Delhi High Court - Orders
Priyanshu Undaviya And Ors vs Union Of India And Ors on 10 January, 2022
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~42.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 451/2022
PRIYANSHU UNDAVIYA AND ORS ..... Petitioners
Through: Mr. Animesh Kumar, Mr. Nishant
Kumar, Ms. Utkarsha Sharma, Ms. Shweta Singh,
Advocates
Versus
UNION OF INDIA AND ORS ..... Respondents
Through: Ms. Monika Arora, Central
Government Standing Counsel for R-1/UOI.
Ms. Archana Pathak Dave, Advocate with Mr.
Parmod Kumar Vishnoi, Advocate for Respondent
No.2/NCISM
Mr. Sunil Narula, Advocate for R-3.
Mr. Sanjay Khanna, Advocate for R-4/NTA.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.01.2022 Proceedings have been conducted through video conferencing. C.M.No.1275/2022 (exemptions) Allowed, subject to all just exceptions. Application is disposed of.
W.P.(C) No.451/2022 & C.M.No.1274/2022(stay) Issue notice.
Ms. Monika Arora, learned Central Government Standing Counsel accepts notice on behalf of Respondent No.1.
W.P.(C) 451/2022 Page 1 of 2.
Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:17.01.2022 14:43:45Ms. Archana Pathak Dave, learned counsel accepts notice for Respondent No.2.
Mr. Mr. Sunil Narula, learned counsel accepts notice on behalf of Respondent No.3.
Mr. Sanjay Khanna, learned counsel accepts notice on behalf of Respondent No.4.
Learned counsels seek time to file counter affidavits. Time as prayed for is granted.
Let counter affidavits be filed, before the next date of hearing. Notice be issued to Respondents No. 5 and 6, through ordinary process, returnable on 30.03.2022.
CHIEF JUSTICE
JYOTI SINGH, J
JANUARY 10, 2022
'anb'
W.P.(C) 451/2022 Page 2 of 2.
Signature Not Verified
Digitally Signed By:AMIT
NARAYAN BHARTHUAR
Signing Date:17.01.2022
14:43:45