Delhi High Court - Orders
Govt Of Nct Of Delhi & Ors vs Ranjit Chaudhary on 22 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~9, 10, 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10732/2022 and C.M. Nos. 31143-44/2022
GOVT OF NCT OF DELHI & ORS. ..... Petitioners
Through: Ms. Divyanshi Anand for Ms. Vibha
Mahajan Seth, Advocate
versus
RANJIT CHAUDHARY ..... Respondent
Through: Mr. Ravi Kant Jain, Advocate
+ W.P.(C) 10763/2022 and C.M. Nos.31265-66/2022
GOVT OF NCT OF DELHI & ORS. ..... Petitioners
Through: Ms. Divyanshi Anand for Ms. Vibha
Mahajan Seth, Advocate
versus
RAJESH SINGH ..... Respondent
Through: Mr. Ravi Kant Jain, Advocate
+ W.P.(C) 2496/2019
GOVT. OF NCT OF DELHI AND ORS. ..... Petitioners
Through: Ms. Divyanshi Anand for Ms. Vibha
Mahajan Seth, Advocate
versus
SHRI D.J. GUPTA ..... Respondent
Through: Mr. Shanker Raju, Mr. Nilansh Gaur
and Mr. Rajesh Sachdeva, Advocates
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
W.P.(C) 10732/2022 & conn. Page 1 of 2
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:26.08.2022
13:11:10
ORDER
% 22.08.2022
1. A request for an adjournment is made by learned counsel for the Petitioners.
2. At request, renotify on 19.10.2022.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 22, 2022/yg W.P.(C) 10732/2022 & conn. Page 2 of 2 Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:26.08.2022 13:11:10