Delhi High Court - Orders
S. S. Sandhu And Ors vs Union Of India And Ors on 26 February, 2020
Author: S.Muralidhar
Bench: S.Muralidhar, Talwant Singh
$~79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2221/2020
S. S. SANDHU AND ORS. .... Petitioners
Through Mr. Vaibhav Kalra, Advocate
versus
UNION OF INDIA AND ORS. ..... Respondents
Through Mr. Arun Bhardwaj, Advocate
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE TALWANT SINGH
ORDER
% 26.02.2020 C.M. APPL. 7785/2020 (exemption)
1. Allowed, subject to all just exceptions.
W.P.(C) 2221/2020
2. Mr. Kalra states that he does not wish to press Prayer (ii) to the extent that it pertains to the grant of Non-Functional Financial Upgradation („NFFU‟) to others. The said statement is taken on record.
3. Notice. Mr. Bhardwaj, Advocate accepts notice for the Respondents.
4. List on 24th March, 2020.
S.MURALIDHAR, J.
TALWANT SINGH, J.
FEBRUARY 26, 2020 / mw