Delhi High Court - Orders
Dalit Manav Uthan Sansthan & Ors vs Shri Ashwani Kumar on 13 March, 2024
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 440/2023 & CM APPL. 15199/2024
DALIT MANAV UTHAN SANSTHAN & ORS. ..... Petitioners
Through: Mr. Praveen Kumar Singh & Ms.
Shradha Maheshwari, Advs. for
petitioner no.3.
versus
SHRI ASHWANI KUMAR ..... Respondent
Through: Mr. Anupam Srivastava, ASC with
Mr. Dhairya Gupta, Mr. Deepak Jain
& Ms. Anushka Bhatnagar, Advs. for
GNCTD.
M: 9958183837
Ms. Beenashaw Soni, SC with Ms.
Mansi Jain, Adv. for MCD.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 13.03.2024 CM APPL. 15199/2024
1. The present application has been filed on behalf of petitioner no. 3 seeking impleadment of Municipal Corporation of Delhi ("MCD") as respondent no.2 to the present petition.
2. It is submitted that when the present matter was listed for hearing on 11th April, 2023, respondent-MCD was deleted from the array of parties.
3. Learned counsel appearing for petitioner no. 3 submits that though the payment is not to be released by the MCD, however, the formalities are to 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 14/03/2024 at 22:37:04 be fulfilled by the MCD in forwarding the bills to the requisite authorities. Thus, he submits that presence of MCD is necessary.
4. Issue notice. Notice is accepted by Ms. Beenashaw Soni, learned Standing Counsel appearing for MCD. She seeks time to take instructions.
5. At request, re-notify on the dated already fixed, i.e., 05th April, 2024.
MINI PUSHKARNA, J MARCH 13, 2024/kr 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 14/03/2024 at 22:37:04