Delhi High Court - Orders
Arya Samaj Timarpur vs North Delhi Municipal Corp. And Ors on 19 September, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11472/2015
ARYA SAMAJ TIMARPUR .....Petitioner
Through: Mr. Sajan Singh and Mr. Lakshay
Laroiya, Advs.
versus
NORTH DELHI MUNICIPAL CORP. AND ORS .....Respondents
Through: Mr. N.D.Pancholi, Mr.Deepak Mayur
and Ms. Kirti Kumari, Advs. for R-4,
R-5, R-7 & R-9.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 19.09.2024 CM APPL. 53497/2024 (for direction)
1. This is an application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the petitioner for directions to respondents No. 4 to 8 that they should not be allowed to run and manage the school in the absence of FIRE NOC and also without having necessary safety measures as per the guidelines of concerned authority.
2. Issue notice. Mr. N.D.Pancholi, Advocate accepts notice on behalf of respondents No. 4, 5 7 & 9. Notice be issued to the remaining respondents through all permissible modes, including electronically, returnable for the next date of hearing.
3. Reply, if any, be filed within three weeks with advance copy to the learned counsel for the petitioner, who may file rejoinder thereto, before the 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 23/09/2024 at 23:32:38 next date of hearing.
4. List on 14.10.2024.
5. The next date of hearing i.e. 22.11.2024 stands cancelled.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J SEPTEMBER 19, 2024/A Click here to check corrigendum, if any 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 23/09/2024 at 23:32:38