Delhi High Court - Orders
Sh. Devendra Mohan And Ors vs Union Of India And Ors on 9 September, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6181/2019 and C.M. No. No.26562/2019
SH. DEVENDRA MOHAN AND ORS. ..... Petitioners
Through: Mr. Sagar Saxena and Mr. Parmeet
Singh, Advocates
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. J.K. Tripathi, Counsel for UOI
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 09.09.2022
1. It is noticed that in the impugned judgment, reliance has been completely placed on a decision of another Bench of the Tribunal in O.A. 3317/2013, which was dismissed by order dated 21.02.2017.
2. Learned counsel for the parties pray for time to take instructions as to whether judgment dated 21.02.2017 in O.A. 3317/2013 was taken up in appeal or not and if so, the fate thereof.
3. Renotify on 28.03.2023.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J SEPTEMBER 9, 2022/yg Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:12.09.2022 12:26:28