Delhi High Court - Orders
Gagan Nayyar & Anr vs Union Of India & Anr on 26 November, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8854/2020, CM APPL.28461/2020
GAGAN NAYYAR & ANR. ..... Petitioners
Through: Mr. Himanshu Harbola & Mr. Ketan
Madan, Advocates
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.Shakar Kumar Jha, SPC, UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 26.11.2020 This hearing has been held by video conferencing. The learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
In view of the above statement, and as the same is not denied by the learned counsel for the respondent, the present petition is disposed of in terms of the judgment passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
NAVIN CHAWLA, J NOVEMBER 26, 2020 dy