Delhi High Court - Orders
Joginder Singh Deceased Thr Lrs Manjeet ... vs Union Of India & Anr on 27 May, 2022
Author: C. Hari Shankar
Bench: C.Hari Shankar
$~71, 72, 73, 74, 75, 76, 77, 79 and 80 (Appellate Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 112/2022
JOGINDER SINGH DECEASED THR LRS MANJEET AND
ORS ..... Appellants
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 113/2022
SANDEEP GUPTA ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 114/2022
RANBIR SINGH & ORS. ..... Appellants
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Signature Not Verified
Digitally Signed
LA.APP. 112/2022 & contd. matters Page 1 of 4
By:SUNIL SINGH NEGI
Signing Date:31.05.2022
18:00:27
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 115/2022
RAJ PAL DECEASED THR LRS ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 116/2022
SAMAY SINGH ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
Signature Not Verified
Digitally Signed
LA.APP. 112/2022 & contd. matters Page 2 of 4
By:SUNIL SINGH NEGI
Signing Date:31.05.2022
18:00:27
+ LA.APP. 117/2022
KULDEEP SINGH ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 118/2022
RAMESH KUMAR ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 120/2022
RAJROOP SHARMA ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
Signature Not Verified
Digitally Signed
LA.APP. 112/2022 & contd. matters Page 3 of 4
By:SUNIL SINGH NEGI
Signing Date:31.05.2022
18:00:27
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
+ LA.APP. 121/2022
RAM KISHAN ..... Appellant
Through: Mr. R.S. Dalal and Ms. Kanika,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
Ms. Mrinalini Sen, Standing Counsel for
DDA
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 27.05.2022
1. Issue notice, returnable on 10th October, 2022.
2. Notice is accepted, on behalf of Union of India, by Mr. Yeeshu Jain, learned Standing Counsel, and on behalf of Delhi Development Authority (DDA) by Ms. Mrinalini Sen, learned Counsel.
3. Reply, if any, be filed within four weeks from today, with advance copy to learned Counsel for the appellant who may file rejoinder thereto, if any, before the next date of hearing.
C. HARI SHANKAR, J.
MAY 27, 2022/r.bararia Signature Not Verified Digitally Signed LA.APP. 112/2022 & contd. matters Page 4 of 4 By:SUNIL SINGH NEGI Signing Date:31.05.2022 18:00:27