Delhi High Court - Orders
Ram Khilari Through Lrs vs Tehsildar Jhatikra & Ors on 13 February, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2062/2026 & CM APPL. 10053-10054/2026
RAM KHILARI THROUGH LRS .....Petitioner
Through: Dr. Suman Chaudhary, Advocate.
versus
TEHSILDAR JHATIKRA & ORS. .....Respondents
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.02.2026
1. On account of a demise in the family of counsel for the Petitioner, she has to leave the city and accordingly seeks an adjournment. In light of the nature of the request made, the same is allowed.
2. Re-notify on 25th February, 2026.
SANJEEV NARULA, J FEBRUARY 13, 2026/hc 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 13/02/2026 at 20:51:09