Delhi High Court - Orders
Anita Panikar vs S. K. Sharma on 6 December, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 83/2021
ANITA PANIKAR ..... Appellant
Through: None
versus
S. K. SHARMA ..... Respondent
Through: Mr Vinayak Thakur, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 06.12.2023 CM APPL. 33514/2023
1. This is an application filed on behalf of the respondent seeking to remit the entire principal amount along with interest which has accrued on Demand Draft No. 000947 in favour of the respondent.
2. The amount of Rs. 1 lakh was deposited by the respondent pursuant to an order dated 15.02.2021, which was subject to the final outcome of the pending suit between the parties.
3. Mr Thakur, learned counsel for the respondent has drawn my attention to Annexure R-6 (order dated 20.03.2023) with the application wherein the suit for possession, recovery of arrears of rent and utility charges, mesne profits and mandatory injunction have been decreed in favour of the respondent and the appellant has been directed to pay Rs. 8,89,500/- towards arrears of rent and mesne profits along with interest @ 6% per annum.
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 08/12/2023 at 01:30:55
4. Mr Thakur, learned counsel for the respondent states that to the best of his knowledge, no appeal has been filed against the judgment and decree dated 20.03.2023. Hence, the amount of Rs. 1 lakh is payable to the respondent towards part payment of the decree.
5. The Registrar General is directed to release the amount of Rs.1 lakh along with accrued interest in favour of the respondent through counsel and the same shall be construed as a payment towards Rs. 8,89,500/-.
6. The application is disposed of accordingly.
JASMEET SINGH, J DECEMBER 6, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:55 $~62 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1785/2023 BUSHRA PARVEEN ..... Petitioner Through: Mr Ashish Garg, Adv.
versus
DR. AAMIR KHAN ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.12.2023
1. This is a petition seeking initiation of contempt proceedings against the respondent for violation of the order dated 27.07.2023 passed in CONT.CAS(C) 460/2023 and order dated 24.05.2022 passed in CRL.M.C. 175/2022 wherein the respondent had stated that he wishes to give his marriage another chance and wished that the petitioner joins him in the matrimonial home.
2. It is stated by Mr Garg, learned counsel for the petitioner that despite the same the respondent has not permitted the petitioner to come into matrimonial home.
3. Issue notice to the respondent by all modes including electronic on the petitioner taking requisite steps within one week from today, returnable on 19.01.2024.
4. Notice be also served to Mr Anand Kumar, Advocate representing the respondent on 27.07.2023.
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 08/12/2023 at 01:30:55
5. The notice be also served to the counsel representing the respondent in the Trial Court JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~63, 64, 68, 69 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1786/2023 MAMCHAND ..... Petitioner versus NARENDER KUMAR @ NEERAJ AND OTHERS ..... Respondents 64 + CONT.CAS(C) 1787/2023 MAMCHAND ..... Petitioner versus NARENDER KUMAR @ NEERAJ AND OTHERS ..... Respondents 68 + CONT.CAS(C) 1791/2023 MAMCHAND ..... Petitioner versus NARENDER KUMAR @ NEERAJ AND OTHERS ..... Respondents 69 + CONT.CAS(C) 1792/2023 MAMCHAND ..... Petitioner versus NARENDER KUMAR @ NEERAJ AND OTHERS ..... Respondents MEMO OF APPEARANCE:
FOR PETITIONER:
Petitioner in person.
FOR RESPONDENTS Mr Prashant Manchanda, ASC with Ms Nancy Shah, Ms Vanshika Aggarwal and Ms Haridas Medha Dilip, Advocates for R-9 to R-14 in CONT.CAS(C) 1791/2023 and CONT.CAS(C) 1792/2023. SI Sandeep, PS-Khyala, Delhi.
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 08/12/2023 at 01:30:56 CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.12.2023
CM APPL. 62622/2023 in CONT.CAS(C) 1786/2023 CM APPL. 62623/2023 in CONT.CAS(C) 1787/2023 CM APPL. 62668/2023 in CONT.CAS(C) 1791/2023 CM APPL. 62669/2023 in CONT.CAS(C) 1792/2023 Exemption allowed, subject to all just exceptions. The applications stand disposed of.
CONT.CAS(C) 1786/2023, CONT.CAS(C) 1787/2023, CONT.CAS(C) 1791/2023, CONT.CAS(C) 1792/2023
1. These are petitions seeking initiation of contempt proceedings against the respondents stating that despite restraint orders passed by the Court on 03.09.1992, 25.08.2006 and 31.03.1994, the petitioner has been dispossessed from his house bearing No. A-32, Janta Colony, Near Tagore Garden, New Delhi. In this view of the matter, the contempt petitions have been filed.
