Election Committee vs Dr Lalendra Upreti & Ors.
2019 Latest Caselaw 176 Del

$~4
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                        Date of Order: 10.01.2019
+                    F.A.O. No.582/2018
        ELECTION COMMITTEE                          ..... Appellant
                    Through:             Mr.J.P. Sengh, Advocate with
                                         Mr.Aman         Sareen     and
                                         Mr.Harmeet Singh, Advocates.

                           versus


        DR LALENDRA UPRETI & ORS          ..... Respondents

Through: Mr.Meet Malhotra, Sr. Advocate with Ms.Jaya Goyal, Manpreet Kaur and Ms.Bhagyashree Shukla, Advocates for R1.

CORAM:

HON'BLE MR. JUSTICE VINOD GOEL C.M. No.54965/2018 (for exemption)

1. Allowed, subject to all just exceptions.

FAO 582/2018 & C.M. No.54964/2018 (for stay)

2. The impugned order dated 22.12.2018 passed by the court of learned Additional District Judge-01, South District, New Delhi ('ADJ') in CS No.1145/16 (sic. 1145/18) titled as Lalendra Upreti Vs. Indian Radiological and Imaging Association and Ors. has been set aside today in connected FAO No. 581/2018 titled as 'Indian

Radiological Imaging Association & Anr. Vs. Lalendra Upreti & Ors.'.

3. In terms of the order passed in FAO No. 581/2018, this appeal along with application being C.M. No.54964/2018 is also disposed of accordingly.

(VINOD GOEL) JUDGE JANUARY 10, 2019 "shailendra"