Delhi High Court - Orders
Rahul Kumar Rai vs Sashastra Seema Bal Ssb on 28 November, 2024
Author: Navin Chawla
Bench: Navin Chawla
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12801/2022
RAHUL KUMAR RAI .....Petitioner
Through: Mr. Rajat Arora, Mr. Niraj
Kumar and Mr. Ravi Ranjan
Mishra, Advs.
versus
SASHASTRA SEEMA BAL SSB .....Respondent
Through: Ms. Ridhima Gaur, SPC with
Ms. Archana Gaur and Mr.
Ring Baliyan, Advs.
Ms. Mahamaya Chatterjee and
Ms. Antara Chowdhury, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 28.11.2024 CM APPL. 69611/2024
1. This application has been filed by the petitioner for taking the rejoinder affidavit on record.
2. The application is, for the reasons stated therein, allowed and the rejoinder is taken on record.
3. The application is, accordingly, disposed of.
NAVIN CHAWLA, J SHALINDER KAUR, J NOVEMBER 28, 2024/ss/sk Click here to check corrigendum, if any This is a digitally signed order.
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