Delhi High Court - Orders
Ashok Agarwal vs Uoi & Ors on 10 January, 2020
Author: G.S.Sistani
Bench: G.S.Sistani, Anup Jairam Bhambhani
$~12, 13, 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 841/1998
ASHOK AGARWAL ..... Petitioner
Through Mr. Amit Sahni, Mr. Anshul Bajaj, Ms.
Sonali Tiwari, Mr. Jasman Singh Sethi
and Mr. Sunil Gulia, Advocates
versus
UOI & ORS ..... Respondents
Through Mr.Ajjay Aroraa, Mr. Kapil Dutta and
Mr. Rajat Rajoria Singh, Advocates for
NDMC, SDMC, EDMC.
Mr. Ajay Verma, Senior Standing
Counsel with Mr. Satyajit Sarna,
Advocate for DDA.
Mr. Nitin Jain, Advocate for DUSIB.
+ W.P.(C) 5232/2007 & CMs.APPL 20465/2016, 18087-88/2018,
23354/2018 & 23357/2018
NATIONAL CAMPAIGN FOR DIGNITY & RIGHTS OF SEWERAGE
& ALLIED WORKERS THR. HEMLATA KANSOTIA ..... Petitioner
Through Ms. Nabila Hasan, Advocate
versus
M.C.D. & ORS. ..... Respondents
Through Mr. Sanjay Poddar, Senior
Advocate(Amicus Curiae) with Mr.
Pratish Goel, Advocate.
Mr. Siddharth Dutta and Mr. Devesh
Chauvia, Advocates for respondent no.2.
Mr.Ajjay Aroraa, Mr. Kapil Dutta and
Mr. Rajat Rajoria Singh, Advocates for
NDMC, SDMC, EDMC.
Mr. Ajay Verma, Senior Standing
Counsel with Mr. Satyajit Sarna,
Advocate for DDA.
Mr. Anil Dabas and Mr. Praveen Kumar,
Advocates for respondent no.4.
Ms. Urvi Mohan, Advocate for Mr.
Sanjoy Ghose, ASC GNCTD.
Mr. Sumit Pushkarna, Standing Counsel
with Mr. Devanshu Lahing, Advocate for
DJB.
Mr. Nitin Jain, Advocate for DUSIB.
+ W.P.(C) 3604/2019 & CMs.APPL 16530-31/2019 & 29143/2019
AMIT SAHNI ..... Petitioner
Through Mr. Amit Sahni, Mr. Anshul Bajaj, Ms.
Sonali Tiwari, Mr. Jasman Singh Sethi
and Mr. Sunil Gulia, Advocates
versus
GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
Through Ms. Urvi Mohan, Advocate for Mr.
Sanjoy Ghose, ASC GNCTD.
Mr. Ajay Verma, Senior Standing
Counsel with Mr. Satyajit Sarna,
Advocate for DDA.
Mr. Sumit Pushkarna, Standing Counsel
with Mr. Devanshu Lahing, Advocate for
DJB.
Mr. Nitin Jain, Advocate for DUSIB.
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 10.01.2020 Mr. Poddar, learned Amicus Curiae submits that he is not available post- lunch.
Meanwhile, let a meeting be fixed amongst the petitioners, senior officers of Delhi Jal Board and local authorities to cull out suggestions and the manner in which they can be implemented. Let the meeting be held post 11.02.2020 and a report be filed before the next date of hearing. Additional documents, if any, may be filed by the petitioners, as prayed.
List on 28.02.2020.
G.S.SISTANI, J ANUP JAIRAM BHAMBHANI, J JANUARY 10, 2020/pst/ W.P.(C) 841/1998 etc. 2/2