Delhi High Court - Orders
Dinesh Gupta & Anr vs Union Of India & Anr on 28 September, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6936/2020 & CM No.23761/2020 (Stay)
DINESH GUPTA & ANR. ..... Petitioners
Through Mr.Narendra Mohan, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.Vikram Jetly, CGSC for R-1 & 2
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.09.2020 This hearing has been held by video conferencing.
The learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
The learned counsel for the respondents, however, submits that the petition is liable to be dismissed on the ground of delay and laches.
I do not find any merit in the objection raised by the learned counsel for the respondents. A Coordinate Bench of this Court, in its judgment dated 02.09.2020 passed in WP(C) 5490/2020, titled Sandeep Agarwal & Anr. v. Union of India & Anr., has already rejected such submission.
In view of the above, the present petition is disposed of in terms of the abovementioned judgment of this Court in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
NAVIN CHAWLA, J SEPTEMBER 28, 2020/Arya