Delhi High Court - Orders
Santosh Kumar Yadav @ Ranjan vs Union Of India And Ors on 21 November, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5015/2018
SANTOSH KUMAR YADAV @ RANJAN ..... Petitioner
Through: Mr. Rajinder Kumar, Advocate
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Ms. Pratima N. Lakra, CGSC with Mr.
Chandan Prajapati, Advocate for UOI
Mr. Harendra Singh, SI, SSB
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 21.11.2022
1. Pleadings are complete.
2. Renotify on 22.03.2023 in the category of 'Final Hearing'.
3. Meanwhile, parties are directed to file a brief note of written submissions not exceeding five pages with relevant documents/judgments on which they want to rely upon with relevant portion duly highlighted for the convenience of this Court within four weeks from today.
4. Respondents are also directed to mention specifically in the written submissions qua the applicability of Commissioner of Police v. Sandeep Kumar (2011) 4 SCC 644 and Government of NCT of Delhi v. Pradeep Hooda, 192 (2012) DLT 356 (DB) as observed in the order dated 18.11.2022 passed by this Court.
SURESH KUMAR KAIT, J SAURABH BANERJEE, J NOVEMBER 21, 2022/akr Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:22.11.2022 16:15:31