Delhi High Court - Orders
Nitin Sharma vs Union Of India And Ors on 17 December, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7448/2020 and CM No.24879/2020 (for directions)
NITIN SHARMA ..... Petitioner
Through: Mr. Ankur Chhibber, Mr. Himanshu
Shankar Tiwari, Mr. Anshuman
Mehrotra, Mr. Harsh Dhankar & Mr.
Nikunj Arora, Advs.
Versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Jitesh Vikram Srivastava, and
Mr. Prajesh Vikram Srivastava, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 17.12.2020 [VIA VIDEO CONFERENCING]
1. Though the counsel for the petitioner states that no rejoinder is required and the matter will not take much time but it is not possible for us to hear the counsels today and pronounce judgment.
2. List on 11th January, 2021.
3. Interim orders to continue.
RAJIV SAHAI ENDLAW, J.
ASHA MENON, J.
DECEMBER 17, 2020 /SU