Delhi High Court - Orders
Vijay Singh Meena And Ors vs Delhi High Court Through Registrar ... on 25 February, 2022
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~10-16.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 299/2019
VIJAY SINGH MEENA AND ORS. ..... Petitioners
versus
DELHI HIGH COURT
THROUGH REGISTRAR GENERAL ..... Respondent
+ W.P.(C) 625/2019
SH. AJAB SINGH ..... Petitioner
versus
THE REGISTRAR GENERAL,
DELHI HIGH COURT ..... Respondent
+ W.P.(C) 1265/2019
MEENAKSHI CHAUDHARY AND ORS ..... Petitioners
versus
DELHI HIGH COURT
THR REGISTRAR GENERAL AND ORS ..... Respondents
+ W.P.(C) 1502/2019 and C.M. No. 6960/2019
NARENDER AND ANR. ..... Petitioners
versus
REGISTRAR GENERAL
HON'BLE HIGH COURT OF DELHI ..... Respondent
+ W.P.(C) 1623/2019 and C.M. No. 7477/2019
RAMOVTAR MEENA AND ORS. ..... Petitioners
versus
REGISTRAR GENERAL,
HON. HIGH COURT OF DELHI ..... Respondent
+ W.P.(C) 6378/2019 and C.M. No. 6344/2020
SHRI VIJAY PRAKASH ..... Petitioner
versus
THE REGISTRAR HIGH COURT OF DELHI ..... Respondent
Signature Not Verified
Digitally Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:02.03.2022
10:52:34
+ W.P.(C) 8860/2019 and C.M. No. 36553/2019
MAMTA SINGHMAR ..... Petitioner
versus
REGISTRAR GENERAL.
HIGH COURT OF DELHI NEW DELHI ..... Respondent
MEMO OF APPEARANCE
Mr. Shashank Singh, Advocate for petitioners in W.P.(C) 1502/2019.
Ms. Avnish Ahlawat, Standing Counsel with Ms.Tania Ahlawat,
Mr.Nitesh Kumar Singh & Mr.Siddhant Tyagi, Advocates for
respondent No.2 in W.P.(C) 1265/2019.
Mr. C. Mohan Rao, Senior Advocate with Mr. Lokesh Kumar
Sharma, Advocate for respondents No.4-12 & 14-52 in W.P.(C)
1265/2019.
Mr. Rajat Aneja, Advocate for respondent in W.P.(C) 6378/2019.
Ms. Rashmi Chopra, Ms. Vatsala Chandra Chaturvedi & Ms. Sonali
Batra, Advocates in W.P.(C) 8860/2019.
Mr. Gautam Narayan, ASC for the GNCTD.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 25.02.2022
1. W.P.(C.) No. 299/2019 shall be treated as the lead matter.
2. Counter-affidavits have been filed in some of these matters. In matters where counter-affidavits have not been filed, the counter-affidavit filed in W.P.(C.) No. 299/2019 may be read as the counter-affidavit. Learned counsels who have not received copies of the counter-affidavit may request learned counsel representing the Delhi High Court to provide the same.
3. List for arguments on 20.07.2022.
Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:02.03.2022 10:52:344. Mr. Gautam Narayan submits that two other matters - which should have been listed along with the present matters, have not been so listed. He should provide their numbers/ details to the Court Master. He shall ensure that those two petitions are listed on the next date. Learned counsel for the petitioners in those matters be intimated of the next date fixed.
5. Interim order passed in W.P.(C.) No.1502/2019 shall continue till the next date of hearing.
VIPIN SANGHI, J JASMEET SINGH, J FEBRUARY 25, 2022 B.S. Rohella Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:02.03.2022 10:52:34