Sanjeev Kumar Kashyap vs Union Of India And Others & Ors on 15 February, 2021

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Delhi High Court - Orders

Sanjeev Kumar Kashyap vs Union Of India And Others & Ors on 15 February, 2021

Bench: V. Kameswar Rao

                              $~4
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     W.P.(C) 10395/2020, CM APPLs. 32923-24/2020
                                    SANJEEV KUMAR KASHYAP                  ..... Petitioner
                                                Through: Counsel (appearance not given)

                                                       versus

                                    UNION OF INDIA AND OTHERS & ORS.           ..... Respondents
                                                   Through: Mr.TanveerAhmed Ansari, Sr. Panel
                                                            Counselwith Mr.Syed Husain Adil
                                                            Taqvi, Advs. for R-1 & 2.
                                    CORAM:
                                    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                             ORDER

% 15.02.2021 This matter is being heard through video-conferencing.

CM APPL. 32923/2020

Exemption allowed subject to all just exceptions. The application is disposed of.

CM APPL. 32924/2020

Exemption allowed subject to all just exceptions. The application is disposed of. W.P.(C) 10395/2020 Issue notice. Mr.TanveerAhmed Ansari, Sr. Panel Counsel, accepts notice for respondent Nos.1 and 2.

Let notice be issued to respondent No.3 returnable on May 04, 2021.

V. KAMESWAR RAO, J FEBRUARY 15, 2021/bh Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.02.2021 16:03:18

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Delhi High Court - Orders