Delhi High Court - Orders
Social Action Forum For Manav Adhikar ... vs Union Of India on 13 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~11-12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6371/2018
SOCIAL ACTION FORUM FOR MANAV ADHIKAR (SAFMA)
..... Petitioner
Through: None.
versus
UNION OF INDIA ..... Respondent
Through: Mr.Anil Soni, CGSC for UOI.
(12) W.P.(C) 6514/2018 & CM 24917/2018
APNEAAP WOMEN WORLDWIDE AND ANR. ..... Petitioners
Through: None.
versus
UNION OF INDIA ..... Respondent
Through: Mr.Anil Soni, CGSC for UOI.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 13.04.2022 None appears for the petitioners when the matter is called out. Let court notice be issued to the petitioners, their counsels and the Amicus Curiae electronically, returnable on 30th November, 2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 13, 2022 RN Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:13.04.2022 19:40:46