Delhi High Court - Orders
Raju Ranjan vs Union Of India And Anr on 26 September, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9255/2019 & CM APPL. 34084/2022
RAJU RANJAN ..... Petitioner
Through: Mr. Rajan Mani, Advocate.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Virender Pratap Singh Charak, Ms.
Shubshra Parashar, Mr. Pushpender Singh
Charak, Advocates for R-1.
Mr. Yashu Rustagi and Mr. Sahas Bhasin,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 26.09.2022 CM APPL. 34084/2022
1. This is an application seeking condonation of delay in filing the additional affidavit pursuant to order dated 10.05.2022.
2. For the reasons stated in the application, application is allowed. The additional affidavit is taken on record.
3. Learned counsel for the respondents pray for time to file response to the additional affidavit. Let the same be filed within six weeks.
4. List on 16.02.2023.
[ SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J SEPTEMBER 26, 2022/rk Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:28.09.2022 12:10:43 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.