Delhi High Court - Orders
Omwati & Ors vs Govt. Of Nct Of Delhi & Ors on 30 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~1 (2020 list)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 567/2015
C.M.APPL.44151/2019
OMWATI & ORS ..... PetitionerS
Represented by: Mr. T.N. Singh, Mr. Vikas K. Singh,
Advs.
versus
GOVT. OF NCT OF DELHI & ORS ..... Respondent
Represented by: Ms. Surbhi Arora, proxy for
Mr.Yeeshu Jain, Adv. for LAC.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 30.03.2022 C.M.APPL.44151/2019
1. Even on pass-over learned counsel for the Land Acquisition Collector (North) is not present.
2. In number of matters of the Land Acquisition Collector listed before this Court today, adjournment/ pass-over have been sought as neither the files are available nor the learned counsel is available.
3. The Land Acquisition Collector (North) will be present personally in Court on 19th April, 2022.
4. Copy of the order be also communicated to the Land Acquisition Collector by the Registry.
Signature Not VerifiedW.P.(C) 567/2015 Digitally Signed By:JUSTICE Page 1 of 2 MUKTA GUPTA Signing Date:01.04.2022 16:51:01
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 30, 2022 'ga' Signature Not Verified W.P.(C) 567/2015 Digitally Signed By:JUSTICE Page 2 of 2 MUKTA GUPTA Signing Date:01.04.2022 16:51:01