Delhi High Court - Orders
Yogesh Kumar Gupta vs Union Of India & Anr on 7 December, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9921/2020 & CM Nos.31606-07/2020
YOGESH KUMAR GUPTA ..... Petitioner
Through Mr.Prateek Kedawat, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.Satyendra Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 07.12.2020 This hearing has been held by video conferencing.
The learned counsel for the petitioner submits that the case of the petitioner is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
The submission is not denied by the learned counsel for the respondents.
Recording the above statement, the present petition is disposed of in terms of the abovementioned judgment.
NAVIN CHAWLA, J DECEMBER 7, 2020/Arya