Delhi High Court - Orders
Amit Gupta & Anr vs Union Of India & Ors on 9 February, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~11 (2022 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 37/2019
AMIT GUPTA & ANR ..... Appellants
Through: Mr. Kuldeep Sehrawat, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Sanjay Kumar Pathak, Ms. K
Kaomudi Kiran Pathak, Mr. Sunil
Kumar Jha and Mr. MS Akhtar,
Advocates for R-1 (Mobile No.
9910770311).
Mr. Ashim Shridhar, Advocate for
R-2.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 09.02.2022 The proceedings in the matter have been conducted through video conferencing.
1. Admit.
2. Mr. Sanjay Kumar Pathak and Mr. Ashim Shridhar, learned counsel, waive service of notice of admission of the appeal on behalf of the respondent No. 1 and the respondent No. 2, respectively. The respondent No. 3 be served through all permissible modes.
3. It appears that, by orders of this Court dated 12.03.2019 and 08.07.2019, pleadings were called for in this appeal. An affidavit has Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:10.02.2022 14:08:45 LA APP 37/2019 Page 1 of 2 been filed by the respondent No. 2 and reply has also been filed by the respondent No. 3. The appellant is at liberty to file affidavits in response thereto within four weeks.
4. List before the Joint Registrar on 28.03.2022 for completion of service and pleadings.
5. List the appeal in the regular cause list in its own turn.
PRATEEK JALAN, J FEBRUARY 9, 2022 'vp' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:10.02.2022 14:08:45 LA APP 37/2019 Page 2 of 2