Delhi High Court - Orders
Rimpy vs The Govt Of Nct Of Delhi & Ors on 1 February, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~4 & 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 506/2023
RIMPY
..... Petitioner
Through: Mr. Bimal Kumar Berera, Adv.
versus
THE GOVT OF NCT OF DELHI & ORS.
..... Respondents
Through: Mrs. Avnish Ahlawat, SC with
Ms. Tania Ahlawat, Mr. Nitesh
Kumar Singh, Ms. Palak Rohmetra,
Ms. Laavanya Kaushik and Ms. Aliza
Alam, Advs. for GNCTD
AND
+ W.P.(C) 553/2019, CM APPL. 2530/2019
GOVT. OF NCT OF DELHI & ORS
..... Petitioners
Through: Mrs. Avnish Ahlawat, SC with
Ms. Tania Ahlawat, Mr. Nitesh
Kumar Singh, Ms. Palak Rohmetra,
Ms. Laavanya Kaushik and Ms. Aliza
Alam, Advs. for GNCTD
versus
MANISHA
..... Respondent
Through: Mr. Vivek Kumar Tandon and
Ms. Mamta Tandon, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 01.02.2023 Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:03.02.2023 16:41:35
1. We have heard the learned counsel for the parties. Mr. Nitesh Kumar Singh, learned counsel appearing for the DSSSB shall produce on the next date of hearing the application form with regard to the petitioner / respondent in these two petitions and any further information which is relevant for adjudication of these cases.
2. List on March 3, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J FEBRUARY 1, 2023/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:03.02.2023 16:41:35