Delhi High Court - Orders
Asif Hakim Adil vs Union Of India on 20 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2527/2020
ASIF HAKIM ADIL ..... Petitioner
Through Mr.Febin M.Varghese, Mr.Dhiraj
Philip, Advs.
versus
UNION OF INDIA ..... Respondent
Through Ms.Nidhi Raman, CGSC, UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 20.10.2020 This hearing has been held by video conferencing. CM 8845/2020(exemption) Allowed, subject to all just exceptions. WP(C) 2527/2020 & CM 8844/2020 The learned counsel for the respondent submits that the counter affidavit has been filed. The same is not on record. The learned counsel shall have the same placed on record after removing objections, if any. If the objection is one of delay in filing the counter affidavit, the same shall be treated as condoned.
The learned counsel for the petitioner is granted a week's time to file the rejoinder.
List on 2nd December, 2020.
NAVIN CHAWLA, J OCTOBER 20, 2020 RN Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:21.10.2020 11:45