Delhi High Court - Orders
D. C. Murmu vs Union Of India And Ors on 3 February, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11167/2018
D. C. MURMU
..... Petitioner
Through : None.
versus
UNION OF INDIA AND ORS.
..... Respondent
Through : Mr.Vikram Jetley, Advocate for UOI.
Mr. Sumit Rajput, GP for R-1.
R.V. Sinha, Sr.CGC with Mr.A.S.
Singh, Mr.Amit Sinha and
Ms.Sharanya Sinha, Advocates for
Respondents No 2 & 3.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 03.02.2022
1. The hearing has been conducted through Video Conferencing.
CM APPL. 35995/20212. This application is moved on behalf of respondent No.2 and 3 for condoning the delay of 17 days in filing the reply affidavit in terms of order dated 03.02.2020.
3. Considering the nature of application and statement, there is no need to issue notice of this application.
4. The application is allowed. Reply be taken on record.
5. The application stands disposed of.
YOGESH KHANNA, J.
FEBRUARY 03, 2022 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:03.02.2022 17:11