Delhi High Court - Orders
Navendu Charitable Trust vs Directorate Of Education & Anr on 18 October, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~3.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12768/2023 and CM APPL. 50308/2023,
NAVENDU CHARITABLE TRUST ..... Petitioner
Through: Ms. Deeksha Mishra and Mr. Deepak,
Advocates.
versus
DIRECTORATE OF EDUCATION & ANR. ..... Respondent
Through: Mr. Santosh Kumar Tripathi,
Standing Counsel with Mr. Arun
Panwar, Mr. Kartik Sharma, Ms.
Prashansa Sharma and Mr. Rishabh
Srivastava, Advocates for respondent
No.1/GNCTD.
Mr. Naresh Kaushik, Advocate for
respondent No.2/UPSC.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.10.2023 CM APPL. 54401/2023 The present Application has been filed on behalf of the Petitioner for impleadment of all the mentioned employees in the writ petition as Respondent Parties.
Let a notice be issued to the Respondents on payment of process fee within 7 days.
List the present Application on 19.12.2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J OCTOBER 18, 2023/aks 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 20/10/2023 at 22:37:23