Delhi High Court - Orders
Sh. Shakti Singh vs East Delhi Municpal Corporation & Anr on 4 October, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11251/2021 & CM APPL. 34649/2021
SH. SHAKTI SINGH ..... Petitioner
Through: Mr. Mahmood Hasan, Advocate
(through VC).
versus
EAST DELHI MUNICPAL CORPORATION & ANR.
..... Respondents
Through: Ms. Beenakshaw N.Soni, Advocate
for R-1 (through VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 04.10.2021
1. Issue notice. Notice is accepted by learned counsel appearing for respondent No.1. Notice shall issue to respondent No.2, returnable on 23.03.2022.
2. Learned counsel appearing for respondent No.1 submits that the action has been initiated against the subject property and the property has been directed to be sealed.
3. She prays for time to file a status report. Let the same be filed before the next date of hearing.
SANJEEV SACHDEVA, J OCTOBER 4, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:04.10.2021 Signing Date:04.10.2021 22:40:16 22:08 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.