Delhi High Court - Orders
Bhela Devi vs New Delhi Municipal Council And Ors on 29 April, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 811/2020 & CM APPL. 2527/2020
BHELA DEVI ..... Petitioner
Through: Ms. S.Janani, Mr. Nishant Kumar,
Advocates
versus
NEW DELHI MUNICIPAL COUNCIL AND ORS. ..... Respondents
Through: Mr. Harsha Peechara, ASC for R-1
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 29.04.2022 Though it is submitted on behalf of the respondent and not refuted on behalf of the petitioner that the counter affidavit has been filed with counsel for the petitioner submitting that the rejoinder has also been filed, none of them are found placed on record. The learned counsel may assist the Registry to get the counter affidavit and rejoinder placed on record within a period of two weeks.
The matter is directed to be listed for hearing 24.08.2022.
ANU MALHOTRA, J APRIL 29, 2022 Ab Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:02.05.2022 13:24:44 This file is digitally signed by PS to HMJ ANU MALHOTRA.