Delhi High Court - Orders
Human Fundamental Rights Association ... vs Union Of India & Ors on 22 November, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6211/2012
HUMAN FUNDAMENTAL RIGHTS ASSOCIATION (REGD.) &
ORS. ..... Petitioners
Through: Mr. Jagjit Singh, Mr. Preet Singh and
Ms. Kalyani Arora, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Anil Soni, CGSC for UOI
Mr. Tushar Sannu, Advocate with Mr. Priyankar
Tiwary, Advocate for respondents No.2 and 3
Mr. Anupam Varma, Mr. Nikhil Sharma,
Mr. Aditya Gupta and Mr. Manu Tiwari,
Advocates
Mr. Dhanesh Relan and Mr. Arindam Dey,
Advocates for respondent No.4
Mr. Sanjeev Mahajan, Advocate for DERC
Mr. Pradeep Misra and Mr. Daleep Dhyani,
Advocates for respondent No.9
Mr. C.K. Rai and Mr. Sumit Panwar, Advocate for
respondent No.11
None for respondent No.6
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 22.11.2022 CM APPL. 44479/2021 (for directions by respondent No.5)
1. Present none for respondent No.6.
2. Issue notice to respondent No.6 by all permissible modes including dasti, as prayed for, returnable on 06.04.2023.
Digitally Signed By:SANGEETA ANAND Signing Date:23.11.2022 14:39:34
3. In the meantime, let the pleadings be completed.
4. Interim orders to continue till the next date of hearing.
MANOJ KUMAR OHRI, J NOVEMBER 22, 2022 na Digitally Signed By:SANGEETA ANAND Signing Date:23.11.2022 14:39:34