Delhi High Court - Orders
Narotam Naresh Walia And Anr vs Union Of India And Ors on 11 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~2.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5087/2016
NAROTAM NARESH WALIA AND ANR ..... Petitioners
Through: Mr. Vinod Sharma, Mr. Pawan Reley,
Mr. Akshay Lodhi and Mr. Ankit
Anand, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Rakesh Kumar, CGSC.
Mr. R.S. Raju, Advocate for
respondent No. 3/ UGC.
Mr. Archit Vasudeva, Advocate for
respondent No. 5/ State of MP.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.04.2022 Learned counsel for the petitioner states that he would like to file his Vakalatnama since Mr. Chhibber has withdrawn the same. Let the same be filed within a week.
We direct the State of Himachal Pradesh, as well as the Central Government to file their latest status reports in respect of the direction issued by this Court on 21.02.2018 before the next date.
List on 25.11.2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 11, 2022 kd Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:13.04.2022 12:39:00