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Delhi High Court - Orders

Vishal Gupta vs Union Of India And Anr on 21 January, 2019

$~34 to 36, 38 to 40, 51 to 53, 55 & 56
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+   W.P.(C) 531/2019 & CM APPLs. 2460-61/2019

    VISHAL GUPTA                                ..... Petitioner

                    versus

    UNION OF INDIA AND ANR                      ..... Respondents

+   W.P.(C) 532/2019 & CM APPLs. 2462-63/2019

    ANUJ PRAKASH                                ..... Petitioner

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 540/2019 & CM APPLs. 2477-78/2019

    SAUMYA KUMAR UPADHYAYA AND ANR. ..... Petitioners

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 579/2019 & CM APPLs. 2583-84/2019

    ASHWINI KUMAR GAUTAM                        ..... Petitioner

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 580/2019 & CM APPL. 2589/2019

    MR. SUKHMAL KUMAR JAIN AND ANR.             ..... Petitioners
                     versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 582/2019 & CM APPLs. 2592-93/2019

    PEEYUSH DAYAL AND ANR.                      ..... Petitioners

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 629/2019 & CM APPLs. 2878/2019 & 2879/2019

    UDESH KUMAR SHARMA                          ..... Petitioner

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 630/2019 & CM APPLs. 2882-83/2019

    MRS. PROMILA NANDA                          ..... Petitioner

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents

+   W.P.(C) 631/2019 & CM APPL. 2888/2019

    MONIKA DHALIWAL                             ..... Petitioner

                    versus

    UNION OF INDIA AND ANR.                     ..... Respondents
 +   W.P.(C) 634/2019 & CM APPLs. 2896-97/2019

    VIKAS BANSAL                                   ..... Petitioner

                       versus

    UNION OF INDIA AND ANR.                        ..... Respondents

+   W.P.(C) 636/2019

    ANKUSH RAVINDRA KARWA                          ..... Petitioner

                       versus

    UNION OF INDIA AND ORS.                        ..... Respondents

    Present:   Ms. Arunima Dwivedi & Ms. Preeti Kumra, Advs. for
               petitioner in Item Nos.34 & 36.
               Mr. Parteek Goel, Adv. for petitioner in Item Nos.35 &
               36.
               Mr. Manmohan Shringirishi, Adv. for petitioner in Item
               Nos.38 & 40.
               Mr. Ajay Kumar & Mr. Sanjeev Chaudhary, Advs. for
               petitioner in Item No.51.
               Mr. Rohit Arora, Adv. for appellant in Item No.52.
               Mr. Abhinav Trehan, Adv. for petitioner in Item No.55.
               Ms. Sudha Sachdev, Adv. for petitioner in Item No.56.

               Mr. Rajesh Kumar, Adv. for respondent in Item No.34.
               Ms. Arti Bansal, Adv. for UOI in Item Nos.35 & 36.
               Mr. Vikram Jetly, CGSC for R-1 & 2/UOI in Item
               No.38.
               Mr. Jayant Bhatt with Ms. Prachi Aggarwal, Advs. for
               R-1 & 2 in Item No.39.
               Mr. Nawal Kishore Jha, Adv. for UOI in Item No.40.
               Ms. Shiva Lalshmi, CGSC for respondents in Item
               No.51.
               Mr. Pratyush Miglani, Adv. for UOI in Item No.52.
                  Mr. P.S. Singh, Sr. Panel Counsel with Mr. Rajpal Singh,
                 Adv. for UOI in Item No.53.
                 Mr. Vikas Bansal with Mr. Satya Nand, Advs. for UOI in
                 Item No.55.

                       ORDER

% 21.01.2019 The Hon'ble Division Bench-I (Coram: Hon'ble the Chief Justice and HMJ V.Kameswar Rao) could not assemble today.

List on 25.01.2019.

BY ORDER (COURT MASTER) JANUARY 21, 2018 tpt