Delhi High Court - Orders
Mount Abu Public School And Anr vs Sh. Mange Ram on 18 January, 2019
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9109/2018 and CM APPL No. 35157/2018
MOUNT ABU PUBLIC SCHOOL AND ANR. ..... Petitioners
Through Mr. Pramod Gupta, Ms. Vanshika
Sethi and Ms. Vrinda Arora, Advs.
versus
SH. MANGE RAM ..... Respondent
Through Mr. Bhupinder Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 18.01.2019 Counter affidavit is stated to have been filed vide diary no. 74984 dated 17.01.2019. However, the same is not on record. Registry is directed to place the same on record. Petitioner is at liberty to file rejoinder thereto, if any, within four weeks.
Till further orders, impugned orders dated 20.01.2017 and 11.07.2018 shall remain stayed.
Renotify on 03.05.2019.
Order dasti.
SURESH KUMAR KAIT, J JANUARY 18, 2019 gb