Delhi High Court - Orders
Union Of India vs Asha Ram And Ors on 8 December, 2022
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 144/2021 & CM APPL. 47182/2021
UNION OF INDIA ..... Appellant
Through: Mr. Rajneesh Sharma, Advocate for
Mr. Siddharth Panda, Advocate.
versus
ASHA RAM AND ORS. ..... Respondents
Through: Mr. Inder Singh, Advocate for R-1.
Mr. Nipun Katyal and Mr. Archit
Jain, Advocates for R-3/ PWD.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.12.2022 [ The proceeding has been conducted through Hybrid mode ]
1. Inder Singh, learned counsel appearing for respondent No.1, the affected party, submits that as noted in this Court's order dated 23.12.2021, the Supreme Court has disposed off Civil Appeal Nos. 2926-2927/2022 in respect of the case title 'SH. RAM CHANDER (DEAD) THR LRS vs. UNION OF INDIA' on 20.04.2022 by allowing the said appeal. He has also handed over the copy of the order dated 20.04.2022 passed by the Supreme Court in said Civil Appeal. The same is taken on record.
2. Learned counsel further submits that the only issue now remaining is to implement the outcome of the Supreme Court's order in the present case.
Signature Not Verified Digitally Signed LA.APP. 144/2021 1 By:VINOD KUMAR Signing Date:12.12.2022 12:33:373. Mr. Singh submits that he has filed a detailed reply to the application seeking condonation of delay bearing CM APPL. 47183/2021.
4. In view of the above submission, the appeal may be listed for hearing on the aforesaid issue on 21.07.2023.
TUSHAR RAO GEDELA, J DECEMBER 8, 2022/nd Signature Not Verified Digitally Signed LA.APP. 144/2021 2 By:VINOD KUMAR Signing Date:12.12.2022 12:33:37