Delhi High Court - Orders
For Adding Appearance Of R3 In Order ... vs Union Of India And Ors on 30 January, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~30-32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6198/2012 & CM APPL. 16632/2012-INTERIM
DIRECTION AND RELIEF, CM APPL. 39768/2022-O/B R3
FOR ADDING APPEARANCE OF R3 IN ORDER
DT.08.04.2022
DELHI JUDICIAL SERVICE ASSOCIATION (REGD)
..... Petitioner
Through: Mr.Sumit Chander, Mr.Gurdeep
Chauhan and Ms.Shiva Pandey, Advs.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Anshuman Sharma, Adv. for R3.
Mr.Kirtiman Singh, CGSC with
Mr.Waize Ali Noor, Ms.Vidhi,
Ms.Shreya Mehra, Mr.Madhav Bajaj
and Mr.Yash Upadhyay, Advs. for
UOI.
31.
+ W.P.(C) 5518/2015 & CM APPL. 1446/2018-O/B R1 & 2
FOR DELETING R2 FROM ARRAY OF PARTIES
VINOD KUMAR GUPTA & ANR. ..... Petitioners
Through: Mr Aseem Nayyar and Mr Siddharth,
Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Anshuman Sharma, Adv. for R3.
Mr.Anshuman Sharma, Adv. for R3.
Mr.Kirtiman Singh, CGSC with
Mr.Waize Ali Noor, Ms.Vidhi,
Ms.Shreya Mehra, Mr.Madhav Bajaj
and Mr.Yash Upadhyay, Advs. for
UOI.
Signature Not Verified
Digitally Signed
By:VINOD KUMAR
Signing Date:03.02.2023
16:22:37
32.
+ W.P.(C) 6842/2015 & CM APPL.25849/2017-O/B R1 & 2 FOR
DELETING R2 FROM ARRAY OF PARTIES
VIDYA BHUSHAN GUPTA ..... Petitioner
Through: Mr Aseem Nayyar and Mr Siddharth,
Advocates.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Anshuman Sharma, Adv. for R3.
Mr.Anshuman Sharma, Adv. for R3.
Mr.Kirtiman Singh, CGSC with
Mr.Waize Ali Noor, Ms.Vidhi,
Ms.Shreya Mehra, Mr.Madhav Bajaj
and Mr.Yash Upadhyay, Advs. for
UOI.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 30.01.2023 [ The proceeding has been conducted through Hybrid mode ]
1. Learned counsels for the parties inform that similar matter is pending disposal on 30.05.2023 bearing W.P.(C) Nos.6198/2012, 5518/2015 and 6842/2015.
2. Learned counsel for CSOI/respondent submits that counter filed on behalf of CSOI is of the year 2015 and he would like to file an updated additional affidavit.
3. Additional affidavit as prayed for be filed within four weeks from today. Response/rejoinder, if any, be filed within three weeks thereafter.
4. List for consideration along with W.P.(C) Nos.6198/2012, 5518/2015 Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:03.02.2023 16:22:37 and 6842/2015 on 30.05.2023.
TUSHAR RAO GEDELA, J.
JANUARY 30, 2023 neelam Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:03.02.2023 16:22:37