Delhi High Court - Orders
Chandra Shekhar & Ors vs Union Of India And Ors on 25 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Navin Chawla
$~SB-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
REV. PET. 45/2022IN
+ W.P.(C) 6585/2016
CHANDRA SHEKHAR & ORS. ..... Petitioners
Through Mr Ankur Chhibber, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through Mr Ruchir Mishra and Mr Mukesh
Kumar Tiwari, Advocates for
Respondents i.e. UOI.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE NAVIN CHAWLA
ORDER
% 25.02.2022 [Physical Court Hearing/Hybrid Hearing (as per request] CM No.10201/2022
1. Allowed, subject to just exceptions. REV. PET. 45/2022 & CM No.10200/2022 [Application filed on behalf of the review petitionersseeking condonation of the delay of 1586 days in filing the review petition]
2. Issue notice.
3. Mr Ruchir Mishra accepts notice on behalf of the respondents/UOI.
4. Reply will be filed within two weeks from today. 4.1. Rejoinder thereto, if any, will be filed before the next date of hearing.
5. We may note that Mr Mishra has indicated to us, across the bar, that the petitioners have also filed a Special Leave Petition(SLP).
W.P.(C) 6585/2016 1/2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:02.03.2022 11:51:406. Mr Ankur Chhibber, who appears for the review petitioners, on instructions,says that the petitioners, who have preferred the review, have not filed an SLP.
7. Counsel for the parties will verify the exact position and will inform us accordingly, on the next date of hearing.
8. List the matter on 06.05.2022.
RAJIV SHAKDHER, J NAVIN CHAWLA, J FEBRUARY 25, 2022/rb Click here to check corrigendum, if any W.P.(C) 6585/2016 2/2 Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:02.03.2022 11:51:40