Delhi High Court - Orders
Kamlesh Jain vs Union Of India And Ors on 13 March, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sangita Dhingra Sehgal
$~21, 23 & 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8643/2016
KAMLESH JAIN ..... Petitioner
Through: Mr.Syed Abdul Haseeb and Mr.Tanveer
Zaki, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Vivekanand Mishra, Advocate for R-1.
Mr.Yeeshu Jain, Standing Counsel with
Ms.Jyoti Tyagi and Ms.Indira Karki,
Advocates for LAC/L&B
Mr.Arun Birbal and Mr.Sanjay Singh,
Advocates for DDA.
+ W.P.(C) 11350/2017
SMT. ASHA ..... Petitioner
Through: Ms.Akshita Chhatwal, Advocate.
versus
GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
Through: Mr.Sanjay Kumar Pathak, Mr.Sunil Kumar
Jha and Mr.M.S. Akhtar, Advocates for R-1
& 2.
Mr.Arjun Pant, Advocate for DDA.
+ W.P.(C) 6732/2019 & C.M. No.28294/2019 (interim direction), C.M.
No. 51568/2019 (delay of 39 days in filing counter affidavit)
M/S AVINASH CHALANA & CO.& ANR. ...... Petitioners
Through: Mr.Nishit Aggarwal and Mr.Shadab Khan,
Advocates.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr.Yeeshu Jain, Standing Counsel with
Ms.Jyoti Tyagi and Ms.Indira Karki,
Advocates for LAC/L&B
Ms.Prabhsahay Kaur, Standing Counsel for
DDA.
W.P.(C) Nos.8643/2016, 11350/2017 & 6732/2019 Page no. 1 of 2
CORAM:
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 13.03.2020 No time left.
List on 19th March, 2020.
RAJIV SAHAI ENDLAW, J SANGITA DHINGRA SEHGAL, J MARCH 13, 2020/afa/ W.P.(C) Nos.8643/2016, 11350/2017 & 6732/2019 Page no. 2 of 2