Delhi High Court - Orders
Saurabh Kohli & Anr vs Union Of India & Ors on 21 April, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6400/2022 & CM APPL. 19376/2022 (stay).
SAURABH KOHLI & ANR. ..... Petitioners
Through: Mr.Arun Khatri, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Vikrant N Goyal, Adv.
Ms.Nisha Sharma & Ms.Manisha Singh, Advs. for
R-2
Ms.Sangeeta Sondhi & Mr.Mohit Bhadu, Advs.
for R-4
Mr.Manu Beri & Mr.Prateek Kasliwal, Advs. for
R-6
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 21.04.2022 CM APPL. 19377/2022
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of. W.P.(C) 6400/2022 & CM APPL. 19376/2022 (stay).
3. Issue notice. Learned counsel for respondent nos.1, 2, 4 & 6 accept notice.
4. Upon the petitioner taking steps issue notice to respondent nos.3 & 5 through all permissible modes.
5. Counter affidavit and reply to the application be filed within two weeks. Rejoinder thereto be filed before the next date.
6. List on 17.05.2022.
REKHA PALLI, J APRIL 21, 2022/kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:22.04.2022 13:05:47