Delhi High Court - Orders
Aditya Suresh Rao Kaware And Ors vs Western Railway Recruitment Cell And ... on 11 November, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~14(2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13581/2019& CM APPL. 54917/2019
ADITYA SURESH RAO KAWARE AND ORS. ..... Petitioners
Through: None.
versus
WESTERN RAILWAY RECRUITMENT CELL
AND ORS. ..... Respondents
Through: Ms. Rashmi Malhotra, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 11.11.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. There is no representation on behalf of the petitioners. 1.1. Adverse orders, qua the petitioners, are deferred.
2. Ms. Rashmi Malhotra, who appears on behalf of the respondents/Railways, submits that, she has filed the counter-affidavit in the matter.
3. It appears that, a formal notice has not been issued in the matter.
4. Accordingly, issue notice.
4.1. Ms. Malhotra accepts notice on behalf of the respondents/Railways.
5. List the matter on 08.04.2022.
6. In the meanwhile, the petitioners will have the liberty to file a rejoinder to the counter-affidavit filed on behalf of the respondents/Railways.
RAJIV SHAKDHER, J TALWANT SINGH, J NOVEMBER 11, 2021/dss Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:15.11.2021 14:58