Delhi High Court - Orders
Suresh Sharma vs Arun Kumar Sinha Chairman Ntro Ors on 15 March, 2024
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1624/2023 & CM APPL. 16054/2024
SURESH SHARMA ..... Petitioner
Through: Mr. M.K. Bhardwaj with Mr. Arun
Prakash and Mr. M.D. Jangra,
Advocates.
(M): 8130839698
Email: [email protected]
versus
ARUN KUMAR SINHA CHAIRMAN NTRO ORS..... Respondents
Through: Mr. Vikram Jetly, CGSC with
Ms. Shreya Jetly, Advocate.
(M): 9811157321
Email: [email protected].
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 15.03.2024 CM APPL. 16054/2024
1. The present application has been filed for revival of the present petition.
2. Learned counsel appearing for the petitioner submits that by order dated 05th February, 2024, the appeal of the respondents being Special Leave Appeal (C) No(s). 1326-1327/2024 has been dismissed by the Supreme Court. Accordingly, he submits that the respondents are bound to comply with the directions as given in the judgment dated 27th July, 2023 passed by the Division Bench of this Court in W.P. (C) No. 431/2020 and W.P. (C) No. 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 19/03/2024 at 00:23:50 516/2020.
3. Issue notice.
4. Notice is accepted by learned counsel appearing for the respondents.
5. He submits that he may be granted four weeks time to comply with the directions.
6. At request, list on 29th April, 2024.
MINI PUSHKARNA, J MARCH 15, 2024 c 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 19/03/2024 at 00:23:50