Rajender Kumar vs Vijay Kumar
2019 Latest Caselaw 1356 Del

Citation : 2019 Latest Caselaw 1356 Del
Judgement Date : 6 March, 2019

Delhi High Court

Rajender Kumar vs Vijay Kumar on 6 March, 2019

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                        Date of Order : 06.03.2019


+                          CONT.CAS(C) 191/2019
        RAJENDER KUMAR                                  ..... Petitioner
                Through:            Mr. N.S. Dalal and Ms. T. Banerjee,
                                    Advs.

                           versus

        VIJAY KUMAR                                    ..... Respondent
                 Through:           Mr. Satyakam, Additional Standing
                                    counsel for Govt. of NCT of Delhi.
                                    Insp. Pramendra 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. Satyakam, 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 ASC submits that in terms of the order dated 19.11.2018, the petitioner had appeared before the Deputy Commissioner of Police (South), on 27.11.2018 (forenoon).

He further submits that the DCP shall dispose of the representation of the petitioner within a week and communicate the decision to the petitioner.

3. The petition is disposed of.

4. Order dasti under the signature of Court Master.

(VINOD GOEL) JUDGE MARCH 06, 2019 sandeep