Delhi High Court - Orders
Naveen Kumar vs Cala-Cum-Adm, North West Delhi And Ors on 15 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10288/2021
CM APPL. 12884-12885/2022
NAVEEN KUMAR ..... Petitioner
Represented by: Ms.Esha Mazmudar, Advocate
with Ms.Salonee Keshwani,
Advocate.
Versus
CALA-CUM-ADM, NORTH WEST DELHI AND ORS.
.... Respondent
Represented by: Ms.Surbhi Arora, Advocate for
Mr.Yeeshu Jain, Advocate for
CALA-cum-ADM, North West,
Delhi.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 15.03.2022 CM APPL. 12885/2022 (for exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
CM APPL. 12884/2022 (for directions)
1. By this application, the petitioner seeks directions to the learned Additional District Judge to release 5/144 shares out of the Signature Not Verified Signed By:JUSTICE MUKTA GUPTA W.P.(C) 10288/2021 page 1 of 2 Signing Date:16.03.2022 18:15:40 compensation amount along with the interest thereon to the petitioners.
2. Learned counsel for the petitioner states that even if the legal heir(s) of Devender Singh have filed LPA in which notice has been issued, there being no stay of the proceedings, the share of the petitioner is required to be released to the petitioner.
3. Notice. Learned counsel for the respondent No. 1 accepts notice.
4. Notice be issued to the respondent Nos. 2 and 3 as also to the learned counsels on the petitioner taking steps through Email, SMS, Whatsapp, Speed Post and Courier, returnable before this Court on 19th April 2022, the date already fixed in the petition.
5. In the meantime, reply affidavit, if any be filed by the respondent No. 1 within two weeks.
6. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 15, 2022/akb
Signature Not Verified
Signed By:JUSTICE MUKTA
GUPTA W.P.(C) 10288/2021 page 2 of 2
Signing Date:16.03.2022
18:15:40