Delhi High Court - Orders
(To Close The Right Of Respondents To ... vs Union Of India & Ors on 4 February, 2022
Bench: Chief Justice, Jyoti Singh
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2742/2021 & CM APPLs. 8166/2021 (stay) & 20040/2021
(to close the right of respondents to file reply (filed by Petitioner)
NIRMALA VINCENT ..... Petitioner
Through: Mr. P. Nagesh, Senior Advocate with
Mr. Shivam Wadhwa and Mr. Akshay Sharma,
Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. R.V. Sinha, Senior Central
Government Standing Counsel with Mr. Amit
Sinha, Central Government Counsel for
Respondents.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 04.02.2022 Proceedings have been conducted through video conferencing. List on 24.03.2022.
Interim order dated 08.03.2021 shall continue to operate till the next date of hearing.
CHIEF JUSTICE FEBRUARY 4, 2022/p JYOTI SINGH, J Signature Not Verified AMIT NARAYAN BHARTHUAR Location: Signing Date:07.02.2022 14:30:51