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Delhi High Court - Orders

Tilak Raj vs Union Of India & Ors on 2 November, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Asha Menon

$~VC-6
*   IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P. (C) 6166/2020

       TILAK RAJ                                           .....Petitioner
                            Through:      Mr. K.K. Sharma, Advocate
                                     Versus
       UNION OF INDIA & ORS.                            .....   Respondents
                            Through:      Mr. Vishal Mittal, Sr. Panel
                                          Counsel for Respondents No.1 to 4
                                          with ASI (GD) Ram Niranjan
                                          Parikh, Legal Officer.

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

                   ORDER

% 02.11.2020 [VIA VIDEO CONFERENCING]

1. Mr. Vishal Mittal, Advocate who had appeared for the respondents CRPF on the last date of hearing has absented himself and only ASI (GD) Niranjan Parikh from the Legal Office of CRPF appears and is unable to answer any questions or even contact the Advocate.

2. This is a sorry state of affairs prevailing in the legal office of the CRPF. In another matter, we were today informed that Deputy Commandant Vivek Kumar is the Law Officer of CRPF.

3. On enquiry, ASI (GD) Niranjan Parikh states that Mr. Vivek Kumar is on leave.

4. At this stage Mr. Vishal Mittal, Advocate has appeared and states that he has received instructions in writing but is yet to formalize the same and file counter affidavit.

5. It is stated that the petitioner has already availed of the benefits and is thus not entitled to the benefits twice.

6. Counter affidavit be filed within six weeks as sought.

7. Rejoinder before the next date.

8. List on 12th February 2021.

RAJIV SAHAI ENDLAW, J.

ASHA MENON, J.

NOVEMBER 02, 2020 pkb W.P. (C) 6166/2020 Page 2 of 2