Delhi High Court - Orders
Condonation Of Delay Of 38 Days In ... vs Union Of India Thr Lac (North) on 14 July, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~72 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 178/2022 and CM APPL. 30810/2022 (for
condonation of delay of 38 days in filing)
CHANDER WATI (D) THR LRS
JAGBIR SINGH & ORS. ..... Appellants
Through: Mr. Suresh Kumar Yadav, Adv.
versus
UNION OF INDIA THR LAC (NORTH) ..... Respondent
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Surbhi Arora, Adv. for
UOI
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 14.07.2022
1. Issue notice, returnable on 23rd November, 2022. Notice is accepted on behalf of respondent-Union of India by Mr. Yeeshu Jain.
2. Reply, if any, be filed within four weeks from today, with advance copy to learned Counsel for the appellants who may file rejoinder thereto, if any, before the next date of hearing. Records of the Court below be requisitioned in the interregnum.
C.HARI SHANKAR, J JULY 14, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:19.07.2022 16:31:09