On 24th May, the Hon’ble Delhi High court took suo moto cognizance and directed the three municipal corporations and the Delhi Cantonment Board as well as the Government of NCT of Delhi to file status report indicating preventive measures taken for preventing mosquito infestation before the next hearing which was scheduled on 28.05.21. The court at its own satisfaction also considered the Delhi Jal Board to be a proper and necessary party in the present proceeding. The registry was further directed to place on record the amended memo of the parties before the next date of hearing.
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