Delhi High Court - Orders
Anant Kumar Asthana vs Union Of India And Anr on 8 August, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8348/2017
ANANT KUMAR ASTHANA ..... Petitioner
Through: Mr. Rohan J. Alva, Adv.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Ms. Shiva Lakshmi, CGSC with
Mr. Ritwik Sneha and Ms. Sristi
Rawat, Advs. for R-1.
Mr. Hetu Arora Sethi, Adv. ASC
GNCTD, Ms. Saumya Tandon, Adv.
with Ms. Sukanya and Mr. Gaurav
Yadav (Welfare Officers, Dept. of
Women and Child Development)
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 08.08.2022
1. A request for an adjournment is made on behalf of the learned counsel appearing for respondent no. 1 (Union of India). She states that the main counsel, who is to argue the matter, is not available.
2. List on 09.09.2022 at 2:30 p.m. VIBHU BAKHRU, J AMIT MAHAJAN, J AUGUST 8, 2022 'KDK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:16.08.2022 11:24:52