Delhi High Court - Orders
Dal Singh And Ors vs Union Of India And Ors on 6 October, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~2 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 886/2020
DAL SINGH AND ORS. ..... Petitioners
Through: Mr. Sagar Saxena, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Satish Aggarwala, Sr. SPP with
Mr. Jasneet Jolly, Advocate for R-4.
Mr. Aditya Deshwal for Mr. Manisha,
Advocate for R-3.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 06.10.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. There is no representation on behalf of respondent nos. 1 and 2. The position was no different on 08.07.2021. 1.1. We had noted on the previous date i.e., 08.07.2021, that counter- affidavit(s) on behalf of respondent nos. 1 and 2 had not been filed in the matter; apparently, this position has not changed. 1.2. In these circumstances, respondent nos. 1 and 2 are proceeded ex- parte.
2. Counsel for the petitioners seeks and is granted four weeks to file a rejoinder qua the counter-affidavit filed on behalf of respondent no. 3.
3. To be noted, Mr. Satish Aggarwala, who appears on behalf of W.P.(C) 886/2020 Page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:11.10.2021 20:39:55 respondent no.4, has already made a statement on 08.07.2021 that, the said respondent does not wish to file a counter-affidavit in the matter.
4. List the matter on 23.02.2022.
5. In the meanwhile, counsel for the parties will file their written submissions in the matter, not exceeding three pages each, at least, three days before the next date of hearing.
RAJIV SHAKDHER, J TALWANT SINGH, J OCTOBER 6, 2021/pa Click here to check corrigendum, if any W.P.(C) 886/2020 Page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:11.10.2021 20:39:55