Delhi High Court - Orders
Brijesh Ramashray Rajput vs Union Of India & Anr on 15 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7958/2020
BRIJESH RAMASHRAY RAJPUT ..... Petitioner
Through: Mr.Sanket Gupta, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Pratyush Miglani & Ms.Smriti
Verma, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 15.10.2020 This petition has been heard through video conferencing. CM APPL. 26000/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 7958/2020 Issue notice.
As none was appearing for the respondents, Mr.Pratyush Miglani, Advocate, who is appearing in a similar matter before this Court, has been requested to accept notice on behalf of the respondents. Let a copy of the paper book be supplied to him by the learned counsel for the petitioner during the course of the day.
Counter affidavit be filed within a period of two weeks. Rejoinder, if any, be filed before the next date of hearing.
List on 12th November, 2020.
NAVIN CHAWLA, J OCTOBER 15, 2020/rv Signature Not Verified SHALOO BATRA