Delhi High Court - Orders
M/S. Kuldip Tourist Taxi Service vs Adg, Doordarshan Kendra & Anr on 7 July, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 193/2022
M/S. KULDIP TOURIST TAXI SERVICE ..... Petitioner
Through: Mr. Manish Khurana and Mr. Kshitij
Chhabra, Advs.
versus
ADG, DOORDARSHAN KENDRA & ANR. ..... Respondents
Through: Ms. Vertika Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 07.07.2022 Learned counsel for respondent submits that in an SLP filed against the order dated 05.01.2022, the Hon‟ble Supreme Court has stayed the aforesaid order passed by Division Bench of this court restraining the respondent from availing the services of M/s City Cab Company Pvt. Ltd. who is an existing contractor for the respondent, till further orders.
In the circumstances, renotify on 16.12.2022. In the meantime, let the orders passed by the Hon‟ble Supreme Court be placed on record the respondent.
SACHIN DATTA, J JULY 7, 2022/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:12.07.2022 15:47:44