Delhi High Court - Orders
Wazir Singh & Anr vs Union Of India & Anr on 20 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8254/2020
WAZIR SINGH & ANR. ..... Petitioners
Through: Mr.Nikhil Verma, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.T.P. Singh, Sr. Central Govt.
Counsel for UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 20.10.2020 This petition has been heard through video conferencing. CM APPL. 26742/2020 (Exemption from filing notarized affidavit)
1. This application has been filed seeking exemption from filing duly notarized affidavit. Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
2. Application is disposed of.
W.P.(C) 8254/2020 & CM APPL. 26743/2020 Issue notice.
Notice is accepted by Mr.T.P. Singh, Senior Standing Central Government Counsel, on behalf of the respondents. He is granted two weeks' time to file counter affidavit. Rejoinder, if any, be filed before the next date of hearing.
List on 17th November, 2020.
NAVIN CHAWLA, J OCTOBER 20, 2020/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:21.10.2020 11:45