Delhi High Court - Orders
Sandeep Sharma And Ors vs Union Of India And Ors on 15 March, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4301/2022
SANDEEP SHARMA AND ORS. ..... Petitioners
Through Mr.Abhishek Kukkar, Adv.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through Mr.Sushil Raaja, SPC for UOI
Ms.Sangeeta Sondhi & Ms.Vijay Laxmi Mewara,
Advs for R-4/ Indiabulls Housing
Mr.Rachit Bigghe, Adv. for R-7/ICICI Bank
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 15.03.2022 CM APPL. 12824/2022
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of. W.P.(C) 4301/2022 & CM APPL. 12823/2022 (stay)
3. Issue notice. Learned counsel for respondent nos.1, 4 & 7 accept notice.
4. Upon the petitioner taking steps, issue notice to respondent nos.2, 3, 5, 6 & 8 through all permissible modes.
5. Counter affidavit be filed within ten days. Rejoinder thereto be filed before the next date.
6. List on 28.03.2022.
REKHA PALLI, J MARCH 15, 2022/kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:16.03.2022 13:00:42