Delhi High Court - Orders
The Technological Institute Of ... vs Municipal Corporation Of Delhi (North) ... on 31 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 1244/2018 & CM APPL. No. 5178/2018
THE TECHNOLOGICAL INSTITUTE OF TEXTILES AND
SCIENCES ..... Petitioner
Through: Mr. Jayant K. Mehta, Mr. Nipun
Malhotra & Mr. Rahul Kukreja,
Advs.
versus
MUNICIPAL CORPORATION OF DELHI (NORTH) AND ORS.
..... Respondents
Through: Ms. Mini Pushkarna, Standing
Counsel for R1 and R2 with
Ms.Swagata Bhuyan & Ms. Apoorva
Khosla, Advs.
Ms. Krishnam Singh, Adv. for R3.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 31.01.2019 Respondent No. 3 has been served in the matter and is represented by counsel. Counsel is also present for respondents Nos. 1 and 2.
Let counter-affidavits in the matter be filed by the respondents within four weeks; rejoinder/s thereto, if any, be filed within two weeks of receiving the counter-affidavit/s.
Re-list for consideration on 01st May, 2019.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 31, 2019/uj