Delhi High Court - Orders
Subramanian Swamy vs Sonia Gandhi & Ors on 12 April, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 578/2021 & Crl.M.A.2879/2021
SUBRAMANIAN SWAMY ..... Petitioner
Through in person with Ms.Roxna Swamy and
Mr. Satya Sabharwal, Advs.
versus
SONIA GANDHI & ORS. .... Respondents
Through Mr. R.S. Cheema, Sr. Adv. with Ms.
Tarannum Cheema, Adv. for R-1 & 2
Mr. Ramesh Gupta, Sr. Adv. with Ms.
Tarannum Cheema and Mr.
Shailendra Singh, Advs. for R-3 to 6
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 12.04.2021
1. Mr. R.S. Cheema, learned Senior Counsel appearing on behalf of respondent Nos.1 and 2 submits that he could not file reply to the present petition because his Office is sealed due to Corona.
2. Last opportunity is granted to respondent Nos.1 and 2 to file reply within three weeks. Rejoinder thereto, if any, may be filed within one week thereafter.
3. Mr. Ramesh Gupta, learned Senior Counsel for respondent Nos.3 to 6 though submits that if the matter is taken up today, there is no requirement on behalf of respondent Nos.3 to 6 to file the reply, however, the said respondents are at liberty to file reply within three weeks. Rejoinder thereto, if any, may be filed within one week thereafter.
4. Renotify on 18.05.2021.
SURESH KUMAR KAIT, J APRIL 12, 2021/rk