Delhi High Court - Orders
Jagdish Chander vs Dtc on 27 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6787/2011
JAGDISH CHANDER ..... Petitioner
Through: Ms.Padmini Kumari, Adv.
versus
DTC ..... Respondent
Through: Ms.Manisha Tyagi, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 27.02.2019 A request for an adjournment is made by the learned counsel for the respondent. The request is not opposed.
The written synopsis stated to have been filed by the respondent is still not on record. Last opportunity of two weeks is granted to the respondent to file the same, after removing objections, if any, failing which the matter will be heard on the basis of the pleadings already on record.
At request, list on 26.03.2019.
REKHA PALLI, J FEBRUARY 27, 2019 gm