Delhi High Court - Orders
Ajeet Singh vs Union Of India & Ors on 26 November, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5679/2015 & CM Nos.40159-60/2021
AJEET SINGH ..... Petitioner
Through : Mr. N.L. Bareja, Advocate.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through : Ms. Bharathi Raju, CGSC for UOI.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE SANJEEV NARULA
ORDER
% 26.11.2021 [Physical Court Hearing/Hybrid Hearing (as per request] CM No.40160/2021
1. Insofar as the prayer made in the application to grant exemption from filing sworn/attested affidavits and deposit of requisite court fee is concerned, the applicant/petitioner is directed to file duly sworn/attested affidavits and deposit the requisite court fee, within three days of this Court resuming its normal and usual work pattern.
2. The other prayer made in the application is to grant exemption from filing legible copies of dim annexures. The said prayer is allowed, subject to the applicant/petitioner filing legible copies of dim annexures, at least three days before the next date of hearing.
3. The application is, accordingly, disposed of.
Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:02.12.2021 13:31:54 CM No.40159/20214. This is an application filed on behalf of the petitioner seeking modification of the order dated 18.12.2018.
5. List the above-captioned application on 10.12.2021.
RAJIV SHAKDHER, J.
SANJEEV NARULA, J.
NOVEMBER 26, 2021 aj Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:02.12.2021 13:31:54