Delhi High Court - Orders
Saurabh Luthra vs State Of Nct Of Delhi & Ors on 13 April, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:15.04.2021
21:19:37
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3611/2021 & CM APPL. 10971/2021
SAURABH LUTHRA ..... Petitioner
Through: Mr. Aabhas Dahiya, Mr. Nitish
Dahiya and Mr. Mahender Singh,
Advocates (M: 9810708725).
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Ms. Tara Narula, Advocate.
SI Mukesh Yadav.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 13.04.2021
1. This hearing has been done through Video Conferencing.
2. Ms. Tara Narula, ld. Counsel, submits that initially, the fire safety certificate was not granted to the Petitioner and the representation of the Petitioner in that regard is still pending. However, in the meantime, the Petitioner has made a fresh application to the NDMC and accordingly, the NDMC ought to be impleaded as a party in the present case.
3. Accordingly, the NDMC is impleaded as Respondent No.7. Let the amended memo of parties be filed within one week. Notice be issued to the NDMC through its Standing Counsel.
4. Respondents to file their respective affidavits within four weeks. Rejoinder, thereto, if any, be filed within four weeks thereafter.
5. It is made clear that the interim order passed on the last date to the effect that no coercive measures shall be taken against the Petitioner, shall continue. However, it is clarified that any proceedings which may have been Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:15.04.2021 21:19:37 initiated by the Delhi Police in respect of the running of a hooka bar in the Petitioner's establishment taken under Section 28 read with Section 112 of the Delhi Police Act, 1978 are not stayed. Any such proceedings shall continue to be prosecuted.
6. List on 1st September, 2021.
PRATHIBA M. SINGH, J APRIL 13, 2021 dj/T