Delhi High Court - Orders
Jagmohan Singh Raju vs Union Of India & Anr on 11 February, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A. K. Chawla
$~38.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13808/2018
JAGMOHAN SINGH RAJU
..... Petitioner
Through:
versus
UNION OF INDIA & ANR
..... Respondents
Through: Mr. Sanjay Jain, ASG along with
Mr.Gaurang Kanth, CGSC for the
State.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 11.02.2019 C.M. No. 6364/2019 Mr. Jain states that he does not press the application since the record has been produced in a sealed cover.
Dismissed as withdrawn.
W.P.(C) 13808/2018 Mr. Jain submits that it was recorded in the order dated 24.01.2019 that the original record relating to the petitioner's consideration for empanelment as Additional Secretary up to December 2017 has been produced, whereas the same has been produced which cover the period up to July 2018.
Mr. Jain has also tendered in Court Multi Sourced Feedback Guidelines in a sealed cover. The same are taken on record and be retained in the sealed cover till the next date. The record submitted by the Union of India be placed in a sealed cover.
VIPIN SANGHI, J A. K. CHAWLA, J FEBRUARY 11, 2019 B.S. Rohella