Delhi High Court - Orders
Maria Ramesh vs Union Of India And Anr on 8 December, 2022
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15701/2022 & CM APPL. 48860/2022
MARIA RAMESH ..... Petitioner
Through: Ms. Shivani Kher, Advocate with Mr.
Kumar Ravi Ranjan and Mr. Rakesh
Kr. Lakra, Advocates.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Ajay Digpaul, CGSC for UOI/
R-1.
Mr. Anuj Aggarwal, ASC, GNCTD
with Ms. Ayushi Bansal, Mr. Sanyam
Suri and Ms. Arshya Singh,
Advocates for R-2.
Mr. Maninder Singh, Senior
Advocate with Ms. Smriti Asmita and
Ms. Simran, Advocate for Impleader
and Complainant of FIR.
Insp. Akhilesh Bajpai, PS EOW.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.12.2022 [ The proceeding has been conducted through Hybrid mode ] CM APPL. 52658/2022 (for impleadment of applicant as respondent No.3)
1. This is an application filed under Section 151 of the CPC, 1908 seeking impleadment of the applicants, who seek impleadment on the basis of being the de facto complainants of the FIR arising in the present case.
2. Ms. Shivani, learned counsel appearing for the petitioner Signature Not Verified Digitally Signed W.P.(C) 15701/2022 1 By:VINOD KUMAR Signing Date:12.12.2022 12:33:37 submits that she has not received the copies of the said application.
3. Mr. Maninder Singh, learned Senior Counsel submits that the copy of the instant application along with the annexure in hard copy would be furnished to the learned counsel for the petitioner during the course of the day.
4. Learned counsel for the petitioner seeks some time