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Delhi High Court - Orders

New Delhi Municipal Council vs Naresh Kumar Tanwar (N K Tanwar) on 27 September, 2023

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Anoop Kumar Mendiratta

                                    $~47
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    W.P.(C) 12772/2023, CM APPL. 50322/2023, 50323/2023 &
                                         50324/2023
                                         NEW DELHI MUNICIPAL COUNCIL                 ..... Petitioner
                                                          Through: Ms. Kanika Agnihotri, Ms. Shefali
                                                                    Bhagwatkar and Ms. Garima Khanna,
                                                                    Advs.

                                                                                      versus

                                                NARESH KUMAR TANWAR (N K TANWAR) ..... Respondent
                                                            Through: Mr. Surinder Kumar Bhasin, Adv.

                                                CORAM:
                                                HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                                HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                                             ORDER
                                    %                        27.09.2023

                                    CM APPL. 50324/2023
                                                Allowed, subject to just exceptions.
                                                Application disposed of.
                                    CM APPL. 50323/2023

Issue notice. Mr. Surinder Kumar Bhasin accepts notice. Noting the contents of the application, documents are taken on record. Application disposed of.

W.P.(C) 12772/2023, CM APPL. 50322/2023

1. Our attention has been drawn to the order dated August 07, 2023 passed in W.P.(C) 10378/2023 to contend that a writ petition involving an identical issue, in which, this Court has issued notice returnable before this Court on March 12, 2024, notice be issued in the petition also.

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 04/10/2023 at 20:30:53

2. Noting the said submission, issue notice. Mr. Surinder Kumar Bhasin, Advocate, accepts notice for respondent.

3. Counsel for the parties to file written submissions along with the judgments they want to rely upon within eight weeks.

4. List the matter on March 12, 2024.

5. Till the next date of hearing, there shall be stay of the impugned order dated February 14, 2023 in O.A. 2316/2021, passed by the Central Administrative Tribunal, Principal Bench, New Delhi.

V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J SEPTEMBER 27, 2023/ds 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 04/10/2023 at 20:30:53