Delhi High Court - Orders
Sushmita Biswas vs Gnct Of Delhi & Ors on 18 November, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~26 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13036/2021
SUSHMITA BISWAS ......Petitioner
Through: Mr. Sourabh Ahuja, Advocate.
versus
GNCT OF DELHI & ORS ......Respondents
Through: Mrs. Avnish Ahlawat, Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 18.11.2021
[Physical Court Hearing]
CM APPL. 41098/2021
1. Allowed, subject to just exceptions.
W.P.(C) 13036/2021 and CM APPL. 41097/2021[Application filed on behalf of the petitioner for placing on record additional documents]
2. Mr. Sourabh Ahuja, who appears on behalf of the petitioner, says that, the issue which arises for consideration in the present matter, is similar to the issue that has arisen in W.P.(C) No. 12565/2021.
2.1. We are told that, notice has been issued in the aforementioned writ petition.
3. Accordingly, issue notice.
3.1. Mrs. Avnish Ahlawat accepts notice on behalf of the respondents. 3.2. Counter-affidavit will be filed within six weeks from today. 3.3. Rejoinder thereto, if any, will be filed before the next date of hearing.
4. List the matter on 21.04.2022 i.e., the date fixed in W.P.(C) 12565/2021.
RAJIV SHAKDHER, J TALWANT SINGH, J NOVEMBER 18, 2021/tr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:22.11.2021 14:56:45