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Delhi High Court - Orders

Smt. Asha Rani vs Govt. Of Nct Of Delhi & Ors on 13 April, 2026

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~67
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 3554/2026
                                    SMT. ASHA RANI                                                                  .....Petitioner
                                                                  Through             Mr. Surjeet Singh, Advocate Mr. Raju
                                                                                      Sonkar, Advocate.

                                                                  versus

                                    GOVT. OF NCT OF DELHI & ORS.                                                    .....Respondents

                                                                  Through:            Mr. Sameer Vashisht, SC, Mr. Shashi
                                                                                      Pratap Singh, Adv., Ms. Harshita
                                                                                      Nathrani,   Adv.,    Ms.    Shagun
                                                                                      Sabharwal, Adv., Ms. Laqshyaa
                                                                                      Saluja, Adv. Ms. Anamika Tyagi,
                                                                                      Advocates.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                                  ORDER

% 13.04.2026

1. Mr. Sameer Vashisht, learned counsel for the respondents has brought to the notice of the Court the pendency of the all appeals pertaining to the provisions of Delhi Maintenance and Welfare of Parents and Senior Citizens Amended Rules under the Delhi Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and the disposal since 19.05.2025, the date on which the present Divisional Commissioner has assumed the charge.

2. It has been given to understand to the Court that the concerned Divisional Commissioner is fully cognizant of the requirement of the early 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 15/04/2026 at 21:27:13 disposal of the cases and is making all possible endeavour to clear the backlog of 416 cases.

3. The aforesaid assurance is placed on record.

4. As the petitioner's appeal has already been heard and the order stands reserved, the petition, at this stage, therefore stands disposed of.

PURUSHAINDRA KUMAR KAURAV, J APRIL 13, 2026 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 15/04/2026 at 21:27:13