Delhi High Court - Orders
Union Of India vs Ambey Prakash & Ors on 12 April, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~12 to 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 30/2019 with CM APPLs.10740-41/2019
UNION OF INDIA .... Appellant
Through: Mr. Yeeshu Jain, Standing
Counsel, with Ms. Jyoti Tyagi,
Advocate
versus
AMBEY PRAKASH & ORS. ..... Respondents
Through: Mr. Jaikush Hoon, Mr. Aditya,
Advocate for DDA
13
+ LA.APP. 31/2019 with CM APPLs.10743-44/2019
UNION OF INDIA ..... Appellant
Through: Mr. Yeeshu Jain, Standing
Counsel, with Ms. Jyoti Tyagi,
Advocate
versus
SAVITRI & ANR. ..... Respondents
Through: Ms. Deepali Gupta, Advocate
for R-2/DSIIDC
14
+ LA.APP. 32/2019 with CM APPLs.10786-87/2019
UNION OF INDIA ..... Appellant
Through: Mr. Yeeshu Jain, Standing
Counsel, with Ms. Jyoti Tyagi,
Advocate
versus
TRIKHA RAM & ANR. ..... Respondents
Through: None.
15
+ LA.APP. 34/2019 with CM APPLs.11080-81/2019
UNION OF INDIA ..... Appellant
LA.APP. 30/2019 & connected matters Page 1 of 2
Signature Not Verified
Digitally Signed
By:HARVINDER KAUR
BHATIA
Signing Date:21.04.2022
16:15:59
Through: Mr. Yeeshu Jain, Standing
Counsel, with Ms. Jyoti Tyagi,
Advocate
versus
RAM CHANDER & ANR. ..... Respondents
Through: Mr. Hilal Haider, Advocate for
R-2/DDA
16
+ LA.APP. 84/2019 with CM APPLs.24818-20/2019
UNION OF INDIA ..... Appellant
Through: Mr. Yeeshu Jain, Standing
Counsel, with Ms. Jyoti Tyagi,
Advocate
versus
OM PRAKASH (DECEASED)
THR LRS & ANR ..... Respondents
Through: Mr. Rishi Kant Singh, Advocate
for R-2/DDA
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 12.04.2022 Learned counsel for the appellant states that although the Court fee in terms of the order dated 16.12.2021 has been deposited, however, he seeks time to ensure the payment of the requisite Court fee.
At his request, list on 19.05.2022.
SUDHIR KUMAR JAIN, J APRIL 12, 2022/J LA.APP. 30/2019 & connected matters Page 2 of 2 Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:21.04.2022 16:15:59