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Delhi High Court - Orders

South Delhi Municipal Corporation vs Association Of State Road Transport ... on 30 November, 2023

Author: Prateek Jalan

Bench: Prateek Jalan

                                          $~21 to 48
                                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +     W.P.(C) 10752/2017 & CM APPL. 44090/2017

                                                      SOUTH DELHI MUNICIPAL CORPORATION                                      ..... Petitioner
                                                                                                        versus

                                                      ASSOCIATION OF STATE ROAD
                                                      TRANSPORT UNDERTAKINGS                                               ..... Respondent

                                          +           W.P.(C) 2555/2018 & CM APPL. 10546/2018
                                          +           W.P.(C) 2562/2018 & CM APPL. 10555/2018
                                          +           W.P.(C) 10758/2017 & CM APPLs. 44096/2017, 7709/2018
                                          +           W.P.(C) 572/2018 & CM APPL. 2518/2018
                                          +           W.P.(C) 1459/2018 & CM APPL. 6019/2018
                                          +           W.P.(C) 1460/2018 & CM APPL. 6024/2018
                                          +           W.P.(C) 1461/2018 & CM APPL. 6027/2018
                                          +           W.P.(C) 1467/2018 & CM APPL. 6037/2018
                                          +           W.P.(C) 1502/2018 & CM APPL. 6148/2018
                                          +           W.P.(C) 2458/2018 & CM APPLs. 10219/2018, 49339/2018
                                          +           W.P.(C) 2460/2018 & CM APPL. 10222/2018
                                          +           W.P.(C) 2462/2018 & CM APPL. 10225/2018
                                          +           W.P.(C) 2464/2018 & CM APPL. 10229/2018
                                          +           W.P.(C) 2559/2018 & CM APPL. 10551/2018
                                          +           W.P.(C) 2561/2018 & CM APPL. 10553/2018
                                          +           W.P.(C) 2571/2018 & CM APPL. 10572/2018
                                          +           W.P.(C) 2574/2018 & CM APPL. 10577/2018
                                          +           W.P.(C) 2463/2018 & CM APPL. 10227/2018
                                          +           W.P.(C) 2537/2018 & CM APPL. 10473/2018
                                          +           W.P.(C) 2538/2018 & CM APPL. 10475/2018
                                          +           W.P.(C) 2558/2018 & CM APPL. 10549/2018
                                          +           W.P.(C) 2563/2018 & CM APPL. 10561/2018
                                          +           W.P.(C) 2568/2018 & CM APPL. 10568/2018
                                          +           W.P.(C) 2570/2018 & CM APPL. 10570/2018
                                          +           W.P.(C) 2575/2018 & CM APPL. 10579/2018
                                          +           W.P.(C) 2577/2018 & CM APPL. 10584/2018
                                          +           W.P.(C) 8957/2018 & CM APPL. 34431/2018




                                          W.P.(C) 10752/2017 & Connected Matters                                                    Page 1 of 2
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 02/12/2023 at 22:18:51
                                           Appearance:-

                                          For Petitioners
                                          Ms. Madhu Tewatia & Mr. Adhirath Singh, Advocates in Item Nos. 21 to
                                          48.

                                          For Respondents

                                          Ms. Rupali Singh, Advocate in Item Nos. 22, 24, 32 to 38.
                                          Mr. Nishant Shokeen, Advocate for ASRTU in Item Nos. 21, 23, 39 to
                                          47.
                                          Mr. Abhay Sahai, Ms. Gargi Jha & Ms. Ishita Sehgal, Advocates in
                                          Item Nos. 48.

                                          CORAM:
                                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                                       ORDER

% 30.11.2023

1. The hearing of these petitions has been adjourned from time to time to await the outcome of Civil Appeal No. 6711/2022, which is pending in the Supreme Court.

2. Ms. Madhu Tewatia, learned counsel for the petitioner-Municipal Corporation of Delhi, states that the appeal remains pending.

3. List on 09.05.2024.

4. In the event the appeal is disposed of before the next date of hearing, Ms. Tewatia is requested to move an application and place the same on record.

PRATEEK JALAN, J NOVEMBER 30, 2023 'pv'/ W.P.(C) 10752/2017 & Connected Matters Page 2 of 2 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 02/12/2023 at 22:18:51