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Delhi High Court - Orders

Indian Veterinary Association ... vs Maneka Gandhi on 23 August, 2021

Author: C.Hari Shankar

Bench: C.Hari Shankar

                          $~10 (Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(OS) 334/2021, I.A. 8800/2021, I.A. 8801/2021 & I.A.
                                8802/2021
                                INDIAN VETERINARY ASSOCIATION THROUGH: ITS
                                PRESIDENT DR UMESH CHANDRA SHARMA AND
                                TREASURER DR VIJAY KUMAR              ..... Plaintiff
                                                  Through: Mr. Sunil Mittal, Sr. Adv. With
                                                           Ms. Namita Roy, Ms. Gopa
                                                           Biswas, Mr. Abhijit Acharya,
                                                           Advs.
                                                  versus
                                MANEKA GANDHI                         ..... Defendant
                                                  Through:
                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                            ORDER

% 23.08.2021 (Video-Conferencing)

1. The matter has been taken up today as 20.08.2021 was declared as holiday on account of 'Muharram'.

2. Mr. Sunil Mittal, learned senior counsel for the plaintiff, submits that, as requested by him on the last date of hearing, additional documents have been filed. They are, however, not on record.

3. Learned counsel for the plaintiff is directed to coordinate with the Registry and ensure that the documents are placed on record before the next date of hearing.

4. Accordingly, re-notify on 11th November, 2021.

C.HARI SHANKAR, J AUGUST 23, 2021/ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:25.08.2021 21:59:45