Delhi High Court - Orders
Vijai Prakash Agrawal vs Union Of India Through Its Secretary ... on 4 April, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5648/2022, CM APPL. 16806/2022
VIJAI PRAKASH AGRAWAL .... Petitioner
Through: Mr. G. Tushar Rao, Sr. Adv. with Mr.
Mayank Sharma and Mr. Sharavena
Raghul, Advs.
versus
UNION OF INDIA THROUGH ITS SECRETARY MINISTRY OF
CIVIL AVIATION & ANR. ..... Respondents
Through: Mr. Vineet Dhanda, CGSC for R-1.
Mr. Digvijay Rai, Mr. Aman Yadav
and Mr. Archit Mishra, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 04.04.2022 CM APPL. 16806/2022 Exemption allowed subject to all just exceptions. Application stands disposed of.
W.P.(C) 5648/2022
1. Issue notice. Mr.Vineet Dhanda, CGSC accepts notice for the respondent No.1 and Mr. Digvijay Rai, Adv. accepts notice on behalf of respondent no. 2. Counter affidavit(s) be filed within four weeks. Rejoinder, if any, be filed within four weeks thereafter.
2. List on 04.07.2022 before Registrar for completion of pleadings.
V. KAMESWAR RAO, J APRIL 4, 2022/So Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:06.04.2022 11:25:49