Delhi High Court - Orders
North Delhi Municipal Corporation vs Pankaj Bhardwaj & Anr on 13 July, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 145/2018 AND CM APPL. 33014/2018, CM APPL.
31709/2019, CM APPL. 31711-12/2019 & CM APPL. 11927/2021
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Bahist-C-Jahan, Advocate for
Mr. Divya Prakash Pandey, standing
counsel for MCD.
Ms. Garima Jindal, Advocate for Ms.
Namrata Mukin, Standing counsel for
MCD.
versus
PANKAJ BHARDWAJ & ANR ..... Respondents
Through: Mr. S.K.Rout, Ms. Dimple Dhamija,
Mr. Pankaj Bhardwaj and Mr. Achin
Saxena, Advocates for R-1.
Mr. Yeeshu Jain, Standing counsel
with Ms. Surbhi Arora, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 13.07.2022 At request of counsel for the appellant, list on 24th August, 2022.
RAJNISH BHATNAGAR, J JULY 13, 2022/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:20.07.2022 16:46:16