Delhi High Court - Orders
Randhir Singh Dagar vs Union Of India & Anr on 16 July, 2021
Author: Asha Menon
Bench: Asha Menon
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 5/2020
RANDHIR SINGH DAGAR .....Appellant
Through: None
Versus
UNION OF INDIA & ANR .....Respondents
Through: Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Advocates
for R-1.
Ms. Mrinalini Sen, Standing
Counsel for R-2/DDA
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 16.07.2021 [VIA VIDEO CONFERENCING]
1. None is present for the appellant.
2. However, Ms. Jyoti Tyagi, learned counsel for the respondents has informed this Court that a similar matter has already been admitted and is to be listed in due course.
3. In the circumstances, issue notice.
4. Notice is accepted by the learned counsel for the respondents.
5. List alongwith LA.APP. 225/2018 titled Prem Chand vs. Union of India and anr. on its own turn.
6. The order be uploaded on the website forthwith.
ASHA MENON, J JULY 16, 2021/ak Signature Not Verified Signed By:MANJEET KAUR Signing Date:16.07.2021 22:19:48