Delhi High Court - Orders
Jan Seva Welfare Society vs Govt. Of Nct Of Delhi And Ors on 24 March, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sachin Datta
$~49.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3748/2023
JAN SEVA WELFARE SOCIETY ..... Petitioner
Through: Mr. Bankey Bihari, Mr. Yogesh Goel,
Mr. Ajay Kumar, Mr. Kartikeyen
Gautam, Advs.
versus
GOVT. OF NCT OF DELHI AND ORS ..... Respondent
Through: Mr. Santosh Kr. Tripathi, SC, Civil,
GNCTD with Mr. Arun Panwar, Mr.
Pradyumn Rao, Mr. Tapesh Raghav,
Ms. Mahak Rankawat and Mr.
Utkarsh Singh, advs. for DOE.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 24.03.2023 CM APPL. 14617/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) 3748/2023 Learned Counsel for the Petitioner prays for an adjournment. The case is adjourned to 19.05.2023.
SATISH CHANDRA SHARMA, CJ SACHIN DATTA, J MARCH 24, 2023 N.Khanna Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.03.2023 15:57:53