Delhi High Court - Orders
Harpati And Ors vs State Of Nct Of Delhi And Ors on 20 July, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~2.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5155/2021
HARPATI AND ORS. ..... Petitioners
Through: Mr. Anuj Chauhan, Mr. Anand,
Ms.Ananya De and Mr. Akhsay
Kumar, Advocates.
versus
STATE OF NCT OF DELHI AND ORS. ..... Respondents
Through: Mr. Rahul Mehra, Sr. Advocate with
Mr. Gautam Narayan and Mr.Adithya
Nair, Advocates for respondent Nos.
1 to 3.
Mr. Manish Vashist, Sr. Advocate
with Mr. Yogesh Aggarwal,
Mr.Kamal Jindal and Mr. Manashwy
Jha, Advocates for the applicant in
CM APPL. Nos. 21237-38/2021.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 20.07.2021 CM No. 21238/2021
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of.
CM No. 21237/20213. After some arguments, learned counsel for the applicant, on instructions, seeks leave to withdraw this application with liberty to prefer his own petition.
Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:22.07.2021 17:294. Dismissed as withdrawn with liberty as prayed for. W.P.(C) 5155/2021
5. Counter affidavits have been filed on behalf of the respondent Nos. 1 and 3.
6. Notice has not been issued to the National Disaster Management Authority (NDMA). Learned counsel for the petitioner states that since there is no order directing filing of the amended memo of parties, the Registry has not taken the same on record, though the same was filed.
7. Let the amended memo of parties be filed along with process fee for issuance of notice to the NDMA, which was directed to be impleaded as a party respondent vide order dated 25.05.2021, returnable on the next date.
8. Rejoinder be filed before the next date of hearing.
9. List on 26.10.2021.
VIPIN SANGHI, J JASMEET SINGH, J JULY 20, 2021 aks Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:22.07.2021 17:29