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Delhi High Court - Orders

Cs Clarke vs Managing Committee Of Frank Anthony ... on 1 March, 2023

Author: Najmi Waziri

Bench: Najmi Waziri, Sudhir Kumar Jain

                              $~12
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      LPA 177/2012
                                     CS CLARKE                                      ..... Appellant
                                                      Through:    Mr. Amiet Andlay and Mr. Arun K.
                                                                  Sharma, Advocates.

                                                      versus

                                     MANAGING COMMITTEE OF FRANK ANTHONY PUBLIC
                                     SCHOOL & ORS                     ..... Respondents
                                                      Through:    Mr. J.K. Dass, Sr. Advocate with Mr.
                                                                  Puneet Taneja, Ms. Laxmi Kumari
                                                                  and Mr. Manmohan Singh Narula,
                                                                  Advocates for R-1.
                                                                  Mrs. Avnish Ahlawat, Standing
                                                                  Counsel, GNCTD along with Ms.
                                                                  Aliza Alam, Ms. Tania Ahlawat, Mr.
                                                                  Nitesh Kumar Singh, Ms. Palak
                                                                  Rohmetra and Ms. Laavanya Kaushik
                                                                  and, Advocates for R-3.

                                     CORAM:
                                     HON'BLE MR. JUSTICE NAJMI WAZIRI
                                     HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
                                                       ORDER

% 01.03.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).

1. Re-notify on 24.07.2023.

Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:03.03.2023 11:32:15

2. Meanwhile, it will be open to the parties to endeavour a mutual settlement since the lis has been pending for almost three decades.

NAJMI WAZIRI, J SUDHIR KUMAR JAIN, J MARCH 01, 2023 RW Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:03.03.2023 11:32:15