Delhi High Court - Orders
Prayer Clause Of Writ Petition) Ashwini ... vs Union Of India And Anr on 23 March, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7438/2018 & CM APPL. 12649/2020(for amendment of
prayer clause of writ petition)
ASHWINI KUMAR SINGH ..... Petitioner
Through: Mr. Shivendra Singh with Dr. M. N.
Verma, Advocates.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 23.03.2021
1. On first call, passover was sought on behalf of the respondents.
2. Counsel for the petitioner states that clarification application referred to in the earlier order dated 14th January, 2021, has not been dealt with by the Supreme Court as yet, though he reiterates that the same has no relevance.
3. It will not be possible for us to take up this petition today owing to certain part-heard matters.
4. List on 3rd May, 2021.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J MARCH 23, 2021/sr Signature Not Verified Signed By:ASHWANI Signing Date:05.04.2021 15:59:50