Delhi High Court - Orders
Satya Pal Singh vs Shri Vishvajit Sahay, Cgda on 13 January, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 43/2026
SATYA PAL SINGH .....Petitioner
Through: Ms. Sunita Hazarika and Mr. Prakhar
Gupta, Advs.
versus
SHRI VISHVAJIT SAHAY, CGDA .....Respondent
Through: Mr. Piyush Beriwal, Ms. Ruchita
Srivastava and Ms. Neha, Advs. for
R-1.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 13.01.2026
1. Issue notice.
2. Learned counsel, who represented the respondent in the proceedings in W.P.(C) 7892/2023 is directed to accept notice on behalf of the respondent.
3. The respondent is directed to comply with the directions contained in the judgment / order dated 08.08.2025 expeditiously and file a compliance affidavit within a period of six weeks from today.
4. List on 16.07.2026.
SACHIN DATTA, J JANUARY 13, 2026/cl This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:41:16