Delhi High Court - Orders
Rajeev Verma vs Union Of India And Ors on 19 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 151/2022 and CRL. M.A. 1438/2022 (Exemption)
RAJEEV VERMA ..... Petitioner
Through: None.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Ravi Prakash, CGSC with Mr.
Farman Ali, Ms. Shruti Shiv
Kumar and Mr. Taha Yasin,
Advocates for the UOI.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 19.04.2022 None appears on behalf of the petitioner at the second call. There was no appearance on behalf of the petitioner at the first call either.
In the interests of justice, adverse orders are deferred. However, the Registry is directed to issue notice of default to the learned counsel for the petitioner, by all permissible modes, returnable on 19.05.2022.
The notice shall indicate that the writ petition may be determined in the absence of counsel for the petitioner, if there is no appearance on his behalf, on the next date of hearing.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
APRIL 19, 2022/'AA' Click here to check corrigendum, if any Signature Not Verified Digitally Signed W.P.(CRL) 151/2022 Page 1 of 1 By:DURGESH NANDAN Signing Date:21.04.2022 11:26:36