Delhi High Court - Orders
Smt. Sunita Sehgal vs North Delhi Municipal Corporation & Anr on 6 January, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~Suppl.-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 100/2021 & CM APPL.301 /2021
SMT. SUNITA SEHGAL ..... Petitioner
Through: Mr. Anuj Aggarwal, Advocate.
versus
NORTH DELHI MUNICIPAL CORPORATION & ANR.
..... Respondents
Through: Ms. Garima Prashad, Senior Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 06.01.2021 The petition has been heard by way of video conferencing. Present writ petition has been filed challenging the order dated 29th September, 2020 passed by the Central Administrative Tribunal (CAT) in OA No.1365/2020 whereby the petitioner's OA was disposed of on account of the pendency of writ petitions being W.P.(C) No. 5883/2020 listed before this Court with regard to non-release of funds to North DMC by Delhi Government.
Since Writ Petition (Civil) No. 5883/2020 is listed on 15th January, 2021 before DB-I, list the present matter on the same date before DB-I, subject to orders of Hon'ble the Chief Justice.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J ASHA MENON, J JANUARY 06, 2021 TS