Delhi High Court - Orders
Vishwas Verma & Anr vs Dsiidc & Ors on 22 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1561/2019 & CM APPL.
VISHWAS VERMA & ANR ..... Petitioners
Through Mr Mithlesh Jha, Advocate.
versus
DSIIDC & ORS ..... Respondents
Through Mr Ayush Srivastava, proxy counsel on
behalf of Ms Anusuya Salwan, Advocate for
Defendant No.1/DSIIDC.
Mr Batendu Shekhar, Mr Sriansh Prakash,
Advocates with Mr Dinesh Jindal, L .O.
Mr Parvinder Chauhan, Standing Counsel with
Mr Nitin Jain, Advocate for DUSIB.
Mr Mukesh Gupta, Mr Vaibhav Sharma, Standing
Counsel for NDMC.
Mr Jagjit Singh, Standing Counsel for Railways
with Mr Vipin Chaudhary, Advocate for
R8/Railways.
Mr Dhanesh Relan, Standing Counsel for DDA
with Mr Komal Sarawat, Advocate.
Mr Anshul Aditya Tewari, Advocate for
Mr Sumeet Pushkarna, Advocate for DJB/R7.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 22.02.2019 CM APPL. 8644/2019
1. Allowed, subject to all just exceptions.
2. The application is disposed of. W.P.(C) 1561/2019 & CM APPL.8643/2019
3. List on the date already fixed, 20.03.2019.
VIBHU BAKHRU, J FEBRUARY 22, 2019 pkv