Delhi High Court - Orders
Karan Singh vs Himanshu Gupta And Anr on 5 September, 2023
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.APP.(C) 48/2023
KARAN SINGH ..... Appellant
Through: Mr. Harsh Kumar and Ms. Sikha
Gogoi, Advocates.
versus
HIMANSHU GUPTA AND ANR. ..... Respondent
Through: Ms. Beenashaw N. Soni, Standing
Counsel for MCD with Ms. Ann
Joseph, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 05.09.2023 CM APPL. 46009/2023 Exemption is allowed, subject to all just exceptions.
CONT.APP.(C) 48/2023 & CM APPL. 46010/2023
1. Learned counsel appearing for the respondent/MCD on advance notice objects to the maintainability of the present appeal and submits that the same is not maintainable in view of the judgment of the Supreme Court in D.N. Taneja Vs. Bhajan Lal, (1988) 3 SCC 26 as also the judgment of this Court dated 29.08.2023 in Cont. APP. (C) 45/2023 titled Reenu Ruhela Vs. Ashwani Kumar Kansal and Anr.
CONT.APP.(C) 48/2023 1This 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 16/09/2023 at 16:38:20
2. Learned counsel for appellant prays for some time to address arguments.
3. At request, re-notify on 11.09.2023.
SANJEEV SACHDEVA, J MANOJ JAIN, J SEPTEMBER 5, 2023 NA CONT.APP.(C) 48/2023 2 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 16/09/2023 at 16:38:20