Vishnu Sharma And Ors. vs New Delhi Municipal Council And ...
2016 Latest Caselaw 6257 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Decided on: 27.09.2016

+      C.M. APPL.30483/2016 in LPA 353/2016
       VISHNU SHARMA AND ORS.               ..... Appellants
                      Versus
       NEW DELHI MUNICIPAL COUNCIL AND ORS...... Respondents

+ C.M. APPL.30487/2016 in LPA 256/2016 RANJEET AND ORS. ..... Appellants Versus NEW DELHI MUNICIPAL COUNCIL AND ORS...... Respondents Through : Mr. Kirti Uppal, Sr. Advocate with Ms. Aastha Dhawan and Ms. Wamika Trehan, Advocates, for appellants in LPA 353/2016. Mr. N.K. Sahoo, Advocate along with appellant in person in LPA 136/2016.

Mr. Sri Harsha Peechara, ASC with Mr. Ramit Rana, Advocate, for NDMC.

Mr. Vinod Kumar Bhati, proxy counsel for Mr. Devesh Singh, Advocate, for GNCTD in LPA 136/2016.

Mr. Ashish Mohan and Mr. Mohit Kumar, Advocates, for Palika Bazar Shopkeepers Association and Sarojini Market Association.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA MR. JUSTICE S. RAVINDRA BHAT

C.M. APPL.30483/2016 in LPA 353/2016 (for clarification of order) C.M. APPL.30487/2016 in LPA 256/2016 (for directions)

LPA 256/2016 & 353/2016 Page 1

1. The applications of the appellants [C.M. APPL.30483/2016 in LPA 353/2016 and C.M. APPL.30487/2016 in LPA 256/2016] stand disposed of.

2. For detailed judgment, the decision dated 27.09.2016 in LPA 136/2016 may be referred to.

S. RAVINDRA BHAT JUDGE

DEEPA SHARMA JUDGE

SEPTEMBER 27, 2016

LPA 256/2016 & 353/2016 Page 2