Delhi High Court - Orders
Vijender Kumar vs Delhi Metro Rail Corporation & Ors on 3 May, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~95
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6267/2024 & CM APPL. 26090/2024 (Stay)
VIJENDER KUMAR ..... Petitioner
Through: Mr. Madhav Khurana, Mr. Nishaank
Mattoo, Mr. I.K. Dubey, Mr. risabh
Munjal and Mr. Sanjivini Datt Joshi,
Advocates.
versus
DELHI METRO RAIL CORPORATION & ORS. ..... Respondents
Through: Mr. Ankur Chhibber and Mr.
Anshuman Mehrotra, Advocates for
respondent/DMRC.
Ms. Ekta Choudhary, SGPC with Dr.
Divyank Dutt and Ms. Aditi Sharma,
Advocates for UOI/r-2.
Mr. Hitanshu Mishra, Advocate for
Mr. Yeeshu Jain, ASC for GNCTD
R-3.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 03.05.2024 (The proceeding has been conducted through Hybrid Mode) CM APPL. 26091/2024 (Exemption)
1. Exemption is allowed subject to all just exceptions.
2. Application is disposed of.
W.P.(C) 6267/2024
3. Having regard to the prayers made in the present writ petition challenging the vires of Rule 42(6) of DMRC Conduct, Discipline and Appeal rules of the year 2021, it appears that the same needs to be 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 07/05/2024 at 22:52:24 placed before the learned Division Bench of Court.
4. The present writ petition be listed before the appropriate Bench on 17.05.2024, subject to order of Hon'ble the acting Chief Justice.
TUSHAR RAO GEDELA, J MAY 3, 2024 kct 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 07/05/2024 at 22:52:24