Delhi High Court - Orders
Suresh Sankhla vs Union Of India And Ors on 28 September, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5600/2018
SURESH SANKHLA ..... Petitioner
Through: Ms. Tamali Wad, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Dr. Ashwani Bhardwaj, Advocate.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 28.09.2021 CM APPL. 33888/2021(For Early Hearing) The present application has been instituted on behalf of Mr. Suresh Sankhla, the applicant, seeking advancement of the date of hearing of the writ petition itself being W.P.(C) No. 5600/2018.
Issue notice.
Dr. Ashwani Bharadwaj, learned counsel accepts notice on behalf of the non-applicant/respondents; and fairly does not oppose the application.
In view of the foregoing as also the averments made in the application, which is duly supported by affidavit, the same is allowed and disposed of accordingly.
Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:29.09.2021 W.P. (C) 5600/2018 Page 1 of 2 16:24:45The Registry is directed to list this writ petition in the category of 'After Notice Miscellaneous Matters' for hearing on 12.11.2021, the en-bloc date already fixed.
W.P. (C) 5600/2018 In view of the above, list for hearing in the category of 'After Notice Miscellaneous Matters' for hearing on 12.11.2021, the en-bloc date already fixed.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J SEPTEMBER 28, 2021/ds Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:29.09.2021 W.P. (C) 5600/2018 Page 2 of 2 16:24:45