Delhi High Court - Orders
Mr. Pooran Singh Negi And Ors vs Union Of India And Ors on 30 October, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11497/2018 & CM APPL. 44459/2018
MR. POORAN SINGH NEGI AND ORS. ..... Petitioners
Through: Mr.Wills Mathews & Mr.Paul
John Edison, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Harish Vaidyanathan
Shankar, CGSC for UOI with
Mr.Srish Kumar Mishra,
Mr.Alexander Mathai Paikaday
& Mr.Krishnan V, Advs.
Mr.Anuj Aggarwal, ASC for
GNCTD with Ms.Arshya Singh
& Mr.Yash Upadhyay, Advs.
for R-2 & R-4.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 30.10.2023
1. Learned counsel for the petitioners submits that written submissions have been filed, albeit, with some delay. The delay in filing the same shall be treated as condoned. The learned counsel shall have the written submission placed on record.
2. The learned counsel for the respondents prays for and is granted two weeks' time to file a written synopsis of their arguments along with the judgments sought to be relied upon.
3. List on 15th January, 2024.
NAVIN CHAWLA, J OCTOBER 30, 2023/rv Click here to check corrigendum, if any This is a digitally signed order.
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