Sunil Kumar Aledia vs Govt. Of Nct Of Delhi & Ors on 24 April, 2020

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Delhi High Court - Orders

Sunil Kumar Aledia vs Govt. Of Nct Of Delhi & Ors on 24 April, 2020

Author: C. Hari Shankar

Bench: Chief Justice, C. Hari Shankar

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 2991/2020 & CM APPLs. 10368/2020 (exemption) &
       10369/2020 (exemption)

       SUNIL KUMAR ALEDIA                               ..... Petitioner
                    Through:           Mr. Sudhir Nandrajog, Sr. Adv. with
                                       with Mr. Shiven Varma, Adv.
                          versus


       GOVT. OF NCT OF DELHI & ORS.             ..... Respondents
                     Through: Mr. Sanjay Jain, ASG with
                               Mr. Sanjoy Ghose, ASC and
                               Ms. Urvi Mohan, Adv. for
                               R-1/GNCTD.
                               Mr. Sumer Sethi, Adv. with
                               Mr.Kanwal Jeet Arora, Member
                               Secretary, DSLSA for R-4/DSLSA.
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C. HARI SHANKAR

                          ORDER

% 24.04.2020 CM APPL. 10368/2020 (exemption) & 10369/2020 (exemption) Allowed, subject to just exceptions. Both the applications stand disposed of. W.P.(C) 2991/2020

1. The Court is convened through Video Conferencing.

2. Issue notice.

W.P.(C) 2991/2020 Page 1 of 2

3. Mr. Sanjoy Ghose, learned ASC accepts notice on behalf of respondent No.1/Government of NCT of Delhi and Mr. Kanwal Jeet Arora, leaned counsel accepts notice on behalf of respondent No.4/Delhi State Legal Services Authority respectively.

4. Learned counsels seek two weeks' time to file a report.

5. Let the same be filed within two weeks.

6. List on 08.05.2020.

CHIEF JUSTICE C. HARI SHANKAR, J APRIL 24, 2020 kks W.P.(C) 2991/2020 Page 2 of 2

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Delhi High Court - Orders