Surjeet vs Vijay Kumar
2019 Latest Caselaw 1355 Del

$~38
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                           Date of Order : 06.03.2019


+                       CONT.CAS(C) 190/2019
        SURJEET                                             ..... Petitioner
                        Through:      Mr. N.S. Dalal and Ms. T. Banerjee,
                                      Advs.

                             versus

        VIJAY KUMAR                                      ..... Respondent
                Through:              Mr. Devesh Dubey, Advocate for
                                      Mr.Devesh Singh, ASC (Civil)
                                      GNCTD
                                      Insp. Ajay Singh in person.

        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL

                             ORDER

% 06.03.2019

1. On an advance copy of the petition having been served, Mr. Devesh Dubey, Advocate appearing for Mr. Devesh Singh, Additional Standing Counsel for Government of NCT of Delhi (ASC), has put in appearance on behalf of the respondent. Notice. He accepts the notice.

2. Learned counsel for the respondent states that in terms of the order dated 22.07.2018, the Deputy Commissioner of Police

(South) shall pass the appropriate order within a week, which shall be communicated to the petitioner accordingly.

3. The petition is disposed of.

4. Order dasti under the signature of Court Master.

(VINOD GOEL) JUDGE MARCH 06, 2019 sandeep