Delhi High Court - Orders
Jasdeep Munjal vs Union Of India & Anr on 10 March, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3932/2022 & CM APPLs. 11730/2022 and 11731/2022
JASDEEP MUNJAL ..... Petitioner
Through: Mr. Raghav Awasthi and Mr. Mukesh
Sharma, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Manish Mohan, CGSC with Mr.
Abhishek Khanna, Govt. Pleader and
Ms. Dhwani Sharma, Adv. for R1.
Mr. Sajan Poovayya, Sr. Adv. with
Mr. Saransh Jain, Mr. Shloka,
Ms. Sriparna Dutta and Mr. Raksha,
Advs. for R2.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 10.03.2022 CM APPL. 11731/2022 Exemption allowed subject to all just exceptions. Application stands disposed of.
W.P.(C) 3932/2022 & CM APPL. 11730/2022
1. Mr. Sajan Poovayya, learned Sr. Counsel appearing for the respondent No.2 has taken an objection on the maintainability of the petition on the ground that the respondent No. 2 is not an other authority under Article 12 of the Constitution of India.
2. Keeping the objection open, notice. Mr. Manish Mohan, CGSC accepts notice for respondent No.1 and Mr. Saransh Jain, Adv. accepts Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:11.03.2022 17:33:47 notice for respondent No.2. Counter-affidavits be filed within 10 days.
3. List on March 30, 2022 when connected writ petitions are listed.
V. KAMESWAR RAO, J MARCH 10, 2022/jg Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:11.03.2022 17:33:47