Delhi High Court - Orders
Sunita Aggarwal vs Delhi Pollution Control Committee And ... on 14 November, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15585/2022
SUNITA AGGARWAL ..... Petitioner
Through: Mr. Anirudh Bakhru, Mr.
Ayush Puri, Mr. Ayush Tyagi,
Ms. Tejaswini Chander
Shekhar, Mr. Prateek Jha,
Advs.
versus
DELHI POLLUTION CONTROL COMMITTEE AND ANR
..... Respondents
Through: Mr. Udit Malik, ASC with Mr.
Divyam Nandrajog, Adv. for R-
2.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 14.11.2022 CM APPL. 48487/2022 (for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of. W.P.(C) 15585/2022 and CM APPL. 48485/2022(Interim Stay), CM APPL. 48486/2022(Lengthy Synopsis & List Of Dates) Although the first respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service on the said respondent through all permissible modes including via approved courier service.
Additionally, learned counsel is permitted to serve a copy of the writ petition on the panel counsel who represents the first respondent before this Court.
Let the matter be called again on 05.12.2022.
YASHWANT VARMA, J.
NOVEMBER 14, 2022 / SU Signature Not Verified Digitally Signed By:NEHA Signing Date:16.11.2022 13:19:59