Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of Decision: 20.04.2026
CONT.CAS(C) 656/2026
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VIJENDER .....Petitioner
Through: Mr. Sanjay Beniwal, Ms. Manisha and
Mr. R.K. Seewal, Advs.
versus
ROBIN BALEJA, CHIEF EXECUTIVE OFFICER (CEO), DELHI
CANTONMENT BOARD AND ANR. .....Respondents
Through: Mr. Ankur Mishra and Mr. Gurpreet
Singh, Adv. for R-1 (through v/c).
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
SACHIN DATTA, J. (ORAL)
1. The present petition alleges wilful disobedience of the directions
contained in the order dated 16.12.2025, passed in W.P.(C) 19015/2025. The
operative directions therein are as under:
“ 2. In view of the aforesaid, we deem it appropriate to dispose of
the present petition by directing respondent no.1/DCB to decide
th
representations of petitioner dated 14 May 2025 [ Annexure P-7 ]
th
and 11
November 2025 [ Annexure P-8 ], within a reasonable
time and, in any case, within a period of 12 weeks from today. ”
2. Learned counsel for the respondents, who appears on advance notice,
submits that during a meeting of the Town Vending Committee (TVC) held on
17.04.2026, the representation of the petitioner was duly considered and a
decision has been taken.
3. It is assured and undertaken that the same shall be communicated to the
CONT.CAS(C) 656/2026 Page 1 of 2
Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:28.04.2026
11:59:49
petitioner within a period of one week from today.
4. As such, no further orders are required to be passed in the present
petition. The same is, accordingly, disposed of.
SACHIN DATTA, J
APRIL 20, 2026/ cl
CONT.CAS(C) 656/2026 Page 2 of 2
Signature Not Verified
Digitally Signed
By:UMANG
Signing Date:28.04.2026
11:59:49