Satish K Rai vs Government Of Nct Of Delhi & Ors
2020 Latest Caselaw 1726 Del

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*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+   W.P. (C) No. 2992/2020, C.M. Appln.No. 10370-71/2020
    SATISH K. RAI
                                                       ..... Petitioner
                      Through: Mr. Rishi Kapoor, Advocate with
                                 petitioner in person.

                         versus

      GOVT. OF NCT OF DELHI & OTHERS.
                                                           ..... Respondents
                         Through:      Mr. Rishikesh Kumar, Advocate for
                                       the Respondent/GNCT of Delhi.
                                       Ms. Maninder Acharya, ASG with
                                       Ripudaman Bhardwaj, CGSC for
                                       respondent No.2 and 3.

      CORAM:
      HON'BLE MS. JUSTICE ASHA MENON
                      ORDER

% 24.04.2020 C.M. Appln.No. 10371/2020 (exemption) Exemption allowed subject to all just exceptions. Application stands disposed of. W.P. (C) No. 2992/2020, C.M. Appln.No. 10370/2020 (Order 39 Rule 1 & 2 read with Section 151 CPC for ex-parte interim relief)

1. Renotify on 06.05.2020.

ASHA MENON, J APRIL 24, 2020 pkb