Delhi High Court - Orders
Har Kishan vs President Secretariatt Through: Its ... on 15 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7976/2020
HAR KISHAN ..... Petitioner
Through: Mr.Milind P Singh, Adv.
versus
PRESIDENT SECRETARIATT THROUGH: ITS SECRETARY &
ANR. ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC with
Mr.Abhigyan Siddhant, Adv. for R-1.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 15.10.2020 This petition has been heard through video conferencing. Issue notice.
Notice is accepted by Mr.Anurag Ahluwalia, CGSC, on behalf of the respondent no. 1.
Let notice of this petition be served on the respondent no. 2 by the petitioner by way of electronic mode, returnable on 12 th January, 2021. An affidavit of service be filed atleast a week in advance of the next date of hearing.
The grievance of the petitioner against the Impugned Order dated 17.07.2020 of the respondent no. 2 is that it leaves to the respondent no. 1 to decide on what information would be supplied to the petitioner, rather than deciding the same itself.
NAVIN CHAWLA, J OCTOBER 15, 2020/rv Signature Not Verified SHALOO BATRA