Delhi High Court - Orders
Union Of India And Ors vs Satya Pal Singh & Ors on 14 October, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10305/2016
UNION OF INDIA AND ORS ..... Petitioners
Through: Mr. V.S.R. Krishna, Advocate
versus
SATYA PAL SINGH & ORS ..... Respondents
Through: Respondent No. 3 and 6 in person.
Dr. Shambhuji, Advocate for R-4
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 14.10.2022
1. Request for adjournment is made on behalf of respondent no. 3 and respondent no. 6 who are present in person in Court. None appears for respondent no. 5.
2. Mr. Rajan Chauhan (Respondent No. 3) submits that he shall intimate respondent no. 5 about the next date of hearing.
3. Learned counsel for the petitioner submits that no rejoinder is required to be filed and he shall be relying upon the record of the case. The statement is taken on record.
4. In the meantime, parties shall file a brief note of submissions before the next date of hearing.
5. List for consideration on 24.01.2023.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J OCTOBER 14, 2022/'rs' Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:17.10.2022 14:02:37 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.