Krishna Gupta vs Chairman/Commissioner, Sdmc
2020 Latest Caselaw 1413 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                            Date of decision: 2nd March, 2020

+      LPA 113/2020 and CM Nos. 7225, 7226/2020

       KRISHNA GUPTA                                     ..... Appellant
                    Through:             Mr. Arunava Mukherjee, Adv.

                          versus



       CHAIRMAN/COMMISSIONER, SDMC            ..... Respondent
                   Through: Mr. Tushar Sannu, Standing Counsel-
                   SDMC with Ms. Ankita Bhadouriya, Adv.

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

                          ORDER

% 02.03.2020

D.N. PATEL, CHIEF JUSTICE (ORAL) CM No. 7225/2020 (exemption)

1. Exemption allowed, subject to all just exceptions.

2. The application is disposed of.

LPA 113/2020

1. The present appeal has been preferred by the original petitioner against the order dated 20th January, 2020 passed in W.P.(C) 13500/2019 which reads as under :

"Let the respondents file the status report within four weeks. Reply thereto, if any, be filed within four weeks thereafter.

List on 06.05.2020."

2. Looking to the aforesaid order, we see no reason to entertain this Letters Patent Appeal as no rights and liabilities of the parties have ever been decided by the learned Single Judge by the impugned order dated 20th January, 2020. Even otherwise also, the matter is pending before the learned Single Judge and next date of hearing is 6th may, 2020. Hence, there is no substance in this Letters Patent Appeal and the same is therefore dismissed.

CM No.7226/2020

1. In view of the final order passed in the appeal, this application is also disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

MARCH 02, 2020/kr