Delhi High Court - Orders
Harsh Vardhan Agarwal vs Director General Icmr & Anr on 27 September, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~R-664.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4492/2006
HARSH VARDHAN AGARWAL ..... Petitioner
Through:
versus
DIRECTOR GENERAL ICMR & ANR. ..... Respondent
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 27.09.2022 The instant petition is of the year 2006. It is unfortunate that there is no appearance on behalf of either side. The case is adjourned.
In the interest of justice, no adverse orders are being passed today. Let Court notice be issued to the counsels for the parties and the parties informing them about the next date of hearing.
List on 17.02.2023.
It is made clear that the matter shall be heard on the next date of hearing, and this Court shall proceed to hear the matter in accordance with law.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J SEPTEMBER 27, 2022 N.Khanna Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:06.10.2022 19:03:00