Delhi High Court - Orders
Rakesh Kumar F/O Late Ex Rfn Ankit Kumar vs Union Of India, & Ors on 21 October, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11797/2021
RAKESH KUMAR F/O LATE EX RFN ANKIT KUMAR
..... Petitioner
Through: Ms.Ria Gandhi, Adv. for Mr.Ajit
Kakkar, Adv.
versus
UNION OF INDIA, & ORS. ..... Respondents
Through: Mr.Ajay Digpaul CGSC with
Mr.Kamal R Digpaul, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.10.2021 CM APPL. 36522/2021 (Exemption) Allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 11797/2021 Present writ petition has been filed seeking a fair investigation/enquiry into the alleged suicide by Petitioner's son. Petitioner also seeks a direction to the respondents to bring on record a copy of the proceedings of the inquiry, if initiated by the respondents and evidence collected from the place of incident pertaining to the death of petitioner's son.
Issue notice to respondent no. 3. Mr.Ajay Digpaul, learned counsel for the respondents, accepts notice on behalf of respondent no.3. He prays for Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.10.2021 19:23:37 and is permitted to file a counter affidavit within six weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 9th March, 2022.
MANMOHAN, J NAVIN CHAWLA, J OCTOBER 21, 2021/rv Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.10.2021 19:23:37