Delhi High Court - Orders
Ramakant Shandilya vs Union Of India Through The Secretary, ... on 13 October, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9622/2023
RAMAKANT SHANDILYA
.....Petitioner
Through: Ms.Mandavi Pandey, Advocate
versus
UNION OF INDIA THROUGH THE SECRETARY, THE
MINISTRY OF RAILWAYS, GOVERNMENT OF INDIA
& ORS.
.....Respondent
Through: Ms.Sarika, Advocate for R-1
Mr.Usman Khan, Advocate for R-2 to
5
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 13.10.2023 Today's Court proceedings are conducted through physical/hybrid mode.
C.M. NO. 53416/2023 (condonation of delay) This is an application filed by respondent nos. 2 to 5 under section 151 CPC for condonation of delay of 54 days in filing the reply to the writ petition.
Notice.
Counsel for the petitioner accepts notice and states that she has no objection to the application being allowed.
Accordingly, in the absence of any opposition, the application is allowed and the delay is condoned. Reply filed by respondent nos. 2 to 5 be taken on record, if in order.
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 17/10/2023 at 21:55:56 Application stands disposed of.
W.P.(C) 9622/2023 Counsel for respondent no.1 states that no counter affidavit is required to be filed on its behalf being proforma party.
Reply to the writ petition stands filed by respondent nos. 2 to 5, which is taken on record today. Let rejoinder thereto, if any, be filed within four weeks with advance copy to counsel for respondent nos. 2 to 5. List on 19.03.2024.
REGISTRAR OCTOBER 13, 2023/sk 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 17/10/2023 at 21:55:56