Delhi High Court - Orders
Dalit Manav Uthan Sansthan And Ors vs Shri Ashwani Kumar on 30 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 440/2023& CM APPL. 15199/2024, 66277/2024
DALIT MANAV UTHAN SANSTHAN AND ORS.....Petitioners
Through: Mr. Praveen Kumar Singh, Mr. C.
Sonal Narbior, Ms. Abhinav Shailly,
Ms. Chetna Singh, Mr. Shubham
Mathur, Advs.
versus
SHRI ASHWANI KUMAR .....Respondent
Through: Mr. Tushar Sannu, Ms. Ishika Jain,
Advs.
Ms. Beenashaw N. Soni, SC for MCD
with Ms. Ann Joseph, Ms. Mansi
Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 30.10.2025
1. This hearing has been done through hybrid mode.
2. Learned counsel appearing on behalf of the petitioner submits that certain bills with respect to the North District amounting to Rs. 12,23,808/- and South-West District amounting to Rs. 7,06,090 /-, with respect to petitioner No. 8, are still pending. Let a copy of those specific bills be supplied to learned counsel for the respondent.
3. Let an affidavit, by the concerned Officers, with respect to the aforesaid bills, be placed on record before the next date of hearing.
4. List on 09.04.2026.
AMIT SHARMA, J OCTOBER 30, 2025/kr/db 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 03/11/2025 at 22:47:53