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Mr Amit Jain & Anr vs Union Of India on 20 January, 2022

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

                           $~60
                           *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +    W.P.(C) 1220/2022, CM Nos. 3585/2022 & 3586/2022
                                MR AMIT JAIN & ANR.
                                                                                 ..... Petitioners
                                                 Through: Mr. Gaurav Mitra, Adv.

                                                    versus

                                 UNION OF INDIA
                                                                                       ..... Respondent
                                                    Through:     Mr. Gaurang Kanth, CGSC with
                                                                 Ms. Biji Rajesh, Adv.
                                 CORAM:
                                 HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                         ORDER

% 20.01.2022 This matter is being heard through Video-Conferencing.

Exemption allowed subject to all just exceptions. Application is disposed of.

W.P.(C) 1220/2022 Notice, Ms. Biji Rajesh accepts notice for the respondent. Counter affidavit be filed within six weeks from today. Rejoinder within four weeks thereafter.

List on 18th August, 2022.

Learned counsel for the petitioners does not press the stay application at this stage. The same is dismissed as withdrawn.

V. KAMESWAR RAO, J JANUARY 20, 2022/ak Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:22.01.2022 17:23:37