Delhi High Court - Orders
A.K. Jain vs Dvb Employees Benefit Fund 2002 ... on 25 April, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~27 (03.03.2026)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7016/2016
A.K. JAIN .....Petitioner
Through: Mr. Gautam Dhamija, Advs.
versus
DVB EMPLOYEES BENEFIT FUND 2002 (PENSION TRUST) &
ORS .....Respondents
Through: Mrs. Avnish Ahlawat and Mr. Nitesh
Kumar Singh, Advs.
Mr. Sandeep Prabhakar, Sr. Adv. with
Mr. Amit Kumar and Mr. Vikas
Mehta, Advs. for R-2/BSES.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.04.2026 [As per to Notification No. 64/G-4/Gen1.-I/DHC dated 27th February, 2026, matters listed on 3rd March, 2026 (on account of "Holi"), are to be taken up on 25th April, 2026."]
1. Due to paucity of time, it is not possible to take up this matter today.
2. Re-notify on 4th August, 2026.
SANJEEV NARULA, J APRIL 25, 2026 nm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/04/2026 at 22:54:19