Delhi High Court - Orders
Munni Lal Kumar And Ors vs Chief Electoral Officer And Anr on 21 September, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8153/2023
MUNNI LAL KUMAR AND ORS ..... Petitioners
Through: Ms.Meghna De and Ms.L. Gangmei,
Advocates.
versus
CHIEF ELECTORAL OFFICER AND ANR ..... Respondents
Through: Ms.Laavanya Kaushik, Advocate for
Ms.Avnish Ahlawat, Advocate.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 21.09.2023 CM APPL. 49241/2023
1. Heard learned counsel appearing on behalf of the respondents.
2. Issue notice.
3. Learned counsel appearing on behalf of the petitioners accepts notice and prays for some time to take instructions and to file the counter affidavit.
4. Let the needful be done before the next date of hearing.
5. Learned counsel appearing on behalf of the respondents submits that the counter affidavit has already been filed, however, the same has been filed after some delay.
6. Let the Registry to process the application for condonation of delay in filing the counter affidavit by the respondents and list the same accordingly 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 23/09/2023 at 00:26:22 on the next date of hearing.
7. List this application on 04.12.2023.
PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 21, 2023 nc/shs 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 23/09/2023 at 00:26:22