2. It is stated by the petitioner who appears in person that the very fact that the order has not been complied with and the petitioner has been dispossessed and not permitted to enter into house is a continuous cause of action and hence, the petition is within limitation.
3. For the said reasons, issue notice to the respondents by all modes including electronic on the petitioner taking requisite steps within one week from today, returnable on 08.01.2024.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~65 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1788/2023 ISRAR ..... Petitioner Through: Mr B.S. Bagga, Adv.
versus MUNICIPAL CORPORATION OF DELHI & ORS. .....Respondents Through: Ms Ankita Bhadouriya and Mr Yash Singh, Advs. for MCD.
Mr Mohd. Irsad, ASC (GNCTD) with Ms Nasreen and Mr Manish Kumar, Advs. for R-2 and R-3.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023 CM APPL. 62624/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of. CONT.CAS(C) 1788/2023 & CM APPL. 62625/2023
1. This is a petition seeking initiation of contempt proceedings against the respondents for violation of the orders dated 19.05.2023 and 04.07.2023 passed in W.P.(C) 6856/2023. As per the said orders, it was directed to remove illegal and unauthorized construction.
2. Issue notice.
3. Ms Ankita Bhadouriya, learned counsel accepts notice for respondent No.1.
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 08/12/2023 at 01:30:56
4. Ms Nasreen, learned counsel accepts notice for respondent No. 2 and respondent No. 3.
5. It is stated by Ms Bhadouriya, learned counsel for the MCD that the demolition action was taken on 29.11.2023 and 30.11.2023. Mr Bagga, learned counsel for the petitioner in response states that punctures done by the MCD have been repaired by respondent Nos. 4 and 5.
6. Ms Bhadouriya assures the Court that appropriate action shall be taken to ensure that all illegal and unauthorized construction is removed. She states that further demolition action is planned for 24.12.2023 or near about.
7. The demolition action shall be undertaken and a report in this regard will be furnished to the petitioner.
8. With these directions, the present contempt petition is disposed of.
9. In case the petitioner is still aggrieved the petitioner shall be at liberty to revive the contempt petition.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~66 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1789/2023 PARVIN KUMAR BAVEJA AND ANR ..... Petitioners Through: Mr Ankit Jain, Ms Tanisha Gopal, Ms Seemab Ali Fatima, Advs.
versus SHRI GYANESH BHARTI ..... Respondent Through: Mr Ashutosh Gupta, ASC for MCD (through VC) CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023 CM APPL. 62648/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of. CONT.CAS(C) 1789/2023
1. This is a petition seeking initiation of contempt proceedings against the respondent for violation of the order dated 08.05.2023 passed in W.P.(C) 5907/2023. As per the said order, it was directed that the MCD would treat the writ petition as a representation and consider and dispose the same within three months.
2. It is stated by Mr Jain, learned counsel for the petitioners that despite the abovementioned direction, the same is not complied with and the representation of the petitioners is still pending.
3. For the said reasons, issue notice.
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 08/12/2023 at 01:30:56
4. Mr Gupta, learned ASC accepts notice on behalf of the respondent No.1 and states on instructions that the gate is illegal and without permission. He further states that the gate will be removed within three working days and in any case not later than ten days from today.
5. Taking the statement of Mr Gupta, learned ASC on record and binding the respondent No. 1 to the same, the contempt petition is disposed of.
6. In case the petitioners are aggrieved by any non action by the respondent, the petitioners are at liberty to revive the contempt petition.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~67 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1790/2023 SUGAM SINGH ..... Petitioner Through: Mr B.P. Singh, Ms Rashi Gupta and Mr Susham Kumar, Advs.
versus RAVINDER JOSHI SHO. ..... Respondent Through: Mr Abhinav Garg, Panel Counsel for GNCTD.
SI Sanjay Yadav, PS-Jyoti Nagar CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023 CM APPL. 62657/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of. CONT.CAS(C) 1790/2023
1. This is a petition seeking initiation of contempt proceedings against the respondent for violation of the order dated 29.05.2023 passed in W.P.(CRL) 1688/2022. The operative portion of the said order reads as under:
"5. However, it is stated that the investigation is pending since 2021, all steps will be taken to proceed ahead with the investigation as expeditiously as possible, and also keep the complainant updated in the matter. Petitioner is at liberty to seek 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 08/12/2023 at 01:30:56 redress at a subsequent stage."
2. It is stated by Mr Singh, learned counsel for the petitioner that no investigation has been done by the IO and investigation is still pending.
