Delhi High Court - Orders
M/S S. P. Anurag Khattar And Ors vs Union Of India And Ors on 29 April, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11638/2018
M/S S. P. ANURAG KHATTAR AND ORS. ..... Petitioners
Through: Mr.Kamal Kumar Pandey and
Mr.Pawan Shukla, Advocates
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Vipin Chaudhary and Ms.Kalyani
Arora, Advocates for the UOI/
Railways.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 29.04.2022 CM APPL. No. 13804/2022
1. The present application has been filed under Order 39 Rule 4 CPC read with Section 151 CPC on behalf of the Union of India/Railways seeking vacation of the stay granted vide order dated 09.01.2019.
2. Issue notice.
3. Mr. Kamal Kumar Pandey, learned counsel for the petitioners, accepts notice and seeks some time to file the Reply. Let the same be filed before the next date of hearing.
4. Re-notify on 26.07.2022.
W.P.(C) 11638/2018, CM. APPL. Nos. 44966/2018 & 50099/2019
1. Learned counsel for the petitioners seeks a copy of the counter- affidavit.
2. Learned counsel for the UOI/Railways submits that the same would Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:05.05.2022 13:47:46 be supplied to the learned counsel for the petitioners during the course of the day.
3. On counter-affidavit being supplied, rejoinder, if any, be filed within four weeks thereafter.
4. Re-notify on 26.07.2022.
5. Interim orders to continue.
MANOJ KUMAR OHRI, J APRIL 29, 2022/v Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:05.05.2022 13:47:46