Delhi High Court - Orders
Baikuntha Nath Das vs Union Of India And Ors on 17 March, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1446/2023
BAIKUNTHA NATH DAS ..... Petitioner
Through: Mr. Ankit Negi, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Kavindra Gill, Sr. Panel Counsel
for UOI.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 17.03.2023
CM APPL. 12948/2023
1. Vide the present application, the applicant/respondent No. 1 is seeking following relief:
"(i). Order for correct the name of undersigned counsel/Senior Panel Counsel in said Order dated 06/02/2023 for Respondents/UOI and the order dated 06/02/2023 may kindly accordingly be directed to correct to the said extent."
2. For the reasons and grounds stated in the present application, we hereby modify the Order dated 06.02.2023 to the extent that the name, which was marked on behalf of the respondents in the Order dated 06.02.2023, as Mr. Nirvikar Verma, Sr. Panel Counsel be read as Mr. Kavindra Gill, Sr. Panel Counsel.
3. Accordingly, the present application is disposed of.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J MARCH 17, 2023/S.Sharma Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:18.03.2023 12:05:58