3. For the said reasons, issue notice.
4. Mr Abhinav Garg, learned counsel accepts notice on behalf of the respondent.
5. On instructions of the IO SI Sanjay Yadav, PS-Jyoti Nagar who is present in Court, Mr Garg states that the investigation is going on and the charge sheet shall be filed expeditiously and in any case not later than 8 weeks from today.
6. Taking the statement of Mr Garg on instructions on record and binding the IO to the same, the contempt petition is disposed of.
7. Petitioner is at liberty to revive the contempt petition in case the direction passed today is not complied with.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~70 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1793/2023 ARYAN KUMAR MINOR THROUGH FATHER RAVINDER KUMAR ..... Petitioner Through: Ms Pooja Dhas and Ms S. Ambica, Advs.
versus
DR. SAMTA SINGH ..... Respondent
Through: Mr S Rajappa and Mr R Gowrishankar, Adv.
(through VC) CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023 CM APPL. 62671/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of. CONT.CAS(C) 1793/2023
1. This is a petition seeking initiation of contempt proceedings against the respondent for violation of the order dated 06.11.2023 passed in W.P.(C) 10836/2023. The operative portion of the said order reads as under:
"50. Accordingly, the petition is allowed; thereby holding that the petitioner has fulfilled the pass criteria for Class-XI and is eligible to be promoted to Class-XII at the Kendriya Vidyalaya School, Sector-12, Dwarka.
51. As pointed-out by learned counsel for the CBSE in the course of the hearing, the deadline for respondent No.1 school to sponsor the petitioner for the Class-XII Senior Secondary School Certificate Examination to be conducted by the CBSE in 2024, 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 08/12/2023 at 01:30:56 has passed. In the circumstances, respondent No.3/CBSE is directed to make available the requisite web-link and/or arrange alternate mechanism for Kendriya Vidyalaya School, Sector-12, Dwarka to upload/submit the petitioner's name as one of the candidates for Class-XII Senior Secondary School Certificate Examination to be conducted in 2024."
2. It is stated by Ms Dhas, learned counsel for the petitioner that despite the above directions, the petitioner has not been promoted to Class XII.
3. Issue notice.
4. Mr R Gowrishankar, learned counsel accepts notice on behalf of the respondent. He seeks and is granted one week to file a reply.
5. List on 15.12.2023.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~71 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1794/2023 INCUBIS CONSULTANTS (INDIA) PVT LTD ..... Petitioner Through: Ms Avsi Malik and Mr Abhinav Sharma, Advs.
versus NEO DEVELOPERS PRIVATE LIMITED & ORS. ..... Respondents Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023 CM APPL. 62672/2023 Exemption allowed, subject to all just exceptions. The application stands disposed of.
CONT.CAS(C) 1794/2023
1. This is a petition seeking initiation of contempt proceedings against the respondents for violation of the orders dated 19.09.2023, 23.09.2023 and 10.10.2023 passed by learned District Judge, Comm. Court- 08, Central, Tis Hazari Courts Extension Block, Delhi titled as 'Incubis Consultants India Pvt. Ltd. v. Neo Developers Pvt. Ltd.' in Execution (Comm.) No. 68 of 2023 wherein the cheques issued by the respondents on presentation have been dishonoured.
2. It is stated that by Ms Malik, learned counsel for the petitioner that an amount of Rs. 15 lakhs approx. is outstanding.
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 08/12/2023 at 01:30:56
3. For the said reasons, issue notice to the respondents by all modes including electronic on the petitioner taking requisite steps within one week from today, returnable on 29.02.2024.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~72 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1795/2023 & CM APPL. 62679/2023 PAWAN SUT ..... Petitioner Through: Mr Sk Chaudhary, Mr Shubham Pundhir and Mr RS Sandhu, Advs.
(through VC) versus SH NAGENDRA NATH SINHA AND ORS ..... Respondents Through: Mr Rajesh Gogna, CGSC with Mr Amit Acharya, G.P. for UOI.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023 CM APPL. 62678/2023
1. This is an application seeking condonation of 6209 days delay in filing the contempt petition for non-compliance of the order dated 12.07.2005 passed in W.P.(C) 781/2003.
2. For the reasons stated in the application, issue notice.
3. Mr Gogna, learned CGSC accepts notice on behalf of the respondents. He seeks and is granted four weeks to file a reply.
