Delhi High Court - Orders
Manish Saini vs Government Of Nct Of Delhi And Anr. & Anr on 16 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11856/2022
MANISH SAINI ..... Petitioner
Through: Ms. Manisha Parmar with Mr. Kapil
Chaudhary, Advocates with petitioner
in person.
versus
GOVERNMENT OF NCT OF DELHI
AND ANR. & ANR. ..... Respondents
Through: Mrs. Avnish Ahlawat, Standing
Counsel with Mr. N.K. Singh, Mr.
Uday Singh Ahlawat, Mrs. Tania
Ahlawat, Mrs. Palak Rohmetra, Ms.
Laavanya Kaushik and Ms. Aliza
Alam, Advocates for GNCTD
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 16.08.2022
1. Learned counsel for the petitioner submits that on account of an error, the internal page 10 of the order dated 08.11.2012 has not been filed. Copy of the said missing page has been produced in Court. The petitioner is directed to file a complete copy of the order dated 08.11.2012 within a period of one week from today.
2. Issue notice. Notice is accepted by learned counsel appearing for the respondent who prays for time to file counter affidavit. Let the same be filed within four weeks. Rejoinder, if any, be filed within Signature Not Verified Digital Signed By:KUNAL MAGGU W.P.(C) 11856/2022 1 Signing Date:18.08.2022 13:11:22 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
four weeks.
3. At request, renotify on 29.11.2022.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 16, 2022 'rs' Signature Not Verified Digital Signed By:KUNAL MAGGU W.P.(C) 11856/2022 2 Signing Date:18.08.2022 13:11:22 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.