Delhi High Court - Orders
Citizens Whistle Blower Forum vs Union Of India And Ors on 27 September, 2019
Author: C.Hari Shankar
Bench: Chief Justice, C.Hari Shankar
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9887/2019, CM APPL. 40877/2019-PERMISSION &
CM APPL. 40878/2019-INTERIM DIRCETIONS
CITIZENS WHISTLE BLOWER FORUM ..... Petitioner
Through: Mr. C.U. Singh, Sr. Advocate
with Ms. Kamini Jaiswal, Ms.
Nera Rathi, Mr. Omana Kuttan
K.K., Mr. Rahul Gupta, Ms.
Rani Mishra and Ms. Alice Raj,
Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Anurag Ahluwalia, CGSC
with Mr. Abhigyan Siddhant,
Adv. for respondent nos. 1, 2
and 6
Mr. Ramesh Babu, Ms.
Manisha Singh, Ms. Sanya
Panjwani and Ms. Nisha
Sharma, Advs. for respondent
no. 4
Mr. Mukul Rohtagi, Sr.
Advocate with Mr. Rishi
Agrawala, Mr. Mahesh
Agarwal, Mr. Karan Luthra,
Mr. Ankit Banati and Ms.
Devanshi Singh, Advs. for
respondent no. 8
Dr. A.M. Singhvi, Sr. Advocate
with Mr. Amar Gupta and Ms.
Pallavi Kumar, Advs. for
respondent no. 9
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 27.09.2019 Issue notice to the respondents. Mr. Anurag Ahluwalia, CGSC waives notice for respondent nos. 1, 2 and 6.
Mr. Ramesh Babu, Advocate waives notice for respondent no.4. Mr. Rishi Agrawala, Adv. waives notice for respondent no. 8. Mr. Amar Gupta, Advocate waives notice for respondent no. 9. Let counter affidavit by the served respondents be filed within six weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
Upon petitioner taking steps, issue notice to the remaining respondents through ordinary process, returnable on 13th December, 2019.
CHIEF JUSTICE C.HARI SHANKAR, J.
SEPTEMBER 27, 2019 r.bararia