Delhi High Court - Orders
Kavita & Anr vs Union Of India on 8 February, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 231/2020
KAVITA & ANR. ..... Appellants
Through: none.
versus
UNION OF INDIA ..... Respondent
Through: none.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 08.02.2021 CM APPL.31913/2021(exemption) Exemption is allowed subject to all just exceptions. FAO 231/2020 & CM APPL.31912/2021(for condonation of delay)
1. The hearing was conducted through video conferencing.
2. Issue notice to the respondent, returnable on 12.05.2021.
3. Digital copy of the Tribunal's Record be requisitioned.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J FEBRUARY 8, 2021 ak Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:08.02.2021 22:46:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.