Delhi High Court - Orders
Shiv Charan Baswal & Ors vs Union Of India & Ors on 10 August, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~6&8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2081/2017 and CM. No. 9110/2017 (for stay)
SHIV CHARAN BASWAL & ORS ..... Petitioners
Through: Ms. Saahila Lamba, Adv.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Chetan Sharma, ASG with Mr.
Ripudaman Bhardwaj, CGSC.
Mr. Ankur Chhibber, Mr. Harsh
Dhankar and Mr. Anshuman
Mehrotra, Advs. for R-10-18, 20-51
and 53-64.
AND
+ W.P.(C) 2484/2017
VINOD KUMAR RAWAT AND ORS ......Petitioners
Through: Ms. Saahila Lamba, Adv.
versus
UNION OF INDIA AND ORS ......Respondents
Through:
AND
+ W.P.(C) 4530/2020 & CM APPL. 16348/2020 (for stay).
RAM KISHOR MEENA AND ORS ..... Petitioners
Through: Mr. Ankur Chhibber, Mr. Harsh
Dhankar and Mr. Anshuman
Mehrotra, Advs.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Chetan Sharma, ASG with Mr.
Rahul Sharma, CGSC with Mr. C.K.
Bhatt, Adv. with Mr. Sudhanshu
Kumar, JAG Dli Comdt. SSB.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 10.08.2020 W.P.(C) 2081/2017, W.P.(C) 2484/2017 & W.P.(C) 4530/2020 Page 1 of 2 [VIA VIDEO CONFERENCING]
1. Though W.P.(C) No.2484/2017 is not shown in the cause list for today but file thereof has also been forwarded to us. The last order in W.P.(C) No.2484/2017 is of 12th February, 2020, listing W.P.(C) No.2484/2017 for final hearing for today. It is explained that W.P.(C) No.2484/2017 and W.P.(C) No.2081/2017 had earlier been ordered to be taken up together and are listed today in terms of order dated 24th July, 2020 in W.P.(C) No.4530/2020.
2. The counsel for the petitioners in W.P.(C) No.4530/2020 and in W.P.(C) No.2081/2017 states that rejoinder is required to be filed to the affidavits filed in both petitions by the respondents.
3. The counsel for the petitioners in W.P.(C) No.2484/2017 states that the pleadings in her petition are complete.
4. Response to the affidavits filed by the respondents in W.P.(C) No.2081/2017 and W.P.(C) No.4530/2020 be filed within four weeks.
5. List all the three petitions together for hearing on 21st October, 2020.
6. Interim orders wherever already granted, to continue.
RAJIV SAHAI ENDLAW, J ASHA MENON, J AUGUST 10, 2020 'pp'..
W.P.(C) 2081/2017, W.P.(C) 2484/2017 & W.P.(C) 4530/2020 Page 2 of 2