Delhi High Court - Orders
Shri Ram Kishan vs The Addl. District Magistrate & Anr on 13 September, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12033/2023
SHRI RAM KISHAN ..... Petitioner
Through: Mr.Pankaj, Advocate
versus
THE ADDL. DISTRICT MAGISTRATE & ANR....Respondents
Through: Mr.Sanjay Pathak, Standing Counsel
with Mr.Sunil Kumar Jha,
Mr.M.S.Akhtar and Ms.Nidhi Thakur,
Advocates for respondent No.1/LAC.
Appearance not given for respondent
No.2/DDA.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 13.09.2023 CM APPL. No.47184/2023 (exemption) Exemption allowed, subject to all just exceptions. Application stands disposed of.
W.P.(C) 12033/2023
1. Issue notice. Mr.Sanjay Pathak, learned Standing Counsel accepts notice for respondent No.1/LAC. Counsel accepts notice for respondent No.2/DDA.
2. Let counter affidavits be filed within ten weeks from today. Rejoinder be filed within ten weeks thereafter.
3. Re-notify on April 30, 2024.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J SEPTEMBER 13, 2023/v This is a digitally signed order.
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