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Suresh Sharma vs Ntro And Ors on 4 December, 2020

Author: Siddharth Mridul

Bench: Siddharth Mridul, Talwant Singh

$~S-55
*         IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 9852/2020

       SURESH SHARMA                                    ..... Petitioner
                   Through:             Mr. M.K. Bhardwaj, Advocate

                           versus

       NTRO AND ORS.                                        ..... Respondents
                    Through:            Ms. Anju Gupta & Ms. Manpreet
                                        Kaur Bhasin, Advocates for R-1, R-
                                        2, R-3, R-5, R-7 to R-10.
                                        Mr. Naresh Kaushik, Advocate for
                                        R-11/UPSC

       CORAM:
       HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
       HON'BLE MR. JUSTICE TALWANT SINGH
                           ORDER

% 04.12.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL. 31434/2020 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly.

W.P.(C) 9852/2020 Issue notice.

Ms. Anju Gupta and Mr. Naresh Kaushik, learned counsel, accept notice on behalf of respondent Nos.1, 2, 3, 5, 7 to 10 and respondent No.11 respectively and pray for time to file replies.

Let the replies/counter affidavits be filed within a period of four weeks from today, with advance copies to learned counsel appearing on behalf of the petitioner, who may file rejoinders thereto, if any, before the next date of hearing.

Let notice now issue to respondent Nos.4 and 6, by all permissible modes, including through electronic mail, on the petitioner taking necessary steps within one week, returnable on 08.02.2021.

SIDDHARTH MRIDUL, J TALWANT SINGH, J DECEMBER 04, 2020 'AA'/dn Click here to check corrigendum, if any W.P.(C) 9852/2020 Page 2 of 2