Delhi High Court - Orders
Gurcharan Singh Babbar vs State (Nct Of Govt. Of Delhi) & Ors on 30 October, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11777/2019, CM APPL. 13538/2023
GURCHARAN SINGH BABBAR
.....Petitioner
Through: Mr. Mohd. Sajid, Advocate
versus
STATE (NCT OF GOVT. OF DELHI) & ORS
.....Respondent
Through: Mr.Sushil Kr. Gupta, Advocate for
R-6 & 7
None for R-1 to 5.
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 30.10.2023 Today's Court proceedings are conducted through physical/hybrid mode.
Pleadings qua respondent no. 2 are reported to be complete. No counter affidavit has been filed by respondent nos. 1 & 3 to 7 despite opportunities.
A perusal of the record shows that notice was accepted on behalf of respondent nos. 1 to 4 & respondent no.5/SDMC on 08.11.2019. But since then, there has been no appearance on behalf of respondent no.5. Although, respondent nos. 1 to 4 are represented through Mr. Sameer Vashisht, ASC.
In view of the above, on petitioner taking steps within two weeks, let fresh notice be issued to respondent no. 5 by ordinary process, speed post and courier, returnable on 04.04.2024. It be indicated in the notice that counter affidavit, if any, be filed before the next date.
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 02/11/2023 at 21:45:56 By way of last and final opportunity, six weeks time is granted to the served respondents to file counter affidavit with advance copy to counsel for the petitioner, who may file rejoinder thereto, if any, within four weeks thereafter. No further opportunity shall be granted for the purpose.
REGISTRAR Later on Ms.Harshita Nathrani, proxy counsel for Mr. Sameer Vashisht, ASC for respondent nos. 1 to 4 appeared and has been apprised of the above order passed today.
REGISTRAR OCTOBER 30, 2023/sk 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 02/11/2023 at 21:45:56