Delhi High Court - Orders
Mount Abu Education Society Regd & Anr vs North Delhi Municipal Corporation & Anr on 23 February, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2810/2021 & CM. APPLS. 8487-88/2021
MOUNT ABU EDUCATION SOCIETY REGD & ANR...Petitioner
Through Ms. Nidhi Samanotra, Advocate.
versus
NORTH DELHI MUNICIPAL CORPORATION & ANR.
..... Respondent
Through Mr. Ajjay Aroraa and Mr. Kapil
Dutta, Advocates for R-1.
Mr. Prabhsahay Kaur, Advocate for
the DDA.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 23.02.2022
1. The hearing was conducted through video conferencing.
2. Counter affidavit stated to have been filed by respondent/DDA is not on record. Let the counsel check up with the Registry and have the same placed on record. Let a copy of the counter affidavit be also furnished to learned counsel appearing for the Corporation, who may file his counter affidavit within four weeks. Rejoinder before the next date.
3. List on 05.04.2022.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through e-mail by the Court Master.
FEBRUARY 23, 2022/NA SANJEEV SACHDEVA, J
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:23.02.2022
Signing Date:23.02.2022 22:38:32 21:40
This file is digitally signed by PS to HMJ Sanjeev Sachdeva.