Delhi High Court - Orders
Suresh Sharma vs Arun Kumar Sinha Chairman Ntro Ors on 17 May, 2024
$~93 & 94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1624/2023 & CM APPL. 16054/2024
SURESH SHARMA ..... Petitioner
Through: Mr. M.K. Bhardwaj with Mr. M.D.
Jangra, Advocates.
Mob: 9213781975
versus
ARUN KUMAR SINHA CHAIRMAN NTRO ORS. ..... Respondents
Through: Mr. Vikram Jetly, CGSC with
Ms. Shreya Jetly, Advocate.
(M): 9811157321
Email: [email protected]
94
+ CONT.CAS(C) 1633/2023 & CM APPL. 812/2024
SURESH SHARMA ..... Petitioner
Through: Mr. M.K. Bhardwaj with Mr. M.D.
Jangra, Advocates.
Mob: 9213781975
versus
ARUN KUMAR SINHA AND ORS. ..... Respondents
Through: Mr. Vikram Jetly, CGSC with
Ms. Shreya Jetly, Advocate.
(M): 9811157321
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/05/2024 at 22:59:33
ORDER
% 17.05.2024
1. Learned counsel appearing for the respondent is directed to file a response to the submissions made by the petitioner in his rejoinder to the compliance affidavit, filed on behalf of the respondents.
2. Let the needful be done within a period of four weeks.
3. The respondents are at liberty to file requisite documents along with the said response.
4. Re-notify on 18th September, 2024.
MINI PUSHKARNA, J MAY 17, 2024 Ak This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/05/2024 at 22:59:33