Delhi High Court - Orders
Nitin Kumar Jain vs Union Of India & Ors on 18 January, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15171/2021
NITIN KUMAR JAIN ..... Petitioner
Through: None.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Shivam Singh, Standing Counsel
for NCTE with Mr Jaideep Khanna,
Advocate. Mr. N.K. Singh, Advocate for
respondent no.4.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE TALWANT SINGH
ORDER
% 18.01.2022 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 3070/2022
1. This application has been moved by Mr Shivam Singh, counsel for respondent no.3/NCTE, on the ground that his appearance in the proceedings held on 03.01.2022 has, inadvertently, not been marked. 1.1. The application is accompanied by an affidavit of Mr Singh. 1.2. Since the application is accompanied by an affidavit of Mr Singh, we have no reason to disbelieve the assertions made in the application.
2. Accordingly, the prayer made in the application is allowed.
3. The record will show that Mr Shivam Singh was present in the proceedings held on 03.01.2022, on behalf of respondent no.3/NCTE.
RAJIV SHAKDHER, J TALWANT SINGH, J JANUARY 18, 2022 /tr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:24.01.2022 00:51:00