Delhi High Court - Orders
Pankaj Kumar Meena & Anr vs Union Of India And Ors on 9 February, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1656/2023
PANKAJ KUMAR MEENA & ANR. ..... Petitioners
Through: Mr. Nipun Arora and Ms. Annanya
Mehan, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Honey Jain, Senior Panel Counsel for
R-1.
Mr. Vedansh Anand, G.P. for R1-R3.
Mr. S.S. Lingwal, Advocate for R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 09.02.2023 CM APPL. 6338/2023 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 1656/2023 & CM APPL. 6337/2023
1. Heard.
2. Issue notice.
3. Learned counsel appearing on behalf of respondent no.1, 2 & 3 accept notice.
4. On the petitioner taking steps, notice be issued to the respondent by all permissible modes, returnable on 02.05.2023.
5. In the meantime, let reply be filed by the respondents.
PURUSHAINDRA KUMAR KAURAV, J FEBRUARY 9, 2023/MJ Signature Not Verified Signed By:PRIYA Signing Date:14.02.2023 11:50:47