Delhi High Court - Orders
Dtc Retired Employees Asso. (Regd.) vs Delhi Transport Corporation on 21 September, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~3(2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2494/2020
DTC RETIRED EMPLOYEES ASSO. (REGD.) ..... Petitioner
Through : Mr. Charanjeet Bhalla, Adv. for Mr.
Rakesh Walia, Adv.
versus
DELHI TRANSPORT CORPORATION ..... Respondent
Through : Mr. Nitesh Kumar Singh, Mrs. Tania
Ahlawat and Ms. Palak Rohemetra,
Advs. for Ms. Avnish Ahlawat,
Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 21.09.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. Mr. Charanjeet Bhalla, Advocate, says that, the main counsel for the petitioner i.e., Mr. Rakesh Walia is in some personal difficulty.
2. Accordingly, Mr. Bhalla requests that the matter be stood over. 2.1. Mr. Nitesh Kumar Singh, who appears on behalf of the respondent/DTC, says that, he has no objection.
3. At the request of Mr. Bhalla, list the matter on 10.02.2022.
RAJIV SHAKDHER, J TALWANT SINGH, J SEPTEMBER 21, 2021/aj Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:24.09.2021 12:42:42