Delhi High Court - Orders
Arun Kumar Jain vs North Delhi Municipal Corporation on 29 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 14114/2018 & CM APPL. No. 54983/2018
ARUN KUMAR JAIN ..... Petitioner
Through : Mr. Lalit Gupta, Ms.Piyusha Singh,
Advocates.
versus
NORTH DELHI MUNICIPAL CORPORATION..... Respondent
Through : Mr. Mukesh Gupta, Standing Counsel
for North DMC with Mr. A.K. Jain,
A.E. and Mr. Naveen Kumar, J.E.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 29.01.2019 The respondent/North-DMC has not filed counter affidavit in the matter. Learned counsel appearing for respondent seeks two weeks' further time to file counter affidavit. Let counter affidavit be filed by the respondent within two weeks; rejoinder thereto, if any, be filed within two weeks of receiving counter affidavit.
As directed in the last order dated 31.12.2018, let the respondent's records relating to the subject property be kept available in court on the next date of hearing.
In continuation of the last order, the respondent is restrained from taking any coercive steps against the subject property until the next date of hearing.
Re-list for consideration on 07.05.2019.
ANUP JAIRAM BHAMBHANI, J JANUARY 29, 2019 j