Delhi High Court - Orders
Shri Rameshwar Tiwari vs Union Of India & Ors on 16 May, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9273/2021 & CM APPL. 28834/2021
SHRI RAMESHWAR TIWARI ..... Petitioner
Through: Ms. Apoorva Sharma,
Mr. Umakant Mishra & Mr.
Sibo Sankar Mishra, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 16.05.2023
1. Learned Counsel for the petitioner submits that a copy of the counter affidavit has not been served on the petitioner.
2. We find the said contention to be unsubstantial as the counter affidavit has been placed on record to the knowledge of the petitioner and no steps have been taken by the petitioner to obtain a copy of the same from the Registry of this Court.
3. None appears for the respondent.
4. In the interest of justice, adverse orders are deferred.
5. Learned Counsel for the petitioner is directed to obtain a soft copy of the counter affidavit from the Registry of this Court and file a rejoinder, if any, within a period of four weeks thereafter.
6. List on 08.11.2023.
VIBHU BAKHRU, J AMIT MAHAJAN, J MAY 16, 2023/"SS"
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/09/2023 at 10:07:20