Delhi High Court - Orders
Memo Of Parties By R-3/ Djb) Kavita vs Govt Of Nct Of Delhi And Ors on 13 April, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9246/2018
CM APPL.45365/2019 (O.1 R.10(2) CPC - for deletion from
memo of parties by R-3/ DJB)
KAVITA ..... Petitioner
Represented by: None.
versus
GOVT OF NCT OF DELHI AND ORS ..... Respondent
Represented by: Ms. Aakanksha Kaul, Advocate
with Mr. Aman Sahani,
Mr. Manek Singh, Advocate &
Mr. Saurabh Gola, JLO for R-2.
Mr. Amit Peswani, Advocate
for Ms. Nandita Rao, ASC for
the R-3.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 13.04.2022
1. Learned counsel for the respondents points out that Mr. Lalit Kumar Rawal, Advocate, who had filed this petition has passed away due to Covid-19. This appears to be the reason for non appearance on behalf of the petitioner.
2. Issue Court notice to the petitioner through ordinary process and Whatsapp, returnable before this Court on 21st July, 2022.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
APRIL 13, 2022/vk Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P.(C) 9246/2018 Page 1 of 1 Signing Date:20.04.2022 17:59:13