Delhi High Court - Orders
Dr. Subramanian Swamy vs Union Of India & Anr on 2 December, 2024
Author: Manmohan
Bench: Tushar Rao Gedela, Manmohan
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11481/2024
DR. SUBRAMANIAN SWAMY .....Petitioner
Through: Petitioner in person with
Mr.Vaidushya Parth and Ms.Smritika
Kesri, Advocates.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr.Vignesh Shishir, applicant in
person (Through VC)
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 02.12.2024 C.M.No.69963/2024
1. Present application has been filed for impleadment under Order I Rule 10 CPC on behalf of the applicant - Mr. Vignesh Shishir.
2. The petitioner - Dr.Subramanian Swamy, who appears in person, states that an advance copy of the application has not been served upon him.
3. The applicant is directed to supply a copy of the present impleadment application to the petitioner during the course of day by way of email.
4. List on the date fixed.
MANMOHAN, CJ TUSHAR RAO GEDELA, J DECEMBER 2, 2024 KA This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/12/2024 at 22:24:33