Delhi High Court - Orders
Umesh Kumar Singh & Ors vs Union Of India & Ors on 1 September, 2023
Author: Manmohan
Bench: Manmohan, Navin Chawla
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 231/2022
UMESH KUMAR SINGH & ORS. ..... Petitioners
Through: None.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Sourabh Bhushan, Legal Officer,
RAF.
+ W.P.(C) 1826/2022
AJIT KUMAR & ORS. ..... Petitioners
Through: None.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Sourabh Bhushan, Legal Officer,
RAF.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 01.09.2023 REVIEW PET. 173/2023 & C.M. APPLs.33896-33899/2023 in W.P.(C) 231/2022 REVIEW PET.27/2023 & CM APPL.3765/2023 in W.P.(C) 1826/2022
1. Report of the Registry states that notice could not be issued for want of process fee.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:26:33
2. Upon deposit of process fee, issue notice to the non-applicants, returnable on 3rd November, 2023.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 01, 2023 TS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:26:33