Delhi High Court - Orders
Volleyball Association Of Uttaranchal vs Union Of India & Ors on 7 February, 2022
Author: Rekha Palli
Bench: Rekha Palli
Via Video Conferencing
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5257/2021 & CM APPLs. 16157/2021 (interim relief),
16159/2021 (long list of dates), 21099/2021 (interim relief) and
38566/2021 (Exemption)
VOLLEYBALL ASSOCIATION OF UTTARANCHAL
..... Petitioner
Through Mr. R.A. Iyer, Adv.
versus
UNION OF INDIA & ORS.
..... Respondent
Through Mr. Anil Soni, CGSC for UOI.
Mr. Sachin Datta, Sr. Adv. with
Jayant Kumar, Advocate for R2 & R4
- 25.
Mr. Tushar Sahu and Ms Jagriti
Ahuja, Adv. for respondent no. 2
Mr. Kavindra Gill (GP) for
UOI/Respondent,
Mr. Vineet Dhanda, Adv. for
respondent no. 26.
Ms. Amita Singh Kalkal, Adv. for
respondent nos. 2, 3, 35 & 37.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.02.2022
1. Learned counsel for respondent no. 26, Mr. Vineet Dhanda, submits, that the transfer petition filed by him before the Apex Court in Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:08.02.2022 16:29:54 October, 2021 has still not been listed for consideration. He, however, submits that the same is likely to be listed within the next three weeks, and therefore seeks an adjournment.
2. At request, list on 04.04.2022.
REKHA PALLI, J FEBRUARY 7, 2022 acm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:08.02.2022 16:29:54