Delhi High Court - Orders
Vishwas Verma & Anr vs Dsiidc & Ors on 15 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1561/2019 & CM APPL. 7223/2019
VISHWAS VERMA & ANR ..... Petitioners
Through Mr Kirti Uppal, Senior Advocate with
Mr Rohit Goel, Mr Mithlesh Jha, Mr Aditya
Awasthy, Mr Rajev Bhasin, Advocates.
versus
DSIIDC & ORS ..... Respondents
Through Mr Jagjit Singh, Mr Preet Singh,
Advocates. Mr Mukesh Gupta, Advocate
Mr Nitin Jain, Advocate for DUSIB.
Ms Nikita Salwan, Mr Shreya Sharma,
Advocate for R1/DSIIDC.
Mr D. Gupta, for Respondent Nos. 4 & 5.
Mr Mukesh Gupta, Standing Counsel for
NDMC.
Mr Badandu Shahhar, Mr S. Prakash,
Advocates with Mr Dinesh Jindal for
R6/DDCC.
Mr Arnav Sanyal, Advocate for R10.
Mr Dhanesh Relan, Advocate for DDA.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 15.02.2019
1. Issue notice. The learned counsel appearing for the respondents accept notice.
2. The respondents shall file a status report, clearly indicating their stand on the allegations made in the present petition within a period of three weeks from today. The rejoinder, if any, be filed within a period of one week, thereafter.
4. List on 20.03.2019.
VIBHU BAKHRU, J FEBRUARY 15, 2019 pkv