Delhi High Court - Orders
3165/19 Sh. Ajay Raizada And Ors vs Union Of India And Ors on 22 January, 2019
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 286/2018 & CM APPL. 1195/2018, CM APPL.
3165/19
SH. AJAY RAIZADA AND ORS. ..... Petitioners
Through: Mr. P.S. Sharma, Adv. with Mr.
Kshitij Sharda and Ms. Shubhanke Sharma,
Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Chiranjeev Kumar, Adv. with
Mr. Mukesh Sachdeva, Adv. for R-1/UOI
Mr. Rajiv Bansal, Sr. Adv. with Ms. Ruhi
Chopra and Mr. S.Singh, Adv. for R-2
Mr. Febin M Varghese, Adv. for R-3
Ms. Sangita Rai, Adv. with Ms. Kumud Ray,
Adv. for UO/R-4
Mr. Ramesh Khatri, Adv. for R-6
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 22.01.2019 CM APPL. 3165/2019 For the reasons stated therein, the delay of 7 days in filing reply affidavit is condoned.
The reply affidavit is taken on record. The application stands disposed of.
W.P.(C) 286/2018 & CM APPL. 1195/2018 Learned counsel for the petitioner submits that he has filed his rejoinder to the counter affidavit.
No copy thereof is, however, forthcoming on record. Learned counsel for the petitioner is directed to trace out the said document and have it placed on record.
Pleadings are complete in the writ petition. List for disposal at the end of the Board on 2nd April, 2019.
C. HARI SHANKAR, J JANUARY 22, 2019 dsn