Delhi High Court - Orders
Surendra Kumar Agarwal vs South Delhi Municipal Corporation And ... on 21 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 621/2019
SURENDRA KUMAR AGARWAL ..... Petitioner
Through: Mr. S.C. Singhal, Adv.
versus
SOUTH DELHI MUNICIPAL CORPORATION AND ANR.
..... Respondents
Through: Ms. Madhuri Dhingra, proxy counsel
for Ms. Arti Bansal, Adv. for R-
1/SDMC
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 21.01.2019 CM APPL. No. 2867/2019 (for exemption) Allowed, subject to just exceptions.
Application stands disposed of.
W.P.(C) No. 621/2019 & CM APPL. No. 2866/2019 (for interim relief) The petitioner impugns communication dated 04.01.2019 issued by the respondents in respect of a tin-shed in the front portion of the petitioner's property and for set-back violations on the side of the property.
Ms. Madhuri Dhingra, learned proxy counsel appearing on behalf of Ms. Arti Bansal, learned Standing Counsel for respondent No. 1, accepts notice on behalf of respondent No. 1 and seeks time to take instructions in the matter.
Let status report be filed by respondent No. 1 within four weeks, with advance copy to counsel for the petitioner.
List on 29th March, 2019.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 21, 2019/uj