Delhi High Court - Orders
Dera Ismail Khan House Building ... vs Government Of National Capital ... on 8 February, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8985/2017 & CM APPL. 36772/2017, CM APPL.
36773/2017
DERA ISMAIL KHAN HOUSE BUILDING CO-OPERATIVE
SOCIETY ..... Petitioner
Through: Ms. Manisha Singh, Advocate.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY DELHI
& ORS ..... Respondents
Through: Mr. G.S. Oberoi, ASC with Mr.
Ankur Sharma, Advocate.
Mr Virendra Singh, Advocate for
Puja Kalra, standing counsel for R-
2/MCD.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.02.2023
1. Learned counsel for the Petitioner, Ms. Manisha Singh seeks a discharge in the present matter. She states that she has duly informed the Petitioner about the discharge. She states that the Petitioner has requested her to represent him for and seek an adjournment to enable him to make alternate arrangements for the next date of hearing.
2. Accordingly, Ms. Manisha Singh is discharged. She is directed to inform the next date of hearing to the Petitioner through email along with a copy of this order. The said email shall be placed on record as well.
3. List on 01.08.2023.
MANMEET PRITAM SINGH ARORA, J FEBRUARY 8, 2023/hp/kv Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:11.02.2023 19:22:39