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Delhi High Court - Orders

Naresh Nagpal And Ors vs Government Of Nct Of Delhi And Ors on 24 April, 2024

Author: Sudhir Kumar Jain

Bench: Sudhir Kumar Jain

                                    $~44
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 12838/2019
                                                NARESH NAGPAL AND ORS.                                                           ..... Petitioners
                                                                                      Through:

                                                                                      versus

                                                GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents
                                                                                      Through:                 Mr. Mayank Kamta, Advocate for
                                                                                                               Mr. Divyam Nandrajog, Panel
                                                                                                               Counsel, GNCTD for R-1 to R-4.
                                                                                                               Mr. Sunil Dutt Dixit, Advocate for
                                                                                                               R-5.
                                                CORAM:
                                                HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
                                                              ORDER

% 24.04.2024 CM APPL. 23495/2024 (by the respondent no. 5 for early hearing)

1. By way of this application, the counsel for the respondent no. 5 is seeking early hearing of the present petition on the ground that the respondent no. 5 is an old aged person and is in a bad shape of health.

2. The counsel for the respondents no. 1 to 4 does not have any objection if the case is preponed for hearing.

3. Mr. Sunil Dutt Dixit, Advocate for respondent no.5 also stated that he has contacted Ms. Rajani Chauhan, Advocate for the petitioners on her mobile and she does not have any objection if the hearing of the case is preponed to either 20.05.2024 or 27.05.2024.

4. The application after considering all facts is allowed. The next date of hearing is preponed to 27.05.2024.

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 10/05/2024 at 21:15:42 W.P.(C) 12838/2019

5. List on 27.05.2024.

6. The date already fixed, i.e. 07.08.2024, stands cancelled.

DR. SUDHIR KUMAR JAIN, J APRIL 24, 2024 Sk/hvk 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 10/05/2024 at 21:15:42