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M/S Alankit Assignments Ltd Through Its ... vs Union Of India on 9 November, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~39
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 1231/2022
                                 M/S ALANKIT ASSIGNMENTS LTD THROUGH ITS
                                AUTHORIZED REPRESENTATIVE                    ..... Petitioner
                                                 Through: Mr.      Ashutosh       Dubey       with
                                                            Mr.Abhishek Chauhan, Ms. Rajshri
                                                            A. Dubey, Mr. Amit P. Shahi,
                                                            Mr.Amit Kumar and Ms. Divya
                                                            Sharma, Advocates.
                                                 versus
                                UNION OF INDIA                               ..... Respondent
                                                 Through: Mr.Ripu Daman Bhardwaj, CGSC.
                                CORAM:
                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 09.11.2022 I.A. 18148/2022 Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.

Issue notice.

Mr. Ripu Daman Bhardwaj, learned CGSC appearing for the respondent/Union of India on advance copy, accepts notice; and seeks time to file reply.

Let reply to the petition be filed within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.

List on 23rd January 2023.

ANUP JAIRAM BHAMBHANI, J NOVEMBER 9, 2022/ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:11.11.2022 14:33:29