Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Ramesh Khera vs Delhi Agriculture Produce Marketing ... on 13 March, 2023

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~81 & 82
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                 W.P.(C) 12166/2022
                               RAMESH KHERA                           ..... Petitioner
                                            Through: Ms. Kunika Sidharth, Adv.
                                            versus
                               DELHI AGRICULTURE PRODUCE MARKETING
                               COMMITTEE, SHAHDRA & ANR.              ..... Respondents
                                            Through: Mrs. Avnish Ahlawat, SC, APMC &
                                                                   DAMB with Mr. N.K. Singh, Ms. Palak
                                                                   Rohmetra, Ms. Laavanya Kaushik and
                                                                   Ms. Aliza Alam, Advocates.
                          82                 AND
                          +                  W.P.(C) 12171/2022
                                SUSHIL MANOCHA                         ..... Petitioner
                                             Through: Ms. Kunika Sidharth, Adv.
                                             versus
                                DELHI AGRICULTURE PRODUCE MARKETING
                                COMMITTEE, SHAHDRA & ANR.              ..... Respondents
                                             Through: Mrs. Avnish Ahlawat, SC, APMC &
                                                                   DAMB with Mr. N.K. Singh, Ms. Palak
                                                                   Rohmetra, Ms. Laavanya Kaushik and
                                                                   Ms. Aliza Alam, Advocates.
                                CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                         ORDER

% 13.03.2023

1. This hearing has been done through hybrid mode.

2. This matter is connected with matter being W.P.(C) 12015/2022 titled 'Yusuf Azad v. Agricultural Produce Marketing Committee & Anr.'

3. An adjournment slip has been moved on behalf of the APMC in the matter. Both the parties are permitted to file the additional documents, if any, within 4 weeks and the same shall be exchanged. All parties are permitted to obtain the electronic copy of the Court record in order to assist the Court on the next date of hearing.

Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:15.03.2023 16:58:43

4. If pleadings are not completed or documents are not filed, no further opportunity shall be given.

5. Considering the nature of the matters, it is made clear that no further adjournment shall be granted in these matters.

6. List for hearing on 11th July, 2023 at top of the Board.

PRATHIBA M. SINGH, J.

MARCH 13, 2023 dk/dn Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:15.03.2023 16:58:43