Delhi High Court - Orders
Puja Talwar And Others vs Sh Gaurav Saini Sdm on 31 May, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~159
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 784/2023
PUJA TALWAR AND OTHERS ..... Petitioners
Through: Ms. Amita Gupta, Advocate (Through
VC)
versus
SH GAURAV SAINI SDM ..... Respondent
Through: Ms. Mehak Nakra, ASC for GNCTD
with Mr. Tushar Sannu and Mr.
Devvrat Tiwari, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 31.05.2023 CM APPL. 30537/2023 (For Exemption) Allowed, subject to all just exceptions.
Accordingly, the present application stands disposed of. CONT.CAS(C) 784/2023
1. The learned counsel for the Petitioners states after filing of the present petition, the refund vouchers have been issued to Petitioner No. 1 and Petitioner No. 2. Therefore, with respect to the Petitioner Nos. 1 and 2 no further reliefs are sought in this petition. The said statement it taken on record and petition stands disposed off qua Petitioner Nos. 1 and 2.
2. She states, however, the claim of Petitioner No. 3 is still pending with Respondent.
3. The learned counsel for Respondent, who appears on advance notice, 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 08/10/2023 at 07:46:14 undertakes to this Court that the claim of Petitioner No. 3 will be processed within a period of four (4) weeks from today.
3.1. The said statement of the Respondent is taken on record and she is bound down to the said statement.
4. In view of the aforesaid assurance given to this Court, the present petition is disposed of, giving liberty to the Petitioners to revive the petition, in case, the claim amount of Petitioner No. 3 is not processed within the time sought.
MANMEET PRITAM SINGH ARORA, J MAY 31, 2023/rhc 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 08/10/2023 at 07:46:14