Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Nyaya Bhoomi (Ngo) vs Madhup Vyas (Ias) Commissioner Mcd( ... on 1 February, 2019

Author: V. Kameswar Rao

Bench: Chief Justice, V. Kameswar Rao

$~28 to 30
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CONT.CAS(C) 136/2018 & CM APPL.7583/2018
     NYAYA BHOOMI (NGO)                              ..... Petitioner
                Through:

                       versus

     MADHUP VYAS (IAS) COMMISSIONER MCD( NORTH DMC)
     & ORS                                      ..... Respondents
                 Through: Mr. Rajan Tyagi, ASC with
                 Mr.Deepak Sharma, Adv. for SDMC
                 Mr.Rahul Singhal, Adv. for Delhi Cantonment
                 Board
                 Mr. Ajjay Aroraa with Mr. Kapil Dutta, Advs. for
                 NDMC
                 Mr. Rajiv Bansal, Sr. Adv. with Mr. Shlok
                 Chandra, Ms. Parul & Ms. Vaishali Rawat, Advs.
                 for DDA

+    W.P.(C) 1758/2005
     LT. COL. B.B. SHARAN (RETD.)                 ..... Petitioner
                     Through: Petitioner in person

                       versus

     M.C.D. & ANR.                                   ..... Respondents
                       Through: Mr. Rajan Tyagi, ASC with
                       Mr.Deepak Sharma, Adv. for SDMC
                       Mr.Rahul Singhal, Adv. for Delhi Cantonment
                       Board
                       Mr. Fir Douse Q. Wani & Mr. Mohd. Sadiq Noor,
                       Advs. for DSIIDC
                       Mr. Satyakam, ASC for GNCTD
                       Mr. Bhagvan Swarup Shkla, CGSC with
                       Mr.Shravan Kumar, Adv. for UOI
                        Mr. Anil Grover, Standing Counsel with
                       Mr.Mishal Vij & Ms. Noopur Singhal Adv. for
                       NDMC
                       Mr. Rajiv Bansal, Sr. Adv. with Mr. Shlok
                       Chandra, Ms. Parul & Ms. Vaishali Rawat, Advs.
                       for DDA

+   W.P.(C) 7594/2018 & CM APPL.30022/2018
    COURT ON ITS OWN MOTION                  ..... Petitioner
                  Through: Court on its own motion
    .                  versus
    UNION OF INDIA & ORS                        ..... Respondents
                  Through: Mr. Gautam Narayan, ASC with
                  Ms.Mahamaya Chatterjee & Ms. Shivani Vij,
                  Advs. for GNCTD
                  Ms. Monika Arora, SC for North MCD
                  Mr.Rahul Singhal, Adv. for Delhi Cantonment
                  Board
                  Mr. Ripu Daman Bhardwaj, CGSC for UOI
                  Ms. Mini Pushkarna, Standing Counsel for EDMC
                  with Ms. Swagata Bhuyan, Adv.
                  Ms. Puja Kalra, Adv. for SDMC
                  Mr. Sumeet Pushkarna with Mr. Divanshu Lahiry,
                  Adv. for DJB
    CORAM:
    HON'BLE THE CHIEF JUSTICE
    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                  ORDER

% 01.02.2019 List on 07.05.2019.

CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 01, 2019/ns