Delhi High Court - Orders
The Union Of India & Anr vs Smt Usha Devi & Anr on 25 April, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 191/2023
THE UNION OF INDIA & ANR ...... Appellants
Through: Ms. Arunima Dwivedi, CGSC with
Ms.Pinky Pawar, Ms. Swati
Jhunjhunwala, Mr. Aakash Pathak,
Advocates
versus
SMT USHA DEVI & ANR ...... Respondents
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 25.04.2023 CM APPL. 13618/2023 (Exemption) Allowed, subject to all just exceptions. LPA 191/2023 & CM APPLs. 13619/2023, 13620/2023, 13621/2023
1. Learned Counsel appears on behalf of Respondent No.1. He prays for some time to prepare and argue the matter. Let complete set of documents be handed over to him.
2. Let process fee be paid positively within a week's time.
3. On filing of process fee, let notice be issued to the Respondent No.2/State of Bihar.
4. List on 27.07.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J APRIL 25, 2023/hsk Signature Not Verified Digitally Signed By:RAHUL SINGH Signing Date:26.04.2023 19:14:44