Delhi High Court - Orders
Vineet Taneja vs Airforce Bal Bharati School & Anr on 9 April, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14935/2024
VINEET TANEJA .....Petitioner
Through: None
versus
AIRFORCE BAL BHARATI SCHOOL & ANR. .....Respondent
Through: Mr. Ashok Kumar with Ms. Anshita
Bhardwaj, Advocates for R2
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 09.04.2026
CM APPL. 22743/2026
1. This is an application filed under Section 151 of CPC, 1908 seeking the following prayer(s):-
"(a) Allow the present application and thereby pre-pone the next date of hearing i.e. 07.08.2026, to any date preferable in the month of April, 2026 or to a date prior to the matter being listed before the Hon'ble Supreme Court on 17.04.2026, as convenient to this Hon'ble Court and/or ; . . ."
2. For the reasons stated in the application, issue notice.
3. Mr. Kumar, learned counsel accepts notice on behalf of the respondent No.2.
4. Issue notice to all the non-applicants through all modes including electronic as well as dasti process on the applicant taking steps within 1 week from today, returnable on 27.04.2026 at 2:30 p.m. JASMEET SINGH, J APRIL 9, 2026 / (MS) This is a digitally signed order.
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