Delhi High Court - Orders
Under Section 151 Of Cpc For Exemption Of ... vs Union Of India & Ors on 12 October, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~VC-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 2778/2020, C.M.Appln.25603/2020 (of respondents
under Section 151 of CPC for exemption of presence of Mr. S.K.
Shahi, Joint Secretary (P-II) (CAPFs) on 12th October, 2020)
KAMLESH KUMAR GOUR & ORS .....Petitioners
Through: Mr. Ankur Chhibber, Advocate
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Arun Bhardwaj, CGSC for
UOI
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 12.10.2020 [VIA VIDEO CONFERENCING]
1. Today's date was cancelled vide order dated 9th October, 2020 when orders with respect to exemption were also passed.
2. C.M.Appln.25603/2020, listed today, is thus infructuous and is disposed of.
3. List on 26th November, 2020, as already scheduled.
RAJIV SAHAI ENDLAW, J.
ASHA MENON, J.
OCTOBER 12, 2020/ck