Sahchi Mathur vs Govt Of Nct Of Delhi & Ors
2018 Latest Caselaw 2611 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 25, 2018

+                   W.P.(C) 4133/2018 & CM 16260/2018
       SAHCHI MATHUR                                     ..... Petitioner
                   Through:            Mr.S.S. Tiwari, Advocate

                    versus

       GOVT OF NCT OF DELHI & ORS            .....Respondents
                    Through: Ms. Vibha Mahajan Seth,
                    Advocate

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. For the relief claimed in this petition, a Representation (Annexure A-1) was sent by petitioner to second respondent on 1st November, 2017. According to petitioner's counsel, there is no response to the said Representation.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to second respondent to effectively consider petitioner's Representation (Annexure A-1) by passing a speaking order thereon, within a period of six weeks. Let a response from fourth respondent be also obtained by second respondent before deciding the said Representation. The fate of the said Representation be conveyed by second respondent to petitioner within a

week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

3. With aforesaid directions, this petition and the application are disposed of.

Copy of this order be given dasti to counsel for the parties.

(SUNIL GAUR) JUDGE APRIL 25, 2018 s