Delhi High Court - Orders
Garima Johri vs Directorate Of Education, Government ... on 9 November, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15348/2022
GARIMA JOHRI
..... Petitioner
Through: Mr. Aatreya Singh, Adv.
versus
DIRECTORATE OF EDUCATION, GOVERNMENT OF NCT OF
DELHI & ORS.
..... Respondents
Through: Mr. Naushad Ali Khan with Ms.
Pragya Goyal, Advs. for R-1.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 09.11.2022 CM APPL. 47648/2022 -Ex.
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 15348/2022
3. Issue notice. Ms. Khan accepts notice on behalf of respondent no. 1. Upon the petitioner taking steps, issue notice to respondent nos. 2 & 3 through all permissible modes. Counter affidavit, if any, be filed within six weeks. Rejoinder thereto, if any, be filed within four weeks, thereafter.
4. List on 19.01.2023.
REKHA PALLI, J NOVEMBER 9, 2022/acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:10.11.2022 15:27:51