Delhi High Court - Orders
Miss Avani Shukla Through Father Mr. ... vs Apeejay School Sheikh Sarai And Ors on 19 July, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7728/2022, CM APPLs. 23645-23646/2022
MISS AVANI SHUKLA THROUGH FATHER MR. ALOK
SHUKLA AND ANR ..... Petitioners
Through: Mr. Manoj Kumar, Advocate.
versus
APEEJAY SCHOOL SHEIKH SARAI AND ORS ..... Respondents
Through: Mr. Santosh Kumar Tripathi,
Standing Counsel, GNCTD with
Mr. Arun Panwar, Mr. Siddharth
Krishna Dwivedi, Mr. Aditya S.
Jadhav, Mr. Pradyumn Rao and
Ms. Savita Sethi, Advocates for R-
GNCTD.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 19.07.2022
1. The process fee filed was returned under objection and notice could not be issued.
2. Counsel for Petitioner regrets the same and states that the he will take appropriate steps to serve the Respondents.
3. On filing of process fee, issue notice to Respondents, by all permissible modes, returnable on 21st September, 2022.
SANJEEV NARULA, J JULY 19, 2022 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:19.07.2022 20:25:12