Delhi High Court - Orders
Mahesh Chandra Garg vs Union Of India And Ors on 29 April, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~144
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6833/2022, CM APPL. 20790/2022
MAHESH CHANDRA GARG ..... Petitioner
Through: Mr. Anurag Kishore, Adv.
versus
UNION OF INDIA AND ORS. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 29.04.2022 CM APPL. 20790/2022 Allowed, subject to just exceptions. Application disposed of. W.P.(C) 6833/2022
1. Learned counsel for the petitioner seeks an adjournment to amend the prayer clause.
2. Permission granted.
3. Let amended writ petition be filed within one week.
4. List on May 12, 2022.
V. KAMESWAR RAO, J APRIL 29, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:30.04.2022 17:43:56