Delhi High Court - Orders
Dr.Seema Singh Anr vs Union Of India & Anr on 3 February, 2021
$~24.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1355/2021 & C.M.No.3801/2021 (stay)
DR.SEEMA SINGH ANR. ..... Petitioner
Through: Mr.Meghan, Adv.
Versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Chetan Sharma, ASG with Mr.Kirtiman Singh, CGSC along with Mr.Waize Ali Noor, Mr.R.V.Prabhat, Mr.Sahaj Garg, Mr.Amit Gupta, Mr.Vinay Yadav, Mr.Akshay Gadeock, Advs.
CORAM:
HON'BLE THE CHIEF J USTICE HON'BLE MS. J USTICE J YOTI SINGH O RDER % 03.02.2021 Proceedings in the matter have been conducted through video conferencing.
Issue notice.
Mr. Kirtiman Singh, learned CGSC accepts notice for the respondents and seeks time to get instructions and to file counter affidavit. Time as prayed for is granted. Counter affidavit be filed before the next date of hearing.
List on 19th March, 2021.
CHIEF J USTICE J YOTI SINGH, J FEBRUARY 03, 2021/'anb' Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:09.02.2021 20:59:11