Delhi High Court - Orders
Lakhan Singh & Anr vs Delhi Development Authority & Anr on 10 November, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6362/2013
LAKHAN SINGH & ANR. ..... Petitioners
Through: Ms. Aruna Mehta, Adv. (appeared
through videoconferencing)
versus
DELHI DEVELOPMENT AUTHORITY & ANR. ..... Respondents
Through: Ms. Mansi Bajaj, Ms. Nidhi Tyagi
and Ms. Tanushree Chakroborty,
Advs. for DDA.
Ms. Aruna, Mr. Abhinav, Advs. and
Ms. Reeta Chaudhary, Adv. for R-3
(appeared through videoconferencing)
SI Ritu, PS Dwarka South
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 10.11.2022 A request for adjournment is made on behalf of learned counsel for the respondent on the ground that the main counsel is not available.
List on 12.01.2023.
SACHIN DATTA, J NOVEMBER 10, 2022/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:11.11.2022 18:50:20