Delhi High Court - Orders
M/S. Airforce Naval Housing Board Rep. ... vs Union Of India, & Ors on 28 November, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Swarana Kanta Sharma
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4626/2019
M/S. AIRFORCE NAVAL HOUSING BOARD REP. BY GROUP
CAPTAIN UPDESH SHARMA .....Petitioner
Through: Mr. Rishabh C., Adv.
Versus
UNION OF INDIA, & ORS. .....Respondents
Through: Mr. Anurag Ojha, Mr. Subham Kumar
& Mr. D. Kumar, Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 28.11.2024
1. A request for an adjournment is made on behalf of the petitioner on the ground that the representative conversant with the facts of the matter is unavailable today.
2. At his request, list on 02.04.2025.
3. It is clarified that no further adjournment shall be granted.
VIBHU BAKHRU, J SWARANA KANTA SHARMA, J NOVEMBER 28, 2024 'gsr' Click here to check corrigendum, if any This is a digitally signed order.
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