Delhi High Court - Orders
Bhai Biba Singh Khalsa Sr Secondary ... vs Directorate Of Education Through Its ... on 6 November, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13480/2023
BHAI BIBA SINGH KHALSA SR SECONDARY SCHOOL
THROUGH ITS MANAGER ..... Petitioner
Through: Mr.Naginder Benipal, Ms.Harithi
Kambiri and Mr.Ankit Siwach,
Advocates
versus
DIRECTORATE OF EDUCATION THROUGH ITS DIRECTOR
..... Respondent
Through: Mr.Yeeshu Jain, ASC with Ms.Jyoti
Tyagi and Ms.Manisha, Advocates
Ms.Nistha Sinha Proxy for
Ms.Rachita Garg, Advocate
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.11.2023 CM APPL. 57212/2023 (Impleadment)
1. In compliance of order dated 12th October, 2023 the applicant/ petitioner has filed this application under Section 151 of the Code of Civil Procedure, 1908 seeking impleadment of Delhi Subordinate Service Selection Board (DSSSB) as respondent No.2. The same is allowed and the amended Memo of Parties filed alongwith the application is taken on record.
2. Accordingly, the application stands disposed of.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/11/2023 at 23:45:04 W.P.(C) 13480/2023 On filing PF within a week, issue notice to the impleaded respondent No.2 through all permissible modes including dasti, returnable on 28th November, 2023 i.e. the date already fixed.
CHANDRA DHARI SINGH, J NOVEMBER 6, 2023 Dy/av Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/11/2023 at 23:45:04