ANTHONY B. DCOSTA Vs. INDIAN SCHOOL

JUDGEMENT

(1.) CM No.46504/2021 : Allowed, subject to just exceptions.

(2.) This is an appeal directed against the learned single judge's order dtd. 2/12/2021, passed in W.P.(C) No.13656/2021.

(3.) Mr. Khagesh B. Jha, who appears on behalf of the appellant, for the moment, confines this appeal to only one single aspect, which is that the appeal pending before the Delhi School Tribunal [in short "the DST" ] i.e., Appeal No. 13/2020, should be disposed of, within a given timeframe.