Delhi High Court - Orders
Independent Thought vs Union Of India & Anr on 6 October, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3811/2019
INDEPENDENT THOUGHT ..... Petitioner
Through: Mr. Vikram Srivastava, Ms. Deepali
Mahapatra & Mr. Amal Srivastava,
Advs.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Ms. Monika Arora, CGSC with Mr.
Shivam Raghuwanshi & Mr. Yash
Tyagi, Advs. for R1 & R2
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 06.10.2022
1. Learned Counsel appearing for the respondents, Union of India, state that there is some difficulty in obtaining instructions from Ministry of Home Affairs and the Union of India may be impleaded through the said means.
2. At his request, Union of India is also impleaded through Ministry of Home Affairs and is added as Respondent No. 3.
3. Issue notice to Union of India through Secretary, Ministry of Home Affairs (newly impleaded respondent).
4. Learned Counsel for the respondent accepts notice on behalf of the Ministry of Home Affairs and seeks time to file a response.
Signature Not Verified Digitally Signed By:HARMINDER KAUR W.P.(C) 3811/2019 Page 1 of 2 Signing Date:07.10.2022 17:50:585. Let the same be filed within a period of four weeks from today.
6. List on 28.11.2022.
VIBHU BAKHRU, J AMIT MAHAJAN, J OCTOBER 6, 2022 "SS"
Signature Not Verified Digitally Signed By:HARMINDER KAUR W.P.(C) 3811/2019 Page 2 of 2 Signing Date:07.10.2022 17:50:58