Delhi High Court - Orders
Independent Thought vs Union Of India & Anr on 6 May, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3811/2019
INDEPENDENT THOUGHT ..... Petitioner
Through: Mr.Vikram Srivastav with Ms.Priya
Khanna, Advocates.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr.Yogesh Panwar, Advocate for
Ms.Monika Arora, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 06.05.2022 Learned counsel for the respondents prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 06th October, 2022.
MANMOHAN, J DINESH KUMAR SHARMA, J MAY 6, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:09.05.2022 17:30:37