Delhi High Court - Orders
Radhika Byrn vs Union Of India & Anr on 27 August, 2020
Author: Prateek Jalan
Bench: Chief Justice, Prateek Jalan
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5534/2020 & CM No.19925/2020 (interim relief)
RADHIKA BYRN ..... Petitioner
Through: Mr. Jaspreet Singh, Advocate
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms. Shubhra Parashar, Mr.Virendra
Pratap Singh Charak, Advs. for R1 & R2
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 27.08.2020 Proceedings of the matter have been conducted through video conferencing.
Issue notice.
Ms. Shubhra Parashar, Advocate accepts notice on behalf of the Respondents and seeks time to file the counter affidavit.
Time as prayed for is granted. Counter affidavit be filed before the next date of hearing.
This matter will be heard along with other connected matters listed on 1st October, 2020.
CHIEF JUSTICE PRATEEK JALAN, J AUGUST 27, 2020/pk Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:27.08.2020 20:38:26