Delhi High Court - Orders
Vi R-17 Of The Cpc, 1908) Dinesh Singh ... vs Union Of India & Ors on 29 July, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5046/2021, CMs No. 15450/2021 (for stay) & 16791/2021 (u/O
VI R-17 of the CPC, 1908)
DINESH SINGH NEGI & ANR. ..... Petitioners
Through: Mr. Tanmaya Mehta, Adv.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ravi Prakash & Mr.Gurtejpal Singh,
Adv. for R-1 to 4.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 29.07.2021 [VIA VIDEO CONFERENCING]
1. The counsel for the petitioners states that rejoinder to the counter affidavit of the official respondents no.1 to 4, is required to be filed.
2. No counter affidavits have been filed on behalf of private respondents no.5 to 18.
3. Some of the private respondents have participated in the virtual hearing.
4. They are granted four weeks time to file their counter affidavits, if any.
5. Rejoinders, if any, within further four weeks thereafter.
6. List for hearing on 30th September, 2021.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J JULY 29, 2021 'gsr'..