Delhi High Court - Orders
Dev Ram Jha vs Shri Moti Nath Sanskrit Mahavidyalaya ... on 3 October, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7490/2016
DEV RAM JHA ..... Petitioner
Through: Mr.Avadh Kaushik, Ms.Saloni
Mahajan and Mr.Rishabh Kumar,
Advocates
versus
SHRI MOTI NATH SANSKRIT MAHAVIDYALAYA AND ORS
..... Respondents
Through: Ms.Annu Rani, Advocates for R-1
and 2 alongwith Mr. Dinesh
K.Tanwar, Chairman of R-1
Mr.Sameer Vashisht, ASC for
GNCTD with Mr.Vanshay Kaul and
Mr.Vedansh Vashisht, Advocates
Mr.Vaibhav Raj, Mr.Gyan Prakash
and Ms.Neeraj, Advocates for R-3
Mr.Yeeshu Jain, ASC with Ms.Jyoti
Tyagi, Ms.Manisha and Mr.Hitanshu
Mishra, Advocates for R-4 to 6
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 03.10.2023 Mr. Dinesh K.Tanwar, the Chairman of respondent No.1/School has appeared before this Court. On the specific query made by this Court, he submitted that the petitioner has disposed of the property of the School. Hence, the respondent No.1/School has not issued 'No dues certificate' to the petitioner.
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 06/10/2023 at 00:17:12 It is directed that Mr. Dinesh K.Tanwar, the Chairman of respondent No.1/School shall file a personal affidavit stating therein the aforesaid statement given by him before this Court, within two weeks from today. It is also directed that the Chairman of respondent No.1/School shall remain present before this Court on the next date of hearing.
List on 6th November, 2023.
CHANDRA DHARI SINGH, J OCTOBER 3, 2023 Dy/av 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 06/10/2023 at 00:17:12