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Delhi High Court - Orders

M/S. Airforce Naval Housing Board Rep. ... vs Union Of India, & Ors on 9 April, 2024

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                    $~12
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    W.P.(C) 4626/2019
                                         M/S. AIRFORCE NAVAL HOUSING BOARD REP. BY GROUP
                                         CAPTAIN UPDESH SHARMA                      ..... Petitioner
                                                          Through: Mr. Hriday Khandelwal, Advocate

                                                                                      versus

                                                UNION OF INDIA, & ORS.                                                           ..... Respondents
                                                              Through:                                         Mr. Kirtiman Singh, CGSC with Mr.
                                                                                                               Waize Ali Noor & Ms. Shreya V
                                                                                                               Mehra, Advocates for UOI.
                                                                                                               Mr. Anurag Ojha, SSC with Mr.
                                                                                                               Subham Kumar, Advocate for R2 &3.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                                             ORDER

% 09.04.2024

1. Learned counsel for respondent No.2 & 3 submits that their appearances has not been noticed in order dated 10.01.2024, even though they had appeared for respondent No.2 & 3.

2. Mr. Hridya Khandelwal, Advocate also submits that his presence has not been noticed as having appeared for the petitioner on 10.01.2024.

3. In view of the above, the presence in order dated 10.01.2024 is corrected. The appearances of Mr. Anurag Ojha, Senior Standing Counsel with Mr. Subham Kumar, Advocate and Mr. Hriday Khandelwal, Advocate shall be read as having appeared for respondent No.2 & 3 and petitioner in W.P.(C) 4626/2019 page 1 of 2 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 11/04/2024 at 01:15:41 order dated 10.01.2024.

4. Learned counsel appearing for respondent No. 1 submits that copy of additional documents has not been supplied to him.

5. Let digital copy of additional documents be furnished to learned counsel for respondent No.1.

6. Learned counsel for respondents prays for time to take instructions.

7. At request, list on 16.08.2024.





                                                                                                                           SANJEEV SACHDEVA, J



                                                                                                                            RAVINDER DUDEJA, J
                                    APRIL 9, 2024/sk




                                    W.P.(C) 4626/2019                                                                                  page 2 of 2




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 11/04/2024 at 01:15:41