Ravi Gupta Alias Ravi Prakash vs Government Of National Capital ... on 21 August, 2020

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Delhi High Court - Orders

Ravi Gupta Alias Ravi Prakash vs Government Of National Capital ... on 21 August, 2020

Bench: J.R. Midha

                          $~1
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     RFA(OS) 31/2020 & CM Nos.19926/2020 & 19927/2020

                                RAVI GUPTA ALIAS RAVI PRAKASH             ..... Appellant
                                             Through:   Mr. Arjav Jain, Advocate.

                                                    versus

                                GOVERNMENT OF NATIONAL CAPITAL
                                TERRITORY OF DELHI, THROUGH PRINCIPAL
                                SECRETARY, DEPARTMENT OF HEALTH AND
                                FAMILY WELFARE & ANR.                    ....Respondents
                                             Through: Mr. Bharat Gupta, Advocate on
                                                       behalf of Mr. Shadan Farasat, ASC
                                                       for GNCTD.
                                CORAM:
                                HON'BLE MR. JUSTICE J.R. MIDHA
                                HON'BLE MR. JUSTICE BRIJESH SETHI

                                       ORDER

% 21.08.2020

1. The hearing has been conducted through video conference.

CM No.19927/2020

2. Allowed, subject to just exceptions.

RFA(OS) 31/2020 & CM No.19926/2020

3. A request for adjournment is made on behalf of the appellant on the ground that counsel for the appellant is unwell.

4. List for preliminary hearing on admission on 22nd October, 2020.

5. The appellant shall file a compilation of entire record before the learned Single Judge within four weeks. The advance copy of the same be furnished to counsel for the respondents.

Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:22.08.2020 09:46:36

6. The appellant shall also file a compilation of all the judgments referred to by the learned Single Judge in the impugned judgment with relevant portions duly highlighted for the convenience of this Court within four weeks.

7. The appellant is further directed to file brief note of submissions not exceeding three pages along with copies of the relevant documents/judgments on which he wishes to rely with relevant portions duly highlighted for the convenience of this Court within four weeks.

8. The hard copy of the convenience compilation as well as written submissions along with the judgments be furnished to the respective Court Masters at least one week before the next date of hearing.

9. The record of the learned Single Judge be also requisitioned before the next date of hearing.

10. The order be uploaded on the website of this Court forthwith.

J.R. MIDHA, J.

BRIJESH SETHI, J.

AUGUST 21, 2020 ak Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:22.08.2020 09:46:36

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Delhi High Court - Orders