Delhi High Court - Orders
Bhupinder Singh Chadha & Ors vs Union Of India & Ors on 23 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5181/2018 & CM APPL. 20113/2018
BHUPINDER SINGH CHADHA & ORS ..... Petitioners
Through Mr Nitin Saluja, Mr Akshya Dev,
Advocates.
versus
UNION OF INDIA & ORS ..... Respondents
Through Mr Anurag Ahluwalia, CGSC for R1 and
R2.
Mr Alok Pandey, Advocate for R4 to R7.
Mr Manashwy Jha, Advocate for Mr Sameer
Vashisht, ASC, Civil for R8.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 23.01.2019
1. The learned counsel appearing for the respondent no. 8 seeks further time to file a status report. Let the same be filed within a period of two weeks.
2. The learned counsel for the respondent nos. 3 to 7 also seeks further time to file counter affidavit. Let the same be filed within a period of three weeks. Rejoinder, if any, be filed within a period of two weeks thereafter.
3. List on 13.08.2019.
VIBHU BAKHRU, J JANUARY 23, 2019 pkv