Delhi High Court - Orders
Robert Vadra vs Union Of India & Ors on 27 May, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5561/2021
ROBERT VADRA ..... Petitioner
Through: Dr. Abhishek Manu Singhvi, Sr. Adv.
with Mr. Suman Jyoti Khaitan, Mr.
Amit Bhandari, Mr. Prateek Chaddha,
Mr. Gautam Jain and Mr. Vikas
Kumar, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Tushar Mehta, SG with Mr.
Balbir Singh, ASG and Mr. Zoheb
Hossain, Sr. Standing Counsel.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 27.05.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM Nos.17236-37/2021
1. Allowed, subject to just exceptions.
CM No.17238/20212. The prayer made in the captioned application is to grant exemption to the petitioner from filing the court fee, welfare stamp and attested affidavits along with the present petition.
2.1 The captioned application is disposed of with a direction to the applicant/petitioner to deposit the requisite court fee, affix the welfare stamp and duly attested affidavits, within three days of resumption of the normal and usual work pattern by this court.
W.P.(C) 5561/2021 1/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:31.05.2021 00:45:18W.P.(C) No.5561/2021 & CM No.17235/2021 [Application filed on behalf of the petitioner seeking interim relief]
3. Mr. Tushar Mehta, learned Solicitor General, who appears on behalf of the respondents, seeks a day‟s accommodation.
4. Although, Dr. Abhishek Manu Singhvi, learned senior counsel, who appears on behalf of the petitioner, says that he may, perhaps, have a difficulty tomorrow, list the matter on 28.05.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J MAY 27, 2021/pmc Click here to check corrigendum, if any W.P.(C) 5561/2021 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:31.05.2021 00:45:18