Delhi High Court - Orders
Mukesh Rajora vs Pension Trust & Anr on 17 November, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~29 & 30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5368/2021
MUKESH RAJORA ..... Petitioner
Through: Mr.Neeraj Dahiya, Adv.
versus
PENSION TRUST & ANR. ..... Respondent
Through: Ms.Laavanya Kaushik, Adv. for
Ms.Avnish Ahlawat, SC, GNCTD for R-1.
Mr.Sujit Kumar Singh, Adv. for R-2.
+ W.P.(C) 5459/2021
BHOOP SINGH RANA ..... Petitioner
Through: Mr.Neeraj Dahiya, Adv.
versus
PENSION TRUST & ANR. ..... Respondents
Through: Ms.Laavanya Kaushik, Adv. for
Ms.Avnish Ahlawat, SC, GNCTD for R-1.
Mr.Sujit Kumar Singh, Adv. for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 17.11.2022
1. Learned counsel for the petitioner submits that he does not wish to file any rejoinder affidavit. Pleadings in the matter are, therefore, treated as complete.
2. Since none appears for respondent no.1/Pension Trust, Ms.Laavanya Kaushik, Advocate, who appears regularly on behalf of the said respondent and is present in Court is requested to enter appearance on behalf of respondent no.1. A copy of the paperbook be furnished to Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:18.11.2022 12:43:45 her by learned counsel for the petitioner within one week.
3. At request, list on 27.01.2023.
REKHA PALLI, J NOVEMBER 17, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:18.11.2022 12:43:45