Delhi High Court - Orders
Gaon Sabha Paprawat vs Smt. Sunita Mittal on 24 March, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10824/2020
GAON SABHA PAPRAWAT ..... Petitioner
Through: None.
versus
SMT. SUNITA MITTAL ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 24.03.2022 The respondent in terms of order dated 21.12.2020 has not been served, in as much as, the PF has been returned under objections.
In the interest of justice, though, there is no representation on behalf of the petitioner today nor there was anyone present even on 25.11.2021 nor on 03.02.2022, a last opportunity is granted to the petitioner to take steps and notice of the petition be issued to the respondent on taking of steps by the petitioner through all permissible modes, process being returnable for the next date of hearing.
Court notice be also issued to the counsel for the petitioner and the copy of this order be served on the counsel for the petitioner.
The matter be re-notified for 31.05.2022.
ANU MALHOTRA, J MARCH 24, 2022 nc Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.03.2022 18:38:56 This file is digitally signed by PS to HMJ ANU MALHOTRA.