Delhi High Court - Orders
Dy. Comdt. Dharam Dass Chorasia vs Union Of India & Ors on 2 December, 2024
Author: Navin Chawla
Bench: Navin Chawla
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 955/2017
DY. COMDT. DHARAM DASS CHORASIA .....Petitioner
Through: Mr. Anshuman Mehrotra, Adv.
versus
UNION OF INDIA & ORS .....Respondents
Through: Mr. Farman Ali, SPC.
+ W.P.(C) 2882/2017
SUKHENDRA SINGH SOMAWANSHI .....Petitioner
Through: Mr. Anshuman Mehrotra, Adv.
versus
UNION OF INDIA & ORS .....Respondents
Through: Mr. Farman Ali, SPC.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 02.12.2024
1. The learned counsel for the petitioners submits that the issue raised in the present petitions are now covered by the Judgment of this Court in W.P.(C) 9076/2020 on 18.09.2024 title Shankar Lal Jat vs. Union of India & Ors.
2. The learned counsel for the respondents prays for time to seek instructions.
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 14/12/2024 at 00:15:20
3. At his request, relist on 18th December, 2024.
NAVIN CHAWLA, J SHALINDER KAUR, J DECEMBER 2, 2024/ab/B 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 14/12/2024 at 00:15:20