Delhi High Court - Orders
Ashwani Kumar Sharma vs Union Of India And Ors on 27 October, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~13.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10181/2019 and CM APPL. 42045/2019
ASHWANI KUMAR SHARMA ..... Petitioner
Through:
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Ripu Daman Bhardwaj, CGSC
for Respondents No.1 & 2/ UOI.
Mr. Sameer Vashisht, ASC for
Respondent No.3/ GNCTD.
Mr. Sanjeev Mahajan & Mr. Sarthak
Chiller, Advocates for Respondent
No.6/ DERC.
Ms. Anushree Bardhan & Mr.Aneesh
Bajaj, Advocates for Respondents
No.8 & 9.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 27.10.2022 Adjournment slip has been moved in the matter by the Petitioner, as informed by learned Counsel for Respondents No.1 & 2. However, the same is not on record. The Petitioner - who appears in person, is also not present.
By way of last indulgence, the case is adjourned to 21.02.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J OCTOBER 27, 2022 B.S. Rohella Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:31.10.2022 18:25:55