Delhi High Court - Orders
Union Of India Through Mospi vs Vishnu Dev Bhandari on 19 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5263/2020 & CM APPL. 18956/2020(Stay), CM APPL.
18957/2020(Direction)
UNION OF INDIA THROUGH MOSPI ..... Petitioner
Through: Mr. Rahul Sharma, Mr.C.K Bhatt and
Mr. Ayush Bhatt, Advs.
versus
VISHNU DEV BHANDARI ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 19.09.2022 Learned counsel for the petitioner prays for and is granted liberty to take steps for service upon the private respondents within a period of 48 hours. The said respondents may be served through all permissible modes including via approved courier service.
List again on 21.02.2023.
Interim order accorded earlier to continue till the next date of listing.
YASHWANT VARMA, J.
SEPTEMBER 19, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:20.09.2022 15:23:32