Delhi High Court - Orders
Hemani Malhotra vs High Court Of Delhi on 12 January, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~2(SB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4075/2023
HEMANI MALHOTRA ..... Petitioner
Through: Dr.Aman HIngorani, Mr.Himanshu
Yadav & Ms.Vasundhara, Advs.
Versus
HIGH COURT OF DELHI ..... Respondent
Through: Mr.Gautam Narayan, Ms.Asmita
Singh, Mr.Harshit Goel, Mr.Sujay
Jain & Mr.K.V. Vibu Prasad,
Advs. for Respondent No.1.
Mr.Nidhesh Gutpa, Sr. Adv. with
Ms.Pallavi Singh, Advs. for
Respondent Nos.2 to 5.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 12.01.2024
1. Arguments heard in part.
2. Renotify on 09.02.2024 for further arguments.
3. Respondent Nos.2 to 5 are directed to file written submissions with relevant judgments/documents relied upon by them with relevant portion duly highlighted for convenience of this Court within two weeks from today with an advance copy to the other side.
4. On receipt of the written submission from the said respondents, W.P.(C) 4075/2023 Page 1 of 2 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 25/01/2024 at 08:46:14 petitioner is at liberty to file further written submission not exceeding two pages.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J JANUARY 12, 2024/ab W.P.(C) 4075/2023 Page 2 of 2 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 25/01/2024 at 08:46:14