Delhi High Court - Orders
Alla Gavryliuk vs Union Of India & Ors on 14 February, 2019
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1132/2018
ALLA GAVRYLIUK ..... Petitioner
Through: Dr. Priya Ranjan P. Singh, Adv.
with Mr. Rajesh Kumar, Adv.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. B.S. Shukla, CGSC with
Mr. Shravan Kumar, Adv. for UOI/R-1
Mr. T.Singhdev, Ms. Puja Sarkar, Ms.
Biakthansangi, Mr. Tarun Verma, Ms.
Amandeep Kaur and Mr. Abhijit, Advs. for
R-3/MCI
Mr. Kirtiman Singh, Adv. for R-2/NBE
Mr. Rajidner Dhawan, Adv. with Mr. B.S.
Rana and Mr. Jitender Kumar, Advs. for R-6
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 14.02.2019
1. Respondent No.1 has already stated, on 19th April, 2018, that it does not desire to file any counter affidavit.
2. Mr. Kirtiman Singh, learned counsel appearing for Respondent No.2/NBE, seeks and is granted a final opportunity of two weeks to file counter affidavit with advance copy to the petitioner, who may file rejoinder thereto, if any, within two weeks thereof.
3. Mr. T. Singhdev, learned counsel appearing for Respondent No.3/MCI, submits that he has filed the counter affidavit day before yesterday and he would ensure that it is placed on record.
4. Mr. T. Singhdev also undertakes to supply a copy of the said counter affidavit to learned counsel for the petitioner, who seeks and is granted two weeks to file rejoinder thereto.
5. There is no appearance on behalf of Respondent No.4.
6. A further time of two weeks is granted to the said respondent to file counter affidavit with advance copy to the petitioner, who may file rejoinder thereto, if any, within two weeks thereof.
7. Counter affidavit of Respondent No. 5 is on record.
8. Learned counsel for the petitioner seeks and is granted two weeks to file rejoinder thereto.
9. Renotify on 12th April, 2019.
C. HARI SHANKAR, J FEBRUARY 14, 2019 dsn