Delhi High Court - Orders
Masoodpur Dairy Residents Welfare ... vs Uoi & Ors on 12 July, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~134
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12405/2006
MASOODPUR DAIRY RESIDENTS WELFARE
ASSOCIATION .....Petitioner
Through: Ms. Gunjan Sinha & Ms.
Muskaan Gopal, Advs.
versus
UOI & ORS. .....Respondents
Through: Mr. Parvinder Chauhan, Ms.
Mahima Anand & Ms. Hema
sukhija, Advs. for R4.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 12.07.2024 CM APPL. 38970/2024
1. This is an application moved on behalf of respondent No.4/Slum and JJ Department for vacation of the interim order dated 04.08.2006 passed by this Court.
2. Learned counsel for non-applicant/petitioner is present on advance notice.
3. Learned counsel for the respondent has invited the attention of this Court to a decision by the Division Bench of this Court in W.P.(C) 13236/2022 titled as „Sunayana Sibal & Ors. vs. Government of NCT of Delhi & Ors.' dated 27.05.2024.
4. Learned counsel appearing for the non-applicant/petitioner requests time to file a reply. Let reply be filed within four weeks from today.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2024 at 04:14:26
5. Re-notify on 21.11.2024.
DHARMESH SHARMA, J.
JULY 12, 2024/sa This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/07/2024 at 04:14:26