Delhi High Court - Orders
Santosh Goyal And Ors vs Controller General Of Defence Accounts ... on 12 September, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10602/2019 & CM APPL. 43831/2019
SANTOSH GOYAL AND ORS. ..... Petitioners
Through: Ms. Hemlata Rawat and Mr. Saman
Pal Singh, Advs.
versus
CONTROLLER GENERAL OF DEFENCE ACCOUNTS (CGDA)
AND ORS. ..... Respondents
Through: Mr. Manish Mohan, CGSC with
Mr. Jatin Teotia, Adv. and Ms. Geeta,
Auditor
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 12.09.2023
1. During the course of hearing, the learned counsel for the petitioner has drawn our attention to circular dated January 23, 2020 issued by the Controller General of Defence Accounts to contend that the decision for recovery has been set aside.
2. Mr. Mohan who has been given the copy of the circular seeks a week time for instructions.
3. At his request, renotify on September 21, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J SEPTEMBER 12, 2023/ds This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:29:18