Delhi High Court - Orders
Nasimuddin Ansari vs Satish Singh Irsme on 2 April, 2024
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1285/2022
NASIMUDDIN ANSARI ..... Petitioner
Through: Mr. Tapas Das, Advocate
versus
SATISH SINGH IRSME ..... Respondent
Through: Ms. Bharthi Raju, Sr. P.C with Mr.
Amit Acharya, G.P. for- UOI
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 02.04.2024
1. Learned counsel for petitioner submits that in view of the subsequent events, short date may be given in the matter.
2. Re-notify on 24th May, 2024, in 'Top Five Matters in the Advance List'.
3. Later, Ms. Bharthi Raju, Senior Panel Counsel for Union of India has put in appearance. She submits that she was not informed about the adjournment slip moved on behalf of the petitioner. The aforesaid fact is noted.
MINI PUSHKARNA, J APRIL 2, 2024 au 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 04/04/2024 at 02:51:09