4. List on 29.02.2024.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~75 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1798/2023 RAJESH MEHROTRA ..... Petitioner Through: Mr M.N. Dudeja, Adv.
versus
GAGAN DUGGAL ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.12.2023
1. This is a petition seeking initiation of contempt proceedings against the respondent for violation of the settlement agreement dated 27.09.2022 arrived in CC No. 2624/2018, 549/2019, 550/2019 and 551/2019 at Mediation Centre, Patiala House Court, New Delhi and statement dated 26.07.2023.
2. It is stated that the disputes between the petitioner and the respondent were settled for a sum of Rs. 75 lakhs in place of Rs. 1 crore and the same were to be repaid in installments.
3. It is further stated that Rs. 50 lakhs have been paid and Rs. 25 lakhs along with interest is outstanding and despite the undertaking the same has not been paid.
4. Issue notice to the respondent by all modes including electronic on the petitioner taking requisite steps within one week from today, returnable on 08.01.2024.
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 08/12/2023 at 01:30:56
5. The notice will indicate that the respondent will remain present in Court on the next date of hearing.
6. List on 08.01.2024 along with CONT.CAS(C) 178/2021.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~78 * IN THE HIGH COURT OF DELHI AT NEW DELHI + RFA 958/2023 & CM APPL. 62651/2023 SUSHILA ..... Appellant Through: Mr Akash Panwar, Mr Aman Panwar and Mr Shivam Singh Baghel, Advs.
versus
SUNIL KUMAR ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.12.2023
1. This is an appeal challenging the judgment and decree dated 28.08.2023 passed in suit bearing no. CS DJ 533/17 (Old case No. CS DJ 208/2017) titled as 'Smt. Sushila v. Sh. Sunil Kumar' wherein the suit for recovery filed by the appellant was dismissed on account of limitation. Operative portion of the said impugned judgment reads as under:
"28. The onus to prove both these issues was upon the plaintiff. In view of the above discussion in issue no. 2, as the suit is barred by limitation, the plaintiff is not entitled to the relief as claimed. Hence, these issues are decided in the favour of the defendant and against the plaintiff."
2. It is stated by Mr Panwar, learned counsel for the appellant that the learned Trial Court has misconstrued the period of limitation. He states that the limitation is to start from the date of default which in the present case was March, 2017 and hence the suit was filed within the period of limitation.
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 08/12/2023 at 01:30:56
3. For the said reasons, issue notice to the respondent by all modes including electronic on the appellant taking requisite steps within one week from today, returnable before the Joint Registrar on 10.01.2024.
4. List before this Court on 26.04.2024.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1048/2023 GREEN PARK EXTENSION MARKET ASSOCIATION ..... Petitioner Through: Mr Sudhir Mendiratta, Adv.
versus GOVERNMENT OF NCT OF DELHI AND ORS ..... Respondents Through: Mr Ajjay Aroraa, Standing Counsel MCD with Mr Vansh Luthra and Ms Simran Arora, Advs.
Ms Manisha Agrawal Narain, CGSC with Mr Sandeep Singh Somaria and Ms Shivangi Gumbre, Advs. for UOI.
ASI Joginder Singh, Parvi Officer Traffic ASI Kaushal Kumar, Safdarjung Traffic Circle.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH ORDER % 05.12.2023
1. This is a petition seeking initiation of contempt proceedings against the respondents for violation of order dated 09.09.2005 passed in CM No.9782/2005 in W.P.(C) 5239/2002. The petitioner had moved an application on behalf of Green Park Extension Market Association seeking removal of unauthorized encroachment on public streets, footpath, etc. The respondent was directed to remove the encroachments.
2. Pursuant to the last order, Mr Aroraa, learned Standing Counsel has 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 08/12/2023 at 01:30:56 handed over a status report indicating detailed drives undertaken on 09.09.2023, 19.09.2023, 22.09.2023, 30.09.2023, 20.10.2023, 09.11.2023, 16.11.2023 and 23.11.2023. Along with the affidavit he has also shown photographs wherein the encroachments have been removed.
3. From the affidavit filed by the MCD as well as the respondent No.2- Delhi Police, I am satisfied that the directions contained in the orders dated 09.09.2005 passed in CM No.9782/2005 in W.P.(C) 5239/2002 have been complied with by the respondents. The respondents are directed to scrupulously ensure that the area is kept encroachment free and there is no unregulated hawking or traffic issues.
4. With these directions, the contempt petition is disposed of.
5. In case the petitioner is aggrieved, the petitioner is at liberty to file an appropriate petition in this regard.
6. The status report handed over in Court today is taken on record.
JASMEET SINGH, J DECEMBER 5, 2023 sr Click here to check corrigendum, if any 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 08/12/2023 at 01:30:56