Delhi High Court - Orders
Sh Ajay Singhal vs Government Of Nct Of Delhi & Ors on 19 January, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7952/2020
SH AJAY SINGHAL ..... Petitioner
Through: Mr. Satyendra Kumar, Advocate.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 19.01.2021 CM APPL.1959/2021
1. The hearing was conducted through video conferencing.
2. This is an application on behalf of the petitioner seeking continuation of the interim order granted on 14.10.2020.
3. Learned counsel contends that when this matter was taken up on 10.12.2020 and was adjourned because respondents had not filed any reply and no effective hearing had taken place on the said date. He submits that while adjourning the case on 10.12.2020 to 29.04.2021, the interim order granted on 14.10.2020 was inadvertently not stated to have been continued till the next date.
4. In view of the above, issue notice of this application to the respondents, returnable on 29.04.2021.
Signature Not Verified Digitally Signed By:KUNAL MAGGUWP(C) 7952/2020 Page 1 Signing Date:19.01.2021 22:19:21 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
5. In the meantime, the interim order dated 14.10.2020 to continue till the next date of hearing.
6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J
JANUARY 19, 2021
ak
Signature Not Verified
Digitally Signed By:KUNAL
MAGGU
WP(C) 7952/2020 Page 2
Signing Date:19.01.2021 22:19:21 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.