Delhi High Court - Orders
Anuj Kumar & Ors vs State Govt. Of Nct Of Delhi & Anr on 2 May, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4002/2022
ANUJ KUMAR & ORS. ..... Petitioner
Represented by: Mr.V.K.Mishra, Advocate with
Ms.Monika Sharma, Advocate.
Versus
STATE GOVT. OF NCT OF DELHI & ANR. .... Respondent
Represented by: Mr.Adithya Nair, Advocate for
Mr.Gautam Narayan, ASC for
R1.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 02.05.2022
1. Learned counsel for the respondent No.1-Govt. of NCT seeks further time to file the reply affidavit.
2. The present petition has been preferred by the members of the Town Vending Committee constituted under the Street Vending Committee constituted under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act 2014 in the North D.M.C. with the grievance that they have not been paid their remuneration for the services rendered.
3. Despite opportunity for filing the reply affidavit on 9th March 2022 till date, no reply affidavit has been filed by the Govt. of NCT and today, further time is being sought to file the reply affidavit.
Signature Not Verified Digitally SignedBy:VANDANA W.P.(C) 4002/2022 page 1 of 2 Signing Date:04.05.2022 14:02:08
4. Last opportunity is granted to the respondent No. 1-Govt. of NCT to file the reply affidavit within one week, failing which, the Principal Secretary (Finance), Govt. of NCT of Delhi will be present in Court on the next date.
5. List on 12th May 2022.
6. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MAY 02, 2022/akb Signature Not Verified Digitally Signed By:VANDANA W.P.(C) 4002/2022 page 2 of 2 Signing Date:04.05.2022 14:02:08