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Delhi High Court - Orders

Varsha Mandirata & Ors vs Delhi Transport Corporation (Dtc) & Ors on 22 July, 2022

                           $~5
                           *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +      W.P.(C) 4917/2017
                                  VARSHA MANDIRATA & ORS                 ..... Petitioners
                                              Through: Mr. Ajay Garg, Ms. Tripti Gola and
                                                       Mr. Harjot Singh, Advocates

                                                      versus

                                  DELHI TRANSPORT CORPORATION
                                  (DTC) & ORS
                                                                                         ..... Respondents
                                                      Through:     Mr. Sarfaraz Khan, Advocate for R-
                                                                   1.
                                                                   Mr. Amiet Andlay, Advocate for R-2.
                                                                   Mr. Sahil Paul, Adv. for R-4.

                                  CORAM:
                                  HON'BLE MR. JUSTICE GAURANG KANTH
                                                      ORDER

% 22.07.2022

1. Vide order dated 12.04.2022, the Court had noted that the claim of the petitioner for compensation was to be considered in accordance with the guidelines which was placed as Annexure R-2 with the affidavit of respondent No.2 dated 11.04.2022.

2. During the course of the arguments, learned counsel for the respondent No.2 apprised the Court that certain further documents were required at the end of the petitioner to consider their claim.

3. Learned counsel for the respondent No.2 further submits that vide letters dated 26.04.2022 and 28.06.2022 they have indicated that the Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:28.07.2022 16:14:55 necessary documents are required to be furnished by the petitioners to process their claim in accordance with the guidelines as mentioned in Annexure R-2.

4. At this stage, learned counsel for the petitioners submits that his case is not covered under the said guidelines. He further submits that his case should be decided on its own merits and not in accordance with the guidelines as mentioned in the earlier order dated 12.04.2022.

5. Learned counsel for the petitioners has drawn the attention of the Court to computation of compensation dated 03.12.2018 and submits that no reply to the same has been filed by any of the respondents. Response to computation of compensation be filed by the respondents, if any, except respondent No.2, before the next date of hearing.

6. In view of the submissions made by respective parties, let this matter be listed for arguments on 23.11.2022.

GAURANG KANTH, J JULY 22, 2022 ms Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:28.07.2022 16:14:55