Delhi High Court - Orders
Md. Nasimuddin Ansari vs Satish Singh (Irsme) & Anr on 29 January, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1484/2023
MD. NASIMUDDIN ANSARI ..... Petitioner
Through: Mr. Tapan Das, Advocate
versus
SATISH SINGH (IRSME) & ANR. ..... Respondent
Through: Mr. R. Mishra, Mr. M.K. Tiwari,
Advocates
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 29.01.2024
1. Learned counsel for petitioner submits that the Special Leave Petition, filed on behalf of the respondent before the Supreme Court was dismissed vide order dated 08th December, 2023.
2. Learned counsel for respondent submits that some time may be granted to comply with the judgment dated 03rd August, 2023 passed in W.P.(C) 123/2018, as the consideration thereof is pending with the competent authority.
3. At request, list on 02nd April, 2024.
MINI PUSHKARNA, J JANUARY 29, 2024 au 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 30/01/2024 at 22:55:11