Delhi High Court - Orders
Sh. Anmol & Anr vs Govt. Of Nct Of Delhi & Ors on 23 November, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9269/2020
SH. ANMOL & ANR. ..... Petitioners
Through: Mr.R.S. Nirwal, Adv.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr.Rishikesh Kumar, (ASC) with
Mr.Premsagar Pal, Adv. for R-1 & R-
2.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 23.11.2020 This petition has been heard through video conferencing. CM APPL. 29914/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 9269/2020 & CM APPL. 29913/2020 This petition has been filed by the petitioner challenging the order dated 12.10.2020 passed by the District Magistrate (North-East), on a complaint filed by the respondent no.3 under the provisions of the Maintenance and Welfare of Parents and Senior Citizens (Amendment) Act, 2007 and Delhi Maintenance and Welfare of Parents and Senior Citizens Rules (Amendment) Rules, 2017.
In terms of the judgment dated 13.11.2018 of this Court passed in WP(C) 11703/2018, titled Sudesh Chhikkara vs. State (Govt. of NCT of Delhi) and Ors, a remedy of an appeal is available to the petitioners against the said order.
In view of the availability of an alternate efficacious remedy, this Court declines to entertain the present petition.
The petition is dismissed, leaving it open to the petitioners to avail of their alternate efficacious remedy in accordance with law.
NAVIN CHAWLA, J NOVEMBER 23, 2020/rv