Delhi High Court - Orders
Ravinder Sirohi vs Union Of India And Ors on 30 January, 2019
Author: S.Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11507/2017
RAVINDER SIROHI ..... Petitioner
Through: Mr. Abhishek Kr. Chaudhary,
Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Arun Bhardwaj, CGSC with
Mr. Nikhil Bhardwaj, Advocate.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 30.01.2019
1. Learned counsel for the Respondents states that notwithstanding what is stated in the counter affidavit, he would like to see the original record.
2. At the request of learned counsel for the Respondents, as a last opportunity, list on 14th February 2019. The record of the case be kept ready for perusal on the next date.
S.MURALIDHAR, J SANJEEV NARULA, J JANUARY 30, 2019/nk