Delhi High Court - Orders
Cpl Asit Kumar vs Union Of India And Ors on 25 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
2
+ W.P.(C) 5467/2017
CPL ASIT KUMAR ..... Petitioner
Through: Mr Anil Kakkar, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr Anil Nag and Mr Arun Singh,
Advocates for R-4.
Ms Santwana, Advocate for Mr
Rajesh Kumar, Advocates for UOI/R-
1 to 3.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 25.01.2019
1. Learned counsel for the Union of India is stated to be in some personal difficulty today.
2. List on 11th March, 2019.
3. Interim order to continue.
4. It is made clear that if, for some reasons, the counsel for the UOI is not present on the next date, alternative arrangements shall be made by the Respondents.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 25, 2019 rd