Delhi High Court - Orders
Veena Bajaj & Anr vs New Delhi Municipal Council on 1 March, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11186/2020 & CM APPL.34895/2020
VEENA BAJAJ & ANR. ..... Petitioner
Through: Mr. Sudeep, Advocate.
versus
NEW DELHI MUNICIPAL COUNCIL ..... Respondent
Through: Mr. Arjun Mitra, Advocate for NDMC/R-1
(through Video Conferencing).
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 01.03.2021
1. Learned counsel for petitioners seeks to place reliance on interim order dated 15.01.2021 in WP(C) 675/2021 titled Smt. Nandita Tuli Vs. NDMC.
2. Learned counsel for respondent prays for time to take instructions.
3. At request, renotify on 24.03.2021.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J MARCH 1, 2021 ak Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:03.03.2021 19:01:24 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.