Citation : 2023 Latest Caselaw 222 Del
Judgement Date : 17 January, 2023
Neutral Citation Number 2023/DHC/000437
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 17.01.2023
+ CM(M) 1488/2019 & CM APPL. 45344/2019
MANOJ KUMAR GUPTA ..... Petitioner
versus
SOUTH DELHI MUNICIPAL CORPORATION
..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr. N.S. Dalal, Ms. Rachana Dalal and Mr.
Alok Kumar, Advocates
For the Respondent : Mr. Vikrant N. Goyal, Advocate with Mr.
Tesu Gupta and Ms. Ayushi Garg,
Advocates for SDMC.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL) [ The proceeding has been conducted through Hybrid mode ]
1. Mr. Dalal, learned counsel for the petitioner informs that an appeal bearing A. No. 403/2019 titled as "Manoj Kumar Gupta vs South Delhi Municipal Corporation" is pending before the learned ATMCD and is listed for final hearing on 14.03.2023.
2. In view of the fact that interim protection was granted to the petitioner vide order dated 15.10.2019 and the fact that the appeal is soon to be taken up for final hearing, it would be in the interest of justice to extend the stay till the disposal of the appeal pending before the ATMCD.
Signature Not Verified Digitally Signed By:VINOD KUMAR
14:01:07 Neutral Citation Number 2023/DHC/000437
3. The present petition along with pending application is disposed of with the above directions with no order as to costs.
TUSHAR RAO GEDELA, J .
JANUARY 17, 2023/nd
Signature Not Verified Digitally Signed By:VINOD KUMAR
14:01:07
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