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Govt. Of Nct Of Delhi vs Lajja Bati on 22 September, 2022

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva, Tushar Rao Gedela

                          $~5
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 10670/2019
                                GOVT. OF NCT OF DELHI                                       ..... Petitioner
                                                     Through:     Ms. Latika Choudhury, Advocate.

                                                     versus

                                LAJJA BATI                                              ..... Respondent
                                                     Through:     Mr. Ajay Kumar Yadav and Mr. Om
                                                                  Prakash Singh, Advocates.

                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                             ORDER

% 22.09.2022 CM APPL. 41989/2022 (for permission to file additional counter affidavit)

1. This is an application filed on behalf of respondent seeking to place on record additional affidavit along with documents.

2. Issue notice. Notice is accepted by learned counsel for the petitioner, who submits that without prejudice to her right and contentions she has no objection to the affidavit and documents being taken on record.

3. In view of the above, the application is allowed.

4. Additional affidavit is taken on record.

5. Petitioner may file response to the affidavit within six weeks.

W.P.(C) 10670/2019 & CM APPL. 44084/2019

6. Renotify on 26.05.2023.

SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J SEPTEMBER 22, 2022/nd Signature Not Verified Digitally Signed W.P.(C) 10670/2019 2 By:VINOD KUMAR Signing Date:27.09.2022 15:19:30