Delhi High Court - Orders
Parag Garg vs Union Of India Through Ministry Of ... on 15 December, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7758/2020 & CM APPLs. 25574-25575/2020
PARAG GARG ..... Petitioner
Through: Mr. Harsh Sethi, Advocate.
versus
UNION OF INDIA
THROUGH MINISTRY OF FINANCE & ORS. ..... Respondents
Through: Mr. Reshesh Mani Tripathi, Advocate
with Mr. Akshay Makhija, Advocate for
UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.12.2020 CM Appl. 32855/2020 (exemption) Allowed, subject to just exceptions. CM Appl.32854/2020 Issue notice.
Mr. Harsh Sethi, learned counsel for petitioner accepts notice. He prays for and is permitted to file a reply affidavit on or before 17th December, 2020. The reply affidavit shall be e-mailed to the Court Masters as well.
List the matter on 18th December, 2020. Interim orders to continue.
MANMOHAN, J SANJEEV NARULA, J DECEMBER 15, 2020/js