Delhi High Court - Orders
Om Prakash Irla No 19566061 vs Union Of India & Anr on 25 August, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5629/2021
OM PRAKASH IRLA NO 19566061 ..... Petitioner
Through Mr. Arun Srivastava, Advocate
versus
UNION OF INDIA & ANR. ..... Respondents
Through Ms.Sunieta Ojha, Ms.Manpreet Kaur
Bhasin, Advocates
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 25.08.2021 The hearing has been conducted through video conferencing. Report of Registry states that counter affidavit filed by the respondents has been returned under office objection. Let the same be re- filed within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 17th February, 2022.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J AUGUST 25, 2021/Arya Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:26.08.2021 22:15:51