LAWS(DLH)-2022-3-98

NEETA BHARDWAJ Vs. KAMLESH SHARMA

Decided On March 07, 2022
Neeta Bhardwaj Appellant
V/S
KAMLESH SHARMA Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are part heard matters. FAO 36/2021 & CM APPLs.2914/2021, 10442/2021, 10444/2021, 20904/2021, 23819/2021, 25868/2021, 25869/2021, 25870/2021, 25884/2021, 26495/2021, 29121/2021, 25885/2021, 43944-46/2021, 3172/2022, 3455/2022, 5641/2022, 5642/2022, 38063/2021, 38289/2021, 39643/2021, 5803/2022, 5865/2022, 7745-46/2022

(3.) Pursuant to the previous order dtd. 2/3/2022, Mr. Manish Gupta, Vice Chairman, DDA, Ms. Garima Gupta, CEO, DUSIB, Ms. Esha Pandey, DCP, South East Delhi, and Mr. Gyanesh Bharti, Commissioner, South Delhi Municipal Corporation have all joined the proceedings.