Delhi High Court - Orders
Manoj Kumar Singh vs Director General, Itbp & Ors on 24 December, 2024
Author: Navin Chawla
Bench: Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17975/2024
MANOJ KUMAR SINGH .....Petitioner
Through: Mr.T.S.Chauhan, Adv.
versus
DIRECTOR GENERAL, ITBP & ORS. .....Respondents
Through: Ms.Pratima N.Lakra, CGSC
with Mr.Chandan Prajapati,
Adv. with Mr.Sandeep
Chaudhary, DC ITBP for R-1.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 24.12.2024
1. Issue notice, presently confined only to respondent no.1.
2. Notice is accepted by Ms.Pratima N.Lakra, learned counsel on behalf of the respondent no.1.
3. Counter affidavit, if any, be filed within a period of six weeks.
Rejoinder thereto be filed within three weeks thereafter.
4. List on 22nd July, 2025.
NAVIN CHAWLA, J SHALINDER KAUR, J DECEMBER 24, 2024 RN/VS Click here to check corrigendum, if any This is a digitally signed order.
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