Delhi High Court - Orders
Suresh Sharma vs Ntro And Ors on 22 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9852/2020
SURESH SHARMA ..... Petitioner
Through Mr MK Bhardwaj with Ms Ridam
Arora and Ms Alisha Saini,
Advocates.
versus
NTRO AND ORS. ..... Respondents
Through Mr Vikram Jetly, CGSC For R - 1, 3
and 9.
Ms Aniruddha Deshmukh, Advocate
for R-4.
Mr Naresh Kaushik, Advocate for R-
10/UPSC.
+ W.P.(C) 12105/2021
SURESH SHARMA ..... Petitioner
Through Mr MK Bhardwaj with Ms Ridam
Arora and Ms Alisha Saini,
Advocates.
versus
NTRO AND ORS. ..... Respondents
Through Mr Vikram Jetly, CGSC For R - 1, 3
and 9.
Ms Aniruddha Deshmukh, Advocate
for R-4.
Mr Naresh Kaushik, Advocate for R-
10/UPSC.
W.P.(C) 9852/2020 & connected matter page 1 of 2
Signature Not Verified
Digitally Signed By:MAMTA
RANI
Signing Date:25.02.2022 13:05
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 22.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. Mr Vikram Jetly says that he represents respondent nos. 1, 3 and 9.
2. We are told that, in W.P.(C) 9852/2020, the petitioner, it appears, inadvertently, has not arrayed all those persons who were parties in the O.A. [i.e., O.A. No.1169/2018] before the Central Administrative Tribunal. 2.1 Mr M.K. Bhardwaj says that he will take necessary steps in that behalf.
3. List the above-captioned matters before the concerned Registrar on 29.03.2022 for the necessary steps to be taken. 3.1. The concerned Registrar will also ensure that the service and pleadings are complete in the matters.
4. List the above-captioned matters before Court on 11.10.2022.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 22, 2022/pa Click here to check corrigendum, if any W.P.(C) 9852/2020 & connected matter page 2 of 2 Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:25.02.2022 13:05