Delhi High Court - Orders
Nanak Chand vs Union Of India & Anr on 8 September, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 502/2015
NANAK CHAND ..... Appellant
Through: Mr. Lalit Ajmani and Mr. Sarthak
Sanduja, Advocates.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Advocate for
R-1.
Ms. Mrinalini Sen, Standing Counsel
for R-2/DDA
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 08.09.2021 [VIA VIDEO CONFERENCING] CM No. 30499/2021(for early hearing)
1. The present application has been filed on behalf of the appellant seeking early hearing of the present appeal.
2. Issue notice.
3. Notice is accepted on behalf of respondent no.1/Union of India by Ms. Jyoti Tyagi, Advocate, appearing on advance notice. A copy of the application along with appeal paper-book be provided to Ms. Jyoti Tyagi. Ms. Tyagi to take instructions if the respondents have also filed an appeal against the impugned judgment of the Reference Court and whether there Signature Not Verified Signed By:SAKSHI RAMOLA Location: LA.APP. 502/2015 Page 1 of 2 Signing Date:08.09.2021 19:41 are any other matters connected with the present appeal pending before this Court.
4. List on 29th September, 2021.
AMIT BANSAL, J SEPTEMBER 8, 2021 Sakshi R. Signature Not Verified Signed By:SAKSHI RAMOLA Location: LA.APP. 502/2015 Page 2 of 2 Signing Date:08.09.2021 19:41