Delhi High Court - Orders
Sqn Lor. Anoop Yadav, Retd vs Union Of India & Ors on 12 October, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~23 & 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6491/2021
SQN LOR. ANOOP YADAV, RETD ..... Petitioner
Through: Ms. Pallavi Awasthi, Adv.
versus
UNION OF INDIA & ORS. ..... Respondent
Through: Mr.Sanjeev Uniyal & Mr.Dhawal
Uniyal, Advs.
+ W.P.(C) 6495/2021
SQN LDR MANISH POKHRIYAL, RETD ..... Petitioner
Through: Ms. Pallavi Awasthi, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Sanjeev Sabharwal, Sr. Panel
Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 12.10.2021 The petitions have been heard by way of video conferencing. Learned counsel for the respondents prays for and are permitted to file their counter affidavits within four weeks. Rejoin der affidavit, if an y, be filed before the next date of hearing.
List on 25th March, 2022.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J OCTOBER 12, 2021/rv Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:13.10.2021 21:21:02