Delhi High Court - Orders
Smt. Krishna vs Govt. Of Nct Of Delhi & Ors on 10 April, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17231/2025
SMT. KRISHNA .....Petitioner
Through: Mr. Aviral Jain, Advocate.
versus
GOVT. OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Tushar Sannu, Mr. Akshay
Sharma and Ms. Palak Gupta Joshi,
Advocates for DDA.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.04.2026
1. Awaiting the decision of the Full Bench in O.REF. 1/2024, titled Court on its Own Motion v. NEMO, the proceedings are adjourned.
2. Re-notify 9th September, 2026.
SANJEEV NARULA, J APRIL 10, 2026/hc This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/04/2026 at 22:57:17