Delhi High Court - Orders
Amended Writ Petition) N.K. Sharma And ... vs Union Of India And Ors on 8 April, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~14 & 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4530/2019, C.M. No.20142/2019 (for stay), C.M.
No.4838/2020 (for seeking permission to delete the names of
petitioner no.1&2) & C.M. No. 27942/2020 (for taking on record
amended writ petition)
N.K. SHARMA AND ORS. ..... Petitioners
Through: Ms. Gitanjali Mohan, Adv.
Versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Sanjeev Kumar, Adv. for R-4,6,8,
9,10&11.
AND
+ W.P.(C) 5420/2019, C.M. No. 18996/2020 (for early hearing) & C.M.
No. 26730/2020 (for dismissal of writ petition)
N.K. SHARMA AND ANR. ..... Petitioners
Through: Ms. Gitanjali Mohan, Adv.
Versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Sanjeev Kumar, Adv. for R-3.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 08.04.2021 No time left. List on 26th July, 2021.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J APRIL 8, 2021 'gsr' Signature Not Verified DigitallySigned By:MEENAKSHI PANT Signing Date:09.04.2021 15:49:16