Delhi High Court - Orders
Tanveer Ahmed Mir Petitioner In Person vs State Of Nct Delhi & Ors on 24 May, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~16.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5253/2021
TANVEER AHMED MIR PETITIONER IN PERSON ..... Petitioner
Through: Petitioner in person.
Versus
STATE OF NCT DELHI & ORS. ..... Respondent
Through: Mr.Santosh Kumar Tripathi, Standing
Counsel with Mr. Aditya P.Khanna, Mr.Shashank
Tiwari, Advs. for R-1 to 4.
Mr.Amit Gupta, Adv. with Mr.Hari Shankar
Mahapatra, Adv. for R-5.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.05.2021 Proceedings have been conducted through video conferencing. C.M.No.16953/2021 (exemption from filing notarized affidavits) For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court.
The application is disposed of.
C.M.No.16952/2021(for tagging the present writ petition in W.P.(C)5067/2021) Having heard the counsel for the petitioner and looking to the facts and circumstances of the case, this application is allowed and disposed of.
Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:27.05.2021 20:14:38W.P.(C) 5253/2021 Looking to the fact that a similar writ petition being W.P.(C) No.5067/2021 is pending consideration before Division Bench-II of this Court, list the present petition before Division Bench-II on 27th May, 2021, along with W.P.(C) No.5067/2021.
CHIEF JUSTICE JYOTI SINGH, J MAY 24, 2021 'anb' Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:27.05.2021 20:14:38