Delhi High Court - Orders
Jagmohan Chopra & Anr vs South Delhi Municipal Corporation & Ors on 26 March, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 496/2018
JAGMOHAN CHOPRA & ANR ..... Appellants
Through: Mr. Manish Shekhari, Advocate.
versus
SOUTH DELHI MUNICIPAL CORPORATION & ORS.....
Respondents
Through: Mr. Amish Tandon, Advocate for t h e
applicant (through VC)
Mr. Kunal Mimani, Advocate for t h e
applicant in CM APPL.373/2020
(through VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 26.03.2021 CM APPL. 11942/2021 Issue notice. Notice is accepted by learned counsel appearing for the appellant.
Notice shall issue to respondent No.1 through standing counsel, returnable on 11.05.2021.
Learned counsel submits that he shall be filin g an application for early hearing in the connected appeal FAO 351/2018 also.
SANJEEV SACHDEVA, J MARCH 26, 2021/rk Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:27.03.2021 10:06:05 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.