Delhi High Court - Orders
Sanjay Garg vs Union Of India And Ors on 7 May, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4410/2021
SANJAY GARG ..... Petitioner
Through: Ms. Aditi Singhal, Advocate for
[
Mr. Arvind Kumar, Advocate.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Sanjeev Sabharwal, Senior
Govt Counsel with Ms. Suparna
Srivastava , CGSC and Ms.
Soumya Singh, Advocate for R-
1/UOI.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.05.2021 The proceedings in the matter have been conducted through video conferencing.
1. A request for adjournment is made on behalf of learned counsel for the petitioner on the ground that he is indisposed.
2. Learned counsel for the petitioner is also directed to take steps for issuance of notice afresh upon respondent No.2.
3. Counter affidavits may be filed within four weeks. Rejoinders thereto, if any, may be filed within two weeks thereafter.
4. List on 12.08.2021.
PRATEEK JALAN, J MAY 7, 2021 'vp' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:08.05.2021 05:15:57