdeva & Anr on 22 September, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 106/2016
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Namrata Mukim, Standing
Counsel for MCD with Ms. Garima
Jindal, Advocate (through video
conferencing).
versus
CHAMAN LAL SACHDEVA & ANR ..... Respondents
Through: Mr. S. K. Rout, Mr. Aman Mehrotra,
Mr. Rahul Chahun, Mr. Achin Saxena
and Mr. Ganesh Singh, Advocates for
R-1.
Mr. Sanjay Kumar Pathak, Mr. Sunil
Kumar Jha, Mr. M. S. Akhtar and Ms.
Rini V Tigga, Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 22.09.2022 Digitalized copy of the trial court record be supplied to the counsel for the parties whoever applies for the same.
List for final hearing on 9th March 2023. Till the next date of hearing, interim order, if any, to continue. In the meanwhile, parties are directed to file written synopsis not exceeding two pages with advance copy to the other side on or before the next date of hearing.
RAJNISH BHATNAGAR, J SEPTEMBER 22, 2022/p Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:23.09.2022 17:13:29