Delhi High Court - Orders
Ashok Kumar Singh vs Union Of India & Ors on 10 July, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5887/2019
ASHOK KUMAR SINGH ..... Petitioner
Through: Mr. Rajesh Kumar, Advocate
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Subhash Gosai and Mr. Amit
Kumar Dogra, Advocates
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 10.07.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19.
CM APPL.14702/2020 (Exemption) The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/petitioner seeking exemption from filing duly signed affidavit without attestation by the Oath Commissioner in support of the accompanying application.
For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicant/petitioner is allowed to file the duly signed and attested affidavit within a period of one week from the date of resumption of regular functioning of the Court.
With the above direction, the present application is disposed of.
W.P.(C) 5887/2019 Page 1 of 2CM APPL.14701/2020 (Early Hearing) Issue notice.
Mr. Amit Kumar Dogra, learned counsel accepts notice on behalf of the non-applicants/official respondents and prays for time to file a reply.
Let the reply be filed within a period of three weeks from today, with an advance copy to the learned counsel appearing on behalf of the applicant/petitioner, who may file rejoinder thereto, if any, before the next date of hearing.
List on 14.08.2020, the date already fixed.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JULY 10, 2020 dn/as W.P.(C) 5887/2019 Page 2 of 2