Delhi High Court - Orders
Bharti Bahuguna vs Kendriya Vidyalaya Sangathan & Ors on 30 November, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3172/2019
BHARTI BAHUGUNA ..... Petitioner
Through: Dr. Amar Nath Gupta and Mr.Santosh
Kumar Sahu, Advocates.
versus
KENDRIYA VIDYALAYA SANGATHAN
& ORS. ..... Respondents
Through: Mr. U. N. Singh, Advocate for
Respondent Nos.1 to 4.
Mr. Virender Pratap Singh Charak,
Ms. Shubhra Parashar,
Mr.Pushpender Pratap Singh and
Ms.Pinky Yadav, Advocate for R-5.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 30.11.2022 Mr. U. N. Singh, Advocate appearing for Respondent Nos.1 to 4 seeks an adjournment as he has been engaged recently.
Learned counsels for the parties shall be at liberty to file written submissions within four weeks.
Re-notify on May 03, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J NOVEMBER 30, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:01.12.2022 11:57:08