Delhi High Court - Orders
Smt. Premwati vs Union Of India And Ors on 6 September, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11868/2023
SMT. PREMWATI ..... Petitioner
Through: Mr.Anil Kumar Bhakta, Advocate
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Ms.Uma Prasuna Bachu, Sr.Panel
Counsel, UOI.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 06.09.2023 CM APPL. No.46338/2023 (exemption) Exemption allowed, subject to all just exceptions. Application stands disposed of.
W.P.(C) 11868/2023
1. Issue notice. Ms.Uma Prasuna Bachu, learned Sr.Panel Counsel accepts notice for the respondents.
2. Counsel for the parties to file written submissions along with the judgments they want to rely upon within ten weeks from today.
3. Re-notify on April 29, 2024.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J SEPTEMBER 6, 2023/v This is a digitally signed order.
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