Centre For Holistic ... vs Delhi Development Authority & Ors
2020 Latest Caselaw 528 Del

$~23
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     LPA 70/2020
      YOGINDER CHANDOLIA                  ..... Appellant
                  Through: Mr. A.P.S. Ahluwalia, Sr. Adv. with
                  Mr. S.S. Ahluwalia and Mr. Mohit, Advs.
                          versus
      ELECTION COMMISSION OF INDIA & ORS.....Respondents
                   Through: Mr. Sandeep Sethi, Sr. Adv. with
                   Mr.Sidhant Kumar, Adv. for R-1
                   Mr. P.R. Chopra, Adv. for R-2 and 3
      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE C.HARI SHANKAR
                   ORDER

% 06.02.2020 CM No. 4812/2020 (exemption) Exemption allowed, subject to all just exceptions. The application is disposed of. LPA 70/2020 and CM No. 4811/2020 (Stay) Issue notice. Mr. Sidhant Kumar, Advocate accepts notice for respondent No.1 and Mr. P.R. Chopra, Advocate accepts notice for respondent Nos.2 and 3.

Issue dasti notice to respondent No.4, returnable on 07.02.2020.

CHIEF JUSTICE

C.HARI SHANKAR, J FEBRUARY 06, 2020/ns