Delhi High Court - Orders
Roop Chand (Since Deceased) Thr His Lrs vs Union Of India & Ors on 14 August, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 404/2015
ROOP CHAND (SINCE DECEASED) THR HIS LRS ..... Appellant
Through Mr. Vedpal Rana, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through Mr. Vikrant N. Goyal, Adv. for
Respondent No.1.
Mr. Sanjay Kumar Pathak, Adv. for
LAC.
Mr. Sudhanshu Batra, Sr. Advocate
with Mr. Lalit Kumar, Advocate for
respondent No.5.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 14.08.2020 CM APPL.18997/2020 (filed on behalf of respondent No.5 to release the amount with interest)
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by leaned counsel appearing for the appellant as also by learned counsel appearing for respondent No.1.
3. Copy of the application be furnished to learned counsel appearing for respondent No.1 during the course of the day.
4. Let reply be filed within two weeks. Rejoinder, if any, be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:KUNALMAGGU LA.APP. 404/2015 Page 1 Signing Date:14.08.2020 17:18:29 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
5. Notice shall issue to respondent Nos.2 to 4 and respondent No.6, returnable on 10.09.2020.
6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.
SANJEEV SACHDEVA, J
AUGUST 14, 2020
st
Signature Not Verified
Digitally Signed By:KUNAL
MAGGU LA.APP. 404/2015 Page 2
Signing Date:14.08.2020 17:18:29 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.