Delhi High Court - Orders
Vijay Kumar Verma And Ors vs Union Of India And Anr on 22 July, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10724/2022 & CM APPL.31131/2022
VIJAY KUMAR VERMA AND ORS ..... Petitioners
Through: Mr.Anil Kumar Gupta, Adv.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Ms.Monika Arora, CGSC with
Mr.Yogesh Panwar & Mr.Rahul
Kumar Sharma, Advs. for UOI.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 22.07.2022
1. Learned Central Government Standing Counsel appearing on behalf of the respondents submits that she has instructions to adopt the counter affidavit filed in W.P.(C) 4100/2022, therefore, no separate counter affidavit is required to be filed in the present petition.
2. Rejoinder thereto, if any, be filed atleast one week prior to the next date of hearing.
3. Renotify on 24.08.2022.
SURESH KUMAR KAIT, J SAURABH BANERJEE, J JULY 22, 2022/ab