Delhi High Court - Orders
Mount Abu Public School And Anr vs Sh. Mange Ram on 13 October, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9109/2018
MOUNT ABU PUBLIC SCHOOL AND ANR.
..... Petitioner
Through: Mr. Pramod Gupta and Ms. Vidisha
Jain, Advs.
versus
SH. MANGE RAM
..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 13.10.2022
1. None appears for the respondent when the matter is called out.
2. In the interest of justice, adverse orders are deferred.
3. List on 17.04.2023.
CM APPL. 35157/2018 -Stay
4. Since none appears for the respondent, the interim order dated 18.01.2019 is made absolute and consequently, the operation of the order passed by the Learned Delhi School Tribunal will remain stayed during the pendency of the writ petition. The application is, accordingly, disposed of.
REKHA PALLI, J OCTOBER 13, 2022 acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:14.10.2022 12:17:27