Delhi High Court
Ajay Verma vs Govt.Of Nct Of Delhi on 18 February, 2020
Author: C.Hari Shankar
Bench: Chief Justice, C.Hari Shankar
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18th February, 2020
+ W.P.(C) 10689/2017 and CM No. 23042/2018
AJAY VERMA ..... Petitioner
Through: Petitioner in person with
Ms. Katyayini, Adv.
versus
GOVT.OF NCT OF DELHI ..... Respondent
Through: Mr. Gautam Narayan, Addl.Standing
Counsel-GNCTD
Mr. Rajat Aneja and Mr. Kartik K. Sood, Advs. for
Delhi High Court
Mr. Sumer Sethi and Ms. Dolly Sharma, Advs. for
Delhi State Legal Services Authority
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 18.02.2020 D.N. PATEL, CHIEF JUSTICE (ORAL) W.P.(C) 10689/2017 and CM No. 23042/2018
1. Petitioner who appears in person submits that individual guidelines and directions have already been given by this court in the orders dated 15th December, 2017 and 8th March, 2018, passed by this court in this matter.
W.P.(C) 10689/2017 Page 1 of 22. It is, therefore, submitted by the petitioner in person that these guidelines and directions may continue to be complied with by the respondents in future.
3. In view of this limited submission, we hereby direct the respondents that the orders dated 15th December, 2017 and 8th March, 2018, passed by this court whereby guidelines and directions have been issued by this court shall continue to be complied with by the respondents in future in letter and spirit.
4. So far as CM No.23042/2018 is concerned, petitioner submits that he is not pressing this application at this stage as he is going to initiate separate independent legal proceedings for the grievances ventilated in the said application. Hence, the said application is disposed of as not pressed at this stage.
5. With these observations, this writ petition is hereby disposed of.
CHIEF JUSTICE C.HARI SHANKAR, J.
FEBRUARY 18, 2020/kr W.P.(C) 10689/2017 Page 2 of 2