Delhi High Court - Orders
Smt Rukhsana Bano & Ors vs Government Of Nct Of Delhi & Ors on 4 April, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5517/2020 & CM APPL. 19871/2020
SMT RUKHSANA BANO & ORS. ..... Petitioners
Through: Mr. S.C. Malhotra, Mr. Rayan Sarkar
& Mr. Kunal Kishore, Advocate.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Rishikesh Kumar, ASC, GNCTD
& Ms. Sheenu Priya, Advocates for
R-1 to 6.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 04.04.2022 The counter affidavit filed on behalf of the respondent Nos.1 to 5 is reported to be under objections, which is stated to have been filed on 24.10.2020.
It is brought forth through submissions made on behalf of either side that directions dated 01.10.2020 have till date not been complied with by the respondent Nos.1 to 5 and it is submitted on behalf of the respondent Nos.1 to 5 that there is a difficulty in compliance thereof and an application seeking modification of the order dated 01.10.2020 has been filed. No such application has been found listed.
In terms of proceedings dated 01.10.2020, whereby a last opportunity had been granted to the respondents to file their counter affidavit with it having been observed also to the effect that in the event of the same not W.P.(C) 5517/2020 Page 1 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.04.2022 11:54:20 This file is digitally signed by PS to HMJ ANU MALHOTRA.
being filed, the right to file the counter affidavit would stand closed, the right of the respondent Nos.1 to 6 to file their counter affidavit is thus now closed.
On behalf of the petitioners, the learned counsel for the petitioners places reliance on the verdict of the Coordinate Bench of this Court dated 04.02.2020 in W.P.(C) 5627/2020, W.P.(C) 7887/2020, W.P.(C) 7952/2020 & W.P.(C) 7198/2021, submitting to the effect that the matter is covered fully qua category 2 detailed vide this order dated 04.02.2020.
Time is sought, however, on behalf of the respondents to make submissions.
Written synopsis not exceeding three pages be filed by either side along with the copies of the rulings sought to be relied upon, if any, with the copies thereof being exchanged inter se before the next date of hearing.
The matter be re-notified for 09.05.2022.
ANU MALHOTRA, J APRIL 4, 2022 ha W.P.(C) 5517/2020 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.04.2022 11:54:20 This file is digitally signed by PS to HMJ ANU MALHOTRA.