Delhi High Court - Orders
Kumudesh Kumar Gupta vs Municipal Corporation Of Delhi And Ors on 30 July, 2025
$~5
* IN THE HIGHCOURT OFDELHI AT NEW DELHI
+ W.P.(C) 10300/2023 & CM APPL. 42295/2023
KUMUDESH KUMAR GUPTA .....Petitioner
Through: Mr. Yashaswi SK Chocksey, Mr.
Vijay Rajput, Advs.
versus
MUNICIPAL CORPORATION OF DELHI
AND ORS .....Respondents
Through: Mr. Varun Chugh & Ms. Nandita,
Advs. for R-3
Mr. Divya Prakash Pande, Standing
Counsel for R-1/MCD
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 30.07.2025
1. The petitioner is seeking relief in accordance with provisions under Sections 18 & 19 of Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.
2. The provision contemplates action in regard to seizure of the goods, in accordance with the manner specified in the Scheme.
3. Counsel for petitioner seeks time for placing on record the Scheme as referred to in Sections 18 & 19 of Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 within a period of two weeks.
4. Similarly, counsel appearing for respondent no. 1 also seeks time to place on record counter affidavit within a period of two weeks; time of two weeks is granted as prayed for.
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 31/07/2025 at 22:11:06
5. List on 10th September, 2025.
6. Order be uploaded on the website of this Court.
NITIN WASUDEO SAMBRE, J ANISH DAYAL, J JULY 30, 2025/pr/bp 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 31/07/2025 at 22:11:06