Delhi High Court - Orders
Navendu Charitable Trust vs Municipal Corporation Of Delhi on 8 November, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Tushar Rao Gedela
$~31.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5550/2023 and CM APPL. 21813/2023
NAVENDU CHARITABLE TRUST ..... Petitioner
Through: Ms. Deeksha Mishra, Advocate.
versus
MUNICIPAL CORPORATION OF DELHI ..... Respondent
Through: Ms. Beenashaw N. Soni, Standing
Counsel MCD with Ms. Ann Joseph,
Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.11.2023 Mr. Narayan Singh is present in Court against whom allegations have been made in the present petition. Mr. Narayan Singh has stated before this Court that the present litigation is a proxy litigation at the behest of Mr. Hoshiyar Singh, who is his real brother; and who has lost the civil suit No. 59227/2016 against him. It is Mr. Hoshiyar Singh who is filing the cases against him in various Courts. He has also stated in open Court that the learned counsel Ms. Deeksha Mishra appeared as legal counsel on behalf of Mr. Hoshiyar Singh in civil suit which has been dismissed by Administrative Civil Judge / Additional Rent Controller.
When confronted with the aforesaid situation, learned counsel has fairly stated before this Court that she was not aware of the status of the 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 11/11/2023 at 03:26:02 present petitioner Navendu Charitable Trust, however, she prays for withdrawal of the present writ petition. Accordingly, the same is dismissed as withdrawn.
SATISH CHANDRA SHARMA, CJ TUSHAR RAO GEDELA, J NOVEMBER 8, 2023 V. Rawat 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 11/11/2023 at 03:26:02