Delhi High Court - Orders
Dr. Nathu Lal vs Union Of India & Ors on 4 February, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A. K. Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7681/2017
DR. NATHU LAL ..... Petitioner
Through Mr. Sameer Chandra, Ms. Anita ingh
and Mr. Tushar Chhabra, Advs.
versus
UNION OF INDIA & ORS ..... Respondents
Through Dr. Ashwani Bhardwaj, Adv.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 04.02.2019 Learned counsel for the respondents states that the matter has been referred to UPSC to seek their advice, which is awaited.
The respondents are directed to communicate to UPSC the urgency in the matter. UPSC upon receipt of the communication shall expedite the process.
List on 26.08.2019.
Dasti.
VIPIN SANGHI, J A. K. CHAWLA, J FEBRUARY 04, 2019 rc