Delhi High Court - Orders
Bhuwan Chandra Pandey vs Managing Committee Of Balwant Ray Mehta ... on 14 February, 2019
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6663/2018 & CM APPL. 25378/2018
BHUWAN CHANDRA PANDEY ..... Petitioner
Through: Ms. Shikha Sharma Bagga, Advocate.
versus
MANAGING COMMITTEE OF BALWANT RAY MEHTA VIDYA
BHAWAN ANGOORI DEVI SHERSINGH MEMORIAL
ACADEMY & ORS ..... Respondents
Through: Mr. S.N. Kalra and Ms. Diviya
Sharma, Advocates for R-1 to R-3.
Mr. Naushad Ahmad Khan, ASC with
Mr. Zahid and Ms. Manisha Chauhan,
Advocates for GNCTD.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 14.02.2019 Despite the last opportunity granted to the respondent No. 4 to file counter affidavit vide order dated 27.09.2018, the counter affidavit has not been filed. Accordingly, the right to file counter affidavit of respondent No. 4 is forfeited.
Counter affidavit filed on behalf of respondent Nos. 1 to 3 are on record.
Rejoinder thereto, if any, be filed within four weeks. Renotify on 13.05.2019.
SURESH KUMAR KAIT, J FEBRUARY 14, 2019/rd