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Delhi High Court - Orders

Iuliia Malafeeva vs Union Of India Through Secretary, ... on 17 December, 2021

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~2 (2021 Cause List)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +   W.P.(C) 11034/2020 & CM APPLs. 34472-73/2020
                              IULIIA MALAFEEVA                                      ..... Petitioner
                                                Through: Mr. Shekhar Kumar and Mr. Vijay
                                                             Kumar, Advocates (Mobile No.
                                                             9810763003).
                                                        versus
                              UNION OF INDIA THROUGH SECRETARY,
                              MINISTRY OF HEALTH AND
                              FAMILY WELFARE & ORS.                            ..... Respondents
                                                Through: Ms. Monika Arora, Advocate for
                                                             R-1/UOI.
                                                             Mr. T. Singhdev, Ms. Sumangla
                                                             Swami       and     Mr.         Abhijit
                                                             Chakravarty, Advocates for R-
                                                             2/NMC (Mobile No. 7838661705).
                                                             Mr. Sunil J. Mathews, Ms. Yashika
                                                             Kapoor, Ms. Varnalee Mishra,
                                                             Advocates for R-4/NBE.
                                                             Mr. Kirtiman Singh, CGSC with
                                                             Ms. Srirupa Nag and Mr. Waize
                                                             Ali Noor, Advocates for R-4/NBE.
                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                         ORDER

% 17.12.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].

1. At the request of learned counsel for respondent No.1-Union of India, two weeks' further time is granted for filing of the reply.

2. List on 17.02.2022.

PRATEEK JALAN, J DECEMBER 17, 2021/'vp'/ Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:20.12.2021 11:04:30