Delhi High Court - Orders
Chairman, National Technical Research ... vs Lt. Col (Retd.) Rajvir Sngh & Anr on 29 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6287/2017 & CM APPL. 26054/2017
CHAIRMAN, NATIONAL TECHNICAL RESEARCH
ORGANIZATION (NTRO) & ORS. ..... Petitioners
Through: Mr. Vikram Jetly, CGSC with Ms.
Shreya Jetly, Advocate.
versus
LT. COL (RETD.) RAJVIR SNGH & ANR. ..... Respondents
Through: Mr. M.K. Bhardwaj and Ms. Alisha
Saini, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 29.08.2022
1. Learned counsel for the petitioner submits that the Tribunal has relied upon the decision of a co-ordinate Bench of the Tribunal dated 28.11.2014 in O.A. No. 4273/2013 titled as "Lt. Col. (Retd.) Ashwani Kumar, VSM vs. Union of India."
2. Learned counsel submits that though in view of the petitioner, that judgment is not applicable to the facts of the present case, however, Ashwani Kumar's case is under consideration before a co- ordinate Bench of this Court in W.P.(C) 3737/2015 and the matter is listed shortly.
3. He prays for an adjournment.
4. At request, renotify on 17.01.2023.
Signature Not Verified Digitally Signed W.P.(C) 6287/2017 1 By:VINOD KUMAR Signing Date:02.09.2022 17:23:185. In the meantime, parties are given liberty to approach this Court in case the co-ordinate Bench disposes of Ashwani Kumar's case.
6. Interim order to continue.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 29, 2022/nd Signature Not Verified Digitally Signed W.P.(C) 6287/2017 2 By:VINOD KUMAR Signing Date:02.09.2022 17:23:18