Delhi High Court - Orders
Krishnakakar vs Govt Of Nct Of Delhi & Anr on 25 May, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~R-263
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6430/2006, CM APPL. 5275/2006, CM APPL. 15468/2006
& CM APPL. 14977-78/2007
KRISHNAKAKAR ..... Petitioner
Through: None.
versus
GOVT OF NCT OF DELHI & ANR ..... Respondent
Through: Ms. Avni Singh, Advocate for R-2 to
5.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 25.05.2022 There is no appearance on behalf of the petitioner. Issue Court notice to the petitioner, returnable on 19th October 2022. Learned counsel for respondent nos. 2 to 5 prays for some time to take instructions regarding the pension scheme of Anganwadi in other States.
List the matter in the category of "Regular Matters".
CHANDRA DHARI SINGH, J MAY 25, 2022 Aj Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:26.05.2022 17:51:48