Dheer Pal Singh vs Union Of India And Others on 4 May, 2022

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Delhi High Court - Orders

Dheer Pal Singh vs Union Of India And Others on 4 May, 2022

Bench: V. Kameswar Rao

                              $~156
                              *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +       W.P.(C) 6974/2022 & CM APPLs. 21337/2022 and 21338/2022
                                      DHEER PAL SINGH                                    ..... Petitioner
                                                    Through:            Mr. Jitendra Mohan Shrama, Sr. Adv.
                                                                        with Mr. Vibhor Vardhan and Mr.
                                                                        Amit Pradhan, Advs.

                                                  versus

                                      UNION OF INDIA AND OTHERS                 ..... Respondents
                                                    Through: Mr. T.P. Singh, Sr. Central Govt.
                                                             Counsel, Mr. Rahul Sharma, Central
                                                             Govt. Counsel (Sr. Panel) with Mr.
                                                             C.K. Bhatt, Adv. and Mr. Jitender
                                                             Tripathi, Govt. Pleader for R1 and
                                                             R4.
                                                             Mr. Ranvir Singh, CGSC with Mr.
                                                             Anirudh Shukla, Govt. Pleader for
                                                             UOI.
                                                             Mr. Siddharth, Standing Counsel with
                                                             Mr. Amit Kumar Aggarwal, Adv. for
                                                             R2 and R3.
                                      CORAM:
                                      HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                                           ORDER

% 04.05.2022 CM APPL. 21337/2022 Exemption allowed subject to all just exceptions. Application stands disposed of.

CM APPL. 21338/2022

1. This is an application filed by the applicant / petitioner seeking permission to file lengthy synopsis and list of dates.

Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:07.05.2022 12:47:31

2. For the reasons stated in the application, same is allowed. Lengthy synopsis and list of dates are taken on record.

3. Application stands disposed of.

W.P.(C) 6974/2022

4. Mr. Rahul Sharma, Central Govt. Counsel accepts notice for respondent Nos. 1 and 4 and Mr. Siddharth, Standing Counsel accepts notice for respondent Nos. 2 and 3. Counter-affidavits be filed within four weeks. Rejoinders thereto be filed within two weeks thereafter.

5. Let notice be issued to respondent No.5 for the next date of hearing.

6. I have been informed by the counsel for the respondents that similar issue is pending consideration before the Supreme Court. They also state, connected petitions listed before this Court have been adjourned to September 5, 2022.

7. List on the same date.

V. KAMESWAR RAO, J MAY 4, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:07.05.2022 12:47:31

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Delhi High Court - Orders