Delhi High Court - Orders
Yogendra Prasad Nautiyal & Ors vs Union Of India & Ors on 11 January, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17343/2022
YOGENDRA PRASAD NAUTIYAL & ORS. ...Petitioners
Through: Mr.Abhishek Puri, Ms.Surbhi Gupta
& Mr.Sahil Grewal, Advs.
versus
UNION OF INDIA & ORS. .... Respondents
Through: Mr.Anurag Ahluwalia, CGSC with
Mr.Abhigyan Siddhant, GP for
Respondent Nos.1 to 3.
Mr. Hemendra Singh, DC (Law) BSF.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 11.01.2023 CM.APL. 55165/2022 (delay)
1. In view of the reasons stated in the present application, the delay of 102 days in re-filing the present petition is condoned.
2. Accordingly, the present application is allowed and disposed of. W.P.(C) 17343/2022
3. Notice issued.
4. Learned counsel for respondents accepts notice and seeks time to file counter-affidavit.
5. Let needful be done within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
6. Renotify on 25.04.2023 before learned Registrar for completion of W.P.(C) 17343/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:12.01.2023 15:39 pleadings.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J JANUARY 11, 2023/rk W.P.(C) 17343/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:12.01.2023 15:39