Delhi High Court - Orders
Anil Kumar Sharma And Ors vs Union Of India And Ors on 23 January, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Dharmesh Sharma
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1565/2013
ANIL KUMAR SHARMA AND ORS .....Petitioners
Through: Mr. Anil Kumar Gupta and Mr. Neeraj
Srivastava, Advs.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Anurag Ahluwalia, CGSC for R-
1.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DHARMESH SHARMA
ORDER
% 23.01.2025
1. This hearing has been done through hybrid mode. CM APPL. 16606/2024 (for restoration)
2. This is an application filed by the Petitioner-Anil Kumar Sharma under Order IX, Rule 4 of the CPC, 1908 seeking restoration of the writ petition which was dismissed in default as none appeared for Petitioners on 15th July, 2022. The present application has been filed, though belatedly.
3. Ld. Counsel for the Union of India submits that he does not have a copy of the same.
4. Bearing in mind the nature of issues raised in this petition, since the Petitioner himself is a practising lawyer, the writ is restored to its original position.
5. The application is accordingly disposed of. W.P.(C) 1565/2013
6. Parties to make their submissions on the next date of hearing.
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 31/01/2025 at 23:59:53
7. List on 24th April, 2025.
PRATHIBA M. SINGH, J.
DHARMESH SHARMA, J.
JANUARY 23, 2025/sp/ks 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 31/01/2025 at 23:59:53