Delhi High Court - Orders
Anoop Jaiswal vs Union Of India & Ors on 11 October, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12884/2022 & CM APPL. 39154/2022
ANOOP JAISWAL ..... Petitioner
Through: Mr Raghavendra M. Bajaj and Mr
Kumar Karan, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr Vikrant N. Goyal, Ms Rupali
Kapoor, Mr Shikhar Sardana and Mr
Ajay Singh, Advocates for R-1/UOI.
Mr Ramesh Babu MR, Ms Manisha
Singh and Ms Sanya Panjwani,
Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 11.10.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. The learned counsel for the respondent no.2 seeks and is granted two weeks time to file a reply. Rejoinder thereto be filed before the next date.
2. Notice be issued to the un-served respondents through ordinary process, approved courier, Speed Post, WhatsApp, e-mail, SMS, Signal, and other viable modes of electronic service as well, Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:12.10.2022 16:22:05 returnable on 01.11.2022.
3. Interim order to continue.
NAJMI WAZIRI, J VIKAS MAHAJAN, J OCTOBER 11, 2022 MK Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:12.10.2022 16:22:05