Delhi High Court - Orders
Central Public Information Officer ... vs Ajit Kumar on 18 September, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1619/2017, CM APPL. 7253/2017
CENTRAL PUBLIC INFORMATION OFFICER UPSC
.....Petitioner
Through: Ms.Shikha John, proxy counsel for
Mr.Naresh Kaushik, Advocate
versus
AJIT KUMAR .....Respondent
Through: Mr.Manav Kumar, Advocate
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 18.09.2023 Today's Court proceedings are conducted through physical/hybrid mode.
C.M. NO. 48169/2023 (condonation of delay) This is an application filed by respondent under section 151 CPC for condonation of delay of 55 days in filing the counter affidavit.
Notice.
Counsel for the petitioner accepts notice and states that they have no objection to the application being allowed.
Accordingly, in the absence of any opposition, the application is allowed and the delay is condoned. Counter affidavit filed by respondent be taken on record, if in order.
Application stands disposed of.
W.P.(C) 1619/2017 Counter affidavit stands filed on behalf of the respondent, which is 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 25/09/2023 at 20:42:15 taken on record today. Counsel for the petitioner states that she has received copy of the counter affidavit and seeks some time to file rejoinder. Let the same be filed within six weeks with advance copy to counsel for the respondent.
List on 12.02.2024.
REGISTRAR SEPTEMBER 18, 2023/sk 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 25/09/2023 at 20:42:15