Delhi High Court - Orders
Rita Chakma vs Naresh Kumar on 16 July, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1081/2024
RITA CHAKMA .....Petitioner
Through: Mr.Nitesh Kumar Singh,
Advocate.
versus
NARESH KUMAR .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 16.07.2024
1. The petitioner is seeking initiation of contempt proceedings against the respondent for not passing any speaking order on her representation as per directions of this Court on 15.02.2024, within a period of six weeks.
2. None is present for the respondent despite sending advance notice.
3. Learned counsel for the petitioner appearing through VC has alluded to the RTI applications filed by the petitioner and the response that indicates that no speaking order has been passed by the respondent till date.
4. Issue notice to the respondent afresh, as well as through the standing counsel returnable on 27.11.2024.
DHARMESH SHARMA, J.
JULY 16, 2024/VLD 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 19/07/2024 at 01:32:01