Ajay Verma vs Govt.Of Nct Of Delhi
2020 Latest Caselaw 1129 Del

$~5
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of decision: 18th February, 2020

+      W.P.(C) 10689/2017 and CM No. 23042/2018

       AJAY VERMA                               ..... Petitioner
                         Through: Petitioner in person with
                         Ms. Katyayini, Adv.

                         versus


       GOVT.OF NCT OF DELHI                  ..... Respondent
                    Through: Mr. Gautam Narayan, Addl.Standing
                    Counsel-GNCTD
                    Mr. Rajat Aneja and Mr. Kartik K. Sood, Advs. for
                    Delhi High Court
                    Mr. Sumer Sethi and Ms. Dolly Sharma, Advs. for
                    Delhi State Legal Services Authority


       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                         ORDER

% 18.02.2020

D.N. PATEL, CHIEF JUSTICE (ORAL) W.P.(C) 10689/2017 and CM No. 23042/2018

1. Petitioner who appears in person submits that individual guidelines and directions have already been given by this court in the orders dated 15th December, 2017 and 8th March, 2018, passed by this court in this matter.

2. It is, therefore, submitted by the petitioner in person that these guidelines and directions may continue to be complied with by the respondents in future.

3. In view of this limited submission, we hereby direct the respondents that the orders dated 15th December, 2017 and 8th March, 2018, passed by this court whereby guidelines and directions have been issued by this court shall continue to be complied with by the respondents in future in letter and spirit.

4. So far as CM No.23042/2018 is concerned, petitioner submits that he is not pressing this application at this stage as he is going to initiate separate independent legal proceedings for the grievances ventilated in the said application. Hence, the said application is disposed of as not pressed at this stage.

5. With these observations, this writ petition is hereby disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

FEBRUARY 18, 2020/kr