Delhi High Court - Orders
Union Of India vs Delhi Andaman And Nicobar Island Civil ... on 26 August, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13008/2025
UNION OF INDIA .....Petitioner
Through: Mr.Nishant Gautam, CGSC with
Mr.Prithviraj Dey, Mr.Vaibhav
V. Nath and Ms.Srijita Koley,
Advs.
versus
DELHI ANDAMAN AND NICOBAR ISLAND CIVIL
SEVICES OFFICERS ASSOCIATION .....Respondent
Through: Mr.Ankur Chhibber, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE MADHU JAIN
ORDER
% 26.08.2025 CM APPL. 53226/2025 (Exemption)
1. Allowed, subject to all just exceptions. W.P.(C) 13008/2025 & CM APPL. 53225/2025
2. Issue notice.
3. Notice is accepted by Mr.Ankur Chhibber, the learned counsel for the respondent.
4. Instead of directing the filing of a counter-affidavit and rejoinder, the learned counsels for the parties are directed to file their written submissions within a period of four weeks from today.
5. List for hearing on 6th November, 2025 at 2:30 P.M along with the W.P.(C) No. 12877/2025, titled Union of India v. Sanjeev Kumar Yadav & Anr..
NAVIN CHAWLA, J MADHU JAIN, J AUGUST 26, 2025/sg/DG 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 29/08/2025 at 22:47:04