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Delhi High Court - Orders

Muneshwar Tyagi vs Intelligence Bureau on 30 September, 2024

Author: C.Hari Shankar

Bench: C. Hari Shankar, Sudhir Kumar Jain

                             $~13 to 15
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         W.P.(C) 11775/2021 and CM APPL. 8699/2024
                                       MUNESHWAR TYAGI                              .....Petitioner
                                                        Through: Mr. Narender Singh Yadav and
                                                        Mr. Ashutosh Yadav, Advocates

                                                                            versus

                                       INTELLIGENCE BUREAU                                                            .....Respondent
                                                    Through:                                         Ms. Nidhi Mittal, Adv. for R1

                             +         W.P.(C) 11778/2021 and CM APPL.26024/2023
                                       CHHATRASHAL PATHAK & ANR.                 ....Petitioner
                                                        Through: Mr. K.C. Mittal and Mr.
                                                        Keshav P., Advocates

                                                                            versus

                                       INTELLIGENCE BUREAU                                                        .....Respondent
                                                    Through:                                         Mr. Anurag Ahluwalia, CGSC
                                                    for R1

                             +         W.P.(C) 11689/2022 and CM APPL.34784-86/2022
                                       UPENDRA KUMAR                              .....Petitioner
                                                        Through: Mr. K.C. Mittal and Mr.
                                                        Keshav P., Advocates

                                                                            versus

                                       UNION OF INDIA                        .....Respondent
                                                     Through: Mr. Balendu Shekhar, CGSC
                                                     with Mr. Rajkumar Maurya and Mr. Krishna
                                                     Chaitanya, Advocates

                                       CORAM:
                                       HON'BLE MR. JUSTICE C. HARI SHANKAR
                                       HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
                                                                            ORDER

% 30.09.2024 WP(C) 11775/2021 & conn. Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/10/2024 at 22:20:40

1. Mr. Balendu Shekhar, learned counsel for the respondent, submits that the reply filed in WP(C) 11778/2021 would also cover the issue in controversy in other two writ petitions i.e. WP(C) 11775/2021 and WP(C) 11689/2022. Rejoinder to the said reply has not been filed.

2. Renotify for disposal on 28 November 2024.

3. In the meanwhile, both sides may file short notes of their respective submissions not exceeding five pages each after exchanging copies with each other at least a week in advance of the next date of hearing.

C.HARI SHANKAR, J DR. SUDHIR KUMAR JAIN, J.

SEPTEMBER 30, 2024/yg Click here to check corrigendum, if any WP(C) 11775/2021 & conn. Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/10/2024 at 22:20:40