Jagran Prakashan Limited & Ors. vs South Delhi Municipal ...
2021 Latest Caselaw 418 Del

                                      $~2
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                  Judgment delivered on: 08.02.2021

                                      +      W.P.(C) 956/2021
                                      JAGRAN PRAKASHAN LIMITED & ORS.                      ..... Petitioners

                                                                versus

                                      SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Ashish Mohan and Mr. Akshit Mago,
                                                                Advocates.

                                      For the Respondent:       Mr. Sanjay Poddar, Senior Advocate with
                                                                Mr. Sandeep Bajaj Standing Counsel &
                                                                Mr. Parag Rai, Advocate for SDMC.

                                      CORAM:-
                                      HON'BLE MR JUSTICESANJEEV SACHDEVA
                                                            JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPL.2599/2021(exemption)

Exemption is allowed subject to all just exceptions. W.P.(C) 956/2021 & CM APPL.2637/2021(for interim direction)

1. The hearing was conducted through video conferencing.

2. Learned counsel for the petitioners prays that the subject petition be directed to be treated as a representation by the petitioners to the respondent/Corporation.

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:08.02.2021 23:18:36 WP(C) 956/2021 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Learned counsel further prays that petitioners be permitted to supplement the representation with additional facts and financial data to enable the respondent/Corporation to take a sympathetic view.

4. Without prejudice to the rights and contentions of the parties, respondent/Corporation is directed to treat the present petition as a representation and after giving an opportunity of personal hearing to the petitioners decide the same in accordance with law.

5. Orders passed by the Corporation be communicated to the petitioners through counsel.

6. It is clarified that this Court has neither considered nor expressed any opinion on merits of the contentions of the parties and all rights and contentions of the parties are reserved.

7. Petition along with application is disposed of in terms of the above.

8. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J FEBRUARY 8, 2021 ak

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:08.02.2021 23:18:36 WP(C) 956/2021 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.