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+ W.P. (C) 5390/2020, C.M. Appl. ... vs High Court Of Delhi on 3 November, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Asha Menon

$~VC-17
*   IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P. (C) 5390/2020, C.M. Appl. Nos.19419/2020 (of the petitioner
       for ex parte stay and direction) & 24864/2020 (of the petitioner for
       stay)

       DR. PS MALIK                                        .....Petitioner
                              Through:   Mr. Varinder     Kumar Sharma,
                                         Advocate

                     versus


       HIGH COURT OF DELHI                                .....Respondent
                    Through:             Mr. Rajshekhar Rao, Standing
                                         Counsel with Ms. Gauri Puri, Mr.
                                         Vinayak Mehrotra and Mr. Areeb
                                         Amanullah, Advocates

        CORAM:
        HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
        HON'BLE MS. JUSTICE ASHA MENON

                        ORDER

% 03.11.2020 [VIA VIDEO CONFERENCING]

1. The counsel for the petitioner has been heard for one and half hours. It is 16:36 hours. The counsel for the petitioner states that he needs another 15 minutes.

2. The counsel for the respondents states that he will need not more than 15 minutes.

3. List for further hearing on 20th November, 2020.

RAJIV SAHAI ENDLAW, J.

ASHA MENON, J.

NOVEMBER 03, 2020 ak W.P. (C) 5390/2020 Page 2 of 2