Delhi High Court - Orders
Suresh Sharma vs Ntro & Ors on 22 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2618/2020
SURESH SHARMA ..... Petitioner
Through Mr MK Bhardwaj with Ms Ridam
Arora and Ms Alisha Saini,
Advocates.
versus
NTRO & ORS. ..... Respondents
Through Mr Vikram Jetly, CGSC For R - 1, 3
and 9.
Ms Aniruddha Deshmukh, Advocate
for R-4.
Mr Naresh Kaushik, Advocate for R-
10/UPSC.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 22.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. Issue notice to the respondents. 1.1 Mr Vikram Jetley accepts notice on behalf of respondent nos. 1, 3 and 9, while Ms Aniruddha Deshmukh accepts notice on behalf of respondent no. 4. Likewise, Mr Naresh Kaushik accepts notice on behalf of respondent no. 10/UPSC.
1.2. On steps being taken, notice shall issue to the remaining respondents, via all permissible modes, including e-mail.
2. Counter-affidavit(s) will be filed, within four weeks of the service being effected.
W.P.(C) 2618/2020 page 1 of 2 Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:25.02.2022 13:05 2.1. Rejoinder(s) thereto, if any will be filed before the next date of hearing.
3. List the matter before the concerned Registrar on 29.03.2022 for completion of service and pleadings.
4. List the matter before court on 11.10.2022.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 22, 2022/pa Click here to check corrigendum, if any W.P.(C) 2618/2020 page 2 of 2 Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:25.02.2022 13:05