Delhi High Court - Orders
Mount Abu Education Society Regd & Anr vs North Delhi Municipal Corporation & Anr on 23 May, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2810/2021 & CM. APPL. Nos.8487-88/2021
MOUNT ABU EDUCATION SOCIETY
REGD & ANR. ..... Petitioners
Through: Mr. Nalin Kohli, Mr. Ankit Roy and
Mr. Kamal Gupta, Advocates
versus
NORTH DELHI MUNICIPAL
CORPORATION & ANR. ..... Respondents
Through: Mr. Ajjay Aroraa, Standing Counsel
with Mr. Kapil Datta and Mr. Anuj
Bhargava, Advocates for respondent
No.1/North DMC.
Mr. Keshav Sehgal, Advocate for
respondent No.2/DDA.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 23.05.2022 At joint request, adjourned to 28.07.2022.
MANOJ KUMAR OHRI, J MAY 23, 2022/v Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:26.05.2022 12:14:13