Delhi High Court - Orders
Rajender Prasad Sharma vs Court Of Chief Commissioner For Persons ... on 23 May, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8069/2022
RAJENDER PRASAD SHARMA ..... Petitioner
Through: Mr.Karan Luthra, Adv.
versus
COURT OF CHIEF COMMISSIONER FOR PERSONS WITH
DISABILITIES (DIVYANGJAN) & ANR. ..... Respondents
Through: Mr.Naginder Benipal, SPC with
Ms.Rupali Kapoor, GP & Ms.harithi Kambiri,
Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 23.05.2022 CM APPL. 24477/2022 & CM APPL. 24478/2022
1. Exemptions allowed, subject to all just exceptions.
2. The applications stand disposed of. CM APPL. 24476/2022 (stay)
3. This is an application filed by the petitioner seeking stay of the operation of the impugned order dated 23.10.2020 passed by the respondent no.1.
4. Learned counsel for the petitioner does not press the present application. The same is accordingly dismissed as not pressed. CM APPL. 24475/2022 (additional documents)
5. This is an application filed by the petitioner seeking permission to place on record additional documents.
6. Keeping in view the nature of the documents sought to be filed, the Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:24.05.2022 15:19:24 same is allowed, and the additional documents filed alongwith the application are taken on record.
7. The application is disposed of.
W.P.(C) 8069/2022
8. Issue notice. Learned counsel for the respondent no.1 accepts notice.
9. Upon the petitioner taking steps, issue notice to respondent no.2 through all permissible modes. Counter affidavit be filed within six weeks. Rejoinder thereto, if any, be filed before the next date.
10.List on 30.08.2022.
REKHA PALLI, J MAY 23, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:24.05.2022 15:19:24