Delhi High Court - Orders
Action Committee Unaided Recognized ... vs Delhi Development Authority on 31 January, 2019
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10451/2015
ACTION COMMITTEE UNAIDED RECOGNIZED
PRIVATE SCHOOLS ..... Petitioner
Through: Mr. Kamal Gupta and
Ms.Pragya Agrawal, Advs.
versus
DELHI DEVELOPMENT AUTHORITY ..... Respondent
Through: Mr. Rajiv Bansal, Sr. Adv. with
Mr. Shlok Chandra, Mr. Ritesh Kr. Sharma,
Ms. Parul Puruthi, Ms. Vaishali Rawat,
Advs. for DDA
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 31.01.2019 In response to an objection raised by Mr. Rajiv Bansal, learned Senior counsel for the respondent-DDA, Mr. Kamal Gupta, learned counsel appearing for the petitioner, submits that, inadvertently, the Bye-laws of the petitioner Association as well as the list of its members were not filed.
He undertakes to do so under a cover of an index within one week.
Renotify for disposal at the end of the Board as "part heard" on 22nd February, 2019.
C.HARI SHANKAR, J JANUARY 31, 2019 dsn