Delhi High Court - Orders
Gajender Singh Drall And Ors vs Govt Of Nct Of Delhi And Ors on 18 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
31
+ W.P.(C) 320/2018
GAJENDER SINGH DRALL AND ORS. ..... Petitioners
Through: Mr Vishal Maan, Advocate.
versus
GOVT OF NCT OF DELHI AND ORS. ..... Respondents
Through: Ms Ruchika Rathi and Ms
Subhalaxmi Sen, Advocates for
L&B/LAC.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 18.01.2019
1. Learned counsel for the Respondents seeks waiver of the cost of Rs.3,500/-.
2. Considering that the counter affidavit has been filed only yesterday, the cost cannot be waived. The prayer is rejected.
3.Subject to placing on record proof of costs to the Petitioners, as directed, on or before 21st January, 2019 the counter affidavit be taken on record. Rejoinder be filed before the next date.
4. List on 13th August, 2019.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 18, 2019 rd