Delhi High Court - Orders
Mahesh Gupta vs Union Of India And Anr on 21 October, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8298/2020
MAHESH GUPTA ..... Petitioner
Through Ms.Rajeshwari H., Adv.
versus
UNION OF INDIA AND ANR ..... Respondents
Through Ms.Biji Rajesh, Adv. for Mr.Gaurang
Kanth, CGSC for the respondent.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 21.10.2020 This hearing is conducted through Video-Conferencing. CM No. 26881/2020 (exemption) The application is allowed subject to all just exceptions . W.P.(C) 8298/2020 Issue notice.
Learned counsel for the respondents accepts notice. Counter-affidavit be filed within four weeks from today. Rejoinder, if any, be filed within four weeks thereafter.
List on 22.01.2021.
JAYANT NATH, J OCTOBER 21, 2020 rb