Delhi High Court - Orders
Rajiv Agarwal vs Union Of India & Anr on 6 November, 2020
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7978/2020
RAJIV AGARWAL .... Petitioner
Through: Mr. Vijay Aggarwal, Mr. Mudit
Jain, Mr. Ashul Aggarwal, Mr.
Shailesh Pandey, Ms. Barkha
Rastogi, Mr. Deepanshu Choithani,
Mr. Shekhar Pathak, Mr. Yugant
Sharma, Mr. Hardik Sharma,
Advocates
Versus
UNION OF INDIA & ANR. .... Respondents
Through: Mr. Chetan Sharma ASG with
Mr.Kirtiman Singh, CGSC & Mr.
Amit Gupta, Advocate for
respondent No.1/UOI
Mr.Sanjay Jain, ASG, with Ms.
Sonia Mathur, Senior Advocate,
Mr.Ripudaman Bhardwaj, Special
Public Prosecutor with Mr.Rishi
Raj Sharma and Mr.Padmesh
Mishra, Advocates for respondent
No.2 with Mr.C.B. Ojha, DSP
(HIQ)
CORAM:
HON'BLE MR. JUSTICE BRIJESH SETHI
ORDER
% 06.11.2020
1. The hearing has been conducted through video conference. W.P.(C) 7978/2020 & CM No. 26031/2020 (for stay) Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:11.11.2020 13:42:39
2. Mr. Vijay Agarwal, learned counsel for the petitioner has addressed arguments in rebuttal.
3. Heard.
4. Order reserved.
5. Let both the sides file short note/submissions, along with copies of citations relied upon with relevant paras duly highlighted, within two days.
6. The order be uploaded on the website of this Court forthwith.
BRIJESH SETHI, J NOVEMBER 06, 2020 r Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:11.11.2020 13:42:39