Delhi High Court - Orders
Rachna Paul vs Government Of Nct Of Delhi And Ors on 29 November, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2804/2019
RACHNA PAUL ..... Petitioner
Through: Ms. Mangla Verma, Advocate.
versus
GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents
Through: Ms. Saumya Tandon, Advocate with
Hetu Arora Sethi, ASC
(M:9810907029).
Ms. Ridhima Gaur, Sr. Panel Counsel
for UOI.
Mr. Aayush Agarwala, Advocate for
respondent no.4 (M:9999105064).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 29.11.2022
1. This hearing has been done through hybrid mode.
2. The present petition seeks directions to the Respondents to pay compensation to the Petitioner in view of an acid attack on the Petitioner.
3. Mr. Aayush Agarwala, ld. Counsel for the Respondents, submits that an interim amount of Rs.30,000/- has already been disbursed to the Petitioner.
4. Ms. Mangla Verma, ld. Counsel for the Petitioner, submits that she has been recently engaged by the Petitioner and seeks time to file the rejoinder. Let the same be filed within 6 weeks.
5. List on 8th May, 2023.
PRATHIBA M. SINGH, J.
NOVEMBER 29, 2022/dk/ms Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:02.12.2022 12:06:47