SCHOOL OF PLANNING ARCHITECTURE Vs. UMESH

JUDGEMENT

(1.) The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic

(2.) Having heard learned counsel appearing on behalf of the parties, the only course of action that commends itself to us is to request the learned Single Judge to expedite the adjudication of the subject writ petition and dispose of the same, preferably within a period of three months from the next date of hearing, without granting any unwarranted adjournments to the parties.

(3.) Dr. Ashwini Bhardwaj, learned counsel appearing on behalf of the respondent undertakes to file the affidavit in rejoinder to the counter affidavit filed on behalf of the appellant in the said writ petition with an advance copy to counsel appearing on the other side, within one week from today.