Delhi High Court - Orders
Dr. Subramanian Swamy vs Union Of India & Ors on 26 March, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11481/2024 & CM APPL. 69963/2024
DR. SUBRAMANIAN SWAMY .....Petitioner
Through: Mr. Vaidushya Parth and Ms.Smrtika
Kesri, Advocates with petitioner in
person
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Chetan Sharma, ASG, Mr. Amit
Tiwari, CGSC, Mr. Amit Gupta, Mr.
Ayush Tanwar and Ms. Ayushi
Srivastava, Advocates for UOI
Mr. Vighesh Shishir, Applicant
through VC
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 26.03.2025
1. The order dated 24.03.2025 is taken on record.
2. Pursuant to our earlier order dated 19.02.2025, learned ASG has tendered a letter dated 12.03.2025 received by him from the Ministry of Home Affairs. According to which, the subject matter of the instant writ petition is under consideration of the Ministry.
3. We have also been informed that Allahabad High Court in PIL No.831/2024 has passed an order on 24.03.2025 wherein four weeks time has been given to the Ministry of Home Affairs to apprise that Court about 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 01/04/2025 at 21:37:01 outcome of the proceedings.
4. Accordingly it is apparent that matter is under consideration of the Ministry.
5. List on 28.05.2025.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J MARCH 26, 2025 ms 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 01/04/2025 at 21:37:01