Delhi High Court - Orders
Nawab Najaf Ali Khan vs Union Of India & Ors on 23 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8521/2020
NAWAB NAJAF ALI KHAN ..... Petitioner
Through: Mr.Ravi Bhushan Singhal, Sr. Adv.
with Mr.Mukesh Kumar &
Ms.Nilofar Qureshi, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Ajay Digpaul, CGSC for R-1, R-2
& R-3 with Mr.Kamal R. Digpaul,
Adv.
Mr.Mahfooz A. Nazki, Mr.Amitabh
Sinha & Mr.Shrey Sharma, Advs. for
R-4.
Mr.Rohit Sharma, Mr.Nishant Patil,
Mr.Rounak Nayak & Mr.Atul
Agarwal, Advs. for R-5.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 23.10.2020 This petition has been heard through video conferencing. CM APPL. 27445/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 8521/2020 & CM APPL. 27446/2020 The learned senior counsel for the petitioner confines his prayer to a direction to the respondent no. 1 to decide the representation dated 03.08.2020 of the petitioner.
Without expressing any opinion on the merits of the submissions made and without going into the objection raised by the learned counsels for Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:24.10.2020 12:56 the respondents on the maintainability of the present petition, the respondent no. 1 is directed to consider the representation made by the petitioner in accordance with law and communicate its decision thereon to the petitioner.
The petition is disposed of with the above direction.
NAVIN CHAWLA, J OCTOBER 23, 2020/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:24.10.2020 12:56