Delhi High Court - Orders
Manisha Sharma vs Vidya Bhawan Girls Senior Secondary ... on 14 December, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4217/2022 & CM APPL. 63920/2023
MANISHA SHARMA ..... Petitioner
Through: Mr. Abhishek Kaushik and Ms. Swati
Roy Prasad, Advocates
versus
VIDYA BHAWAN GIRLS SENIOR SECONDARY SCHOOL &
ANR. ..... Respondents
Through: Mrs. Avnish Ahlawat with Mrs.
Taniya Ahlawat, Mr. Nitesh Kumar
Singh, Ms. Laavanya Kaushik, Ms.
Aliza Alam and Mr. Mohnish
Sehrawat, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 14.12.2023 CM APPL. 63920/2023 (For recalling the order dated 17th October, 2023)
1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the petitioner seeking recalling of the order dated 17th October, 2023.
2. For the sufficient cause being shown in the application, the same is allowed and learned counsel appearing on behalf of the respondents no. 1 and 2 is directed to file counter affidavit within three weeks.
3. Accordingly, the instant application stands disposed of. W.P.(C) 4217/2022 Learned counsel appearing on behalf of the petitioner prays for three 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 18/12/2023 at 21:13:10 weeks' time to file rejoinder affidavit. Let the same be filed within three weeks as prayed.
List on 20th March, 2024 i.e. the date already fixed before the Joint Registrar.
CHANDRA DHARI SINGH, J DECEMBER 14, 2023 gs/db Click here to check corrigendum, if any 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 18/12/2023 at 21:13:10