Delhi High Court - Orders
Raj Kumar Chauhan vs Director Of Education & Ors on 6 October, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5748/2019
RAJ KUMAR CHAUHAN ..... Petitioner
Through: Mr.Parvinder Chauhan with
Mr.Sushil Dixit, Advs.
versus
DIRECTOR OF EDUCATION & ORS ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 06.10.2022
CM APPL. 43411/2022
1. This is an application filed by the petitioner with a prayer that the right of the respondents to file counter affidavit be closed and the petition be taken up for hearing on an early date.
2. Keeping in view the fact that notice was accepted by the learned counsel for the respondents on 24.05.2019 itself, there is no justification for the respondents' not filing their counter affidavits even after a period of 03 years. However, since none appears for the respondents, the application is disposed of, by granting the respondents six weeks time by way of a last opportunity to file their respective counter affidavits. In case, the counter affidavits are not filed within the time of six weeks, the same will be taken on record only subject to costs of Rs.10,000/- payable to the petitioner by each of the respondents. Rejoinders thereto, if any, be filed within four Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:07.10.2022 13:13:57 weeks thereafter.
3. A copy of this order be forwarded to the respondents as also to their learned counsel.
W.P.(C) 5748/2019
4. List on the date already fixed.
REKHA PALLI, J OCTOBER 6, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:07.10.2022 13:13:57