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Rohit Kumar Meena vs Union Of India & Ors on 24 January, 2019

Author: S. Muralidhar

Bench: S.Muralidhar, Sanjeev Narula

$~13

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) 7474/2017

       ROHIT KUMAR MEENA                                 ..... Petitioner
                   Through              Mr.J.S.Mishra, Advocate

                          versus

    UNION OF INDIA & ORS.                      ..... Respondents
                  Through     Mr.Vinod Diwakar, CGSC with
                  Mr. Sayandeep Pahari, Advocates for
                  Respondent/UOI
                  Mr. Mohit Aggarwal, Advocate for Respondent
                  No.2/GNCTD
                  Mr. Anil Thakur, AC, Law, CRPF & Mr. Deepak
                  Kumar, SI, CRPF
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
                  ORDER

% 24.01.2019 CM Appl.No. 17449/2018 (Delay)

1. For the reasons stated in the application, the delay of 71 days in filing the counter affidavit is condoned and the application is disposed of.

CM Appl. No. 43159/2017 (deletion of the name of CISF)

2. For the reason stated in the application, the application for deletion the name of CISF from the memo of parties is allowed. Accordingly, the name of CISF from the memo of parties is deleted and the application is disposed of.

3. List on 26th March, 2019.

S. MURALIDHAR, J.

SANJEEV NARULA, J.

JANUARY 24, 2019 mw