High CourtsSingle Bench(2023) 05 DEL CK 1153

Jatinder Pahwa vs Municipal Corporation Of Delhi

Delhi High Court · Decided on 18 May 2023

HON’BLE JUDGES
Tushar Rao Gedela, J
RESULT
Disposed Of
CASE NUMBER
CM(M) 843/2023

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Judgment

13 paragraphs · 169 words

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

CM APPL. 26346/2023 (for exemption)

1.

Exemption is allowed, subject to all just exceptions.

2.

The application stands disposed of.

CM APPL. 26347/2023 (for exemption from filing entire Trial Court Record)

3.

This is an application seeking exemption from filing the entire Trial Court Record.

4.

Exemption is allowed, subject to all just exceptions.

5.

The application stands disposed of.

CM(M) 843/2023 & CM APPL. 26345/2023 (for stay)

6.

In view of the order passed in CM(M) 843/2023, Mr. Rajesh Yadav, learned Senior Counsel, on instructions, does not press the present petition, however, submits that in case it is deemed fit, the learned ATMCD be also directed to consider the stay application in Appeal No. 287/2023 along with Appeal No. 286/2023.

7.

The present petition along with pending application is disposed of in view of the above directions with no order as to costs.

8.

Order Dasti under the signatures of the Court Master.