Delhi High Court - Orders
Satyanarain Khandelwal vs Prem Arora on 25 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~3 to 8.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(C.) 47/2021
SATYANARAIN KHANDELWAL ..... Petitioner
Through: Mr. Praveen Suri, Adv.
versus
PREM ARORA ..... Respondent
Through: Dr. Amit George, Standing Counsel,
Delhi High Court with Mr. Amol
Acharya, Advocate
+ TR.P.(C.) 49/2021
ISHWAR SINGH ..... Petitioner
Through: Mr. Praveen Suri, Adv.
versus
PREM ARORA ..... Respondent
Through: Dr. Amit George, Standing Counsel,
Delhi High Court with Mr. Amol
Acharya, Advocate
+ TR.P.(C.) 52/2021
PRAKASH CHAND MODI ..... Petitioner
Through: Mr. Praveen Suri, Adv.
versus
PREM ARORA ..... Respondent
Through: Dr. Amit George, Standing Counsel,
Delhi High Court with Mr. Amol
Acharya, Advocate
+ TR.P.(C.) 54/2021
MAHAVEER BANSAL ..... Petitioner
Through: Mr. Praveen Suri, Adv.
versus
PREM ARORA ..... Respondent
Through: Dr. Amit George, Standing Counsel,
Signature Not Verified
Digitally Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:27.04.2022
17:57:43
Delhi High Court with Mr. Amol
Acharya, Advocate
+ TR.P.(C.) 55/2021
RADHEY SHYAM ..... Petitioner
Through: Mr. Praveen Suri, Adv.
versus
PREM ARORA ..... Respondent
Through: Dr. Amit George, Standing Counsel,
Delhi High Court with Mr. Amol
Acharya, Advocate
+ TR.P.(C.) 58/2021
MANOJ KUMAR BANSAL ..... Petitioner
Through: Mr. Praveen Suri, Adv.
versus
PREM ARORA ..... Respondent
Through: Dr. Amit George, Standing Counsel,
Delhi High Court with Mr. Amol
Acharya, Advocate
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 25.04.2022 C.M. Nos. 14525/2022 and 19834/2022 in TR.P.(C.) 47/2021 C.M. Nos. 14521/2022 and 19847/2022 in TR.P.(C.) 49/2021 C.M. Nos. 14523/2022 and 19843/2022 in TR.P.(C.) 52/2021 C.M. Nos. 14519/2022 in TR.P.(C.) 54/2021 C.M. Nos. 14882/2022 and 19841/2022 in TR.P.(C.) 55/2021 C.M. Nos. 14561/2022 and 19884/2022 in TR.P.(C.) 58/2021 Exemptions allowed, subject to all just exceptions.
Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.04.2022 17:57:43The applications stand disposed of. TR.P.(C.) 47/2021 & C.M. No. 19833/2022 TR.P.(C.) 49/2021 & C.M. No19846/2022 TR.P.(C.) 52/2021 & C.M. No. 19842/2022 TR.P.(C.) 54/2021 TR.P.(C.) 55/2021 & C.M. No. 19840/2022 TR.P.(C.) 58/2021 & C.M. No. 19883/2022 The respondent stands served. However, he is not represented. Mr. Amit George has appeared on behalf of the Delhi High Court. He has produced before us the relevant minutes of the meeting of the SCMS Committee held on 04.02.2020. The said minutes, in turn, make a reference to an earlier administrative decision. However, the date of the earlier administrative decision has not been disclosed and the minutes relating to the same have also not been produced. Mr. George states that he shall produce the same.
Counsels are directed to file a synopsis of their submissions that they wish to advance, not exceeding 2 pages each. We shall consider the issue arising on the next date of hearing.
List on 23.05.2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 25, 2022 N.Khanna Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.04.2022 17:57:43