Delhi High Court - Orders
Mahender Singh Verma vs The Union Of India on 6 September, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9046/2014 & CM APPL. 20655/2014
MAHENDER SINGH VERMA ..... Petitioner
Through: Mr.Himanshu Sethi,
Ms.Aishwarya Chhabra, Advs.
versus
THE UNION OF INDIA ..... Respondent
Through: Ms.Shiva Lakshmi, CGSC
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 06.09.2023
1. The learned counsels for the parties shall file brief synopsis of their arguments within a period of four weeks.
2. List on 30th January, 2024.
NAVIN CHAWLA, J SEPTEMBER 6, 2023 RN Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 17:09:58