Delhi High Court - Orders
Nirmohan Singh vs Union Of India And Anr on 25 February, 2019
Bench: Chief Justice, V. Kameswar Rao
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3853/2018
NIRMOHAN SINGH ..... Petitioner
Through: Ms. Shweta, Adv.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mrs. Bharathi Raju, CGSC for R-1 &
R-2
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 25.02.2019 CM APPL.9140/2019(Direction) The instant application has been filed on behalf of petitioner praying for issuance of direction to respondents to revive the DIN of the petitioner.
Issue notice. Mrs. Bharathi Raju, CGSC accepts notice on behalf of respondents No.1 and 2 and seeks time to take instructions.
List on 13.03.2019.
CHIEF JUSTICE, J V. KAMESWAR RAO, J FEBRUARY 25, 2019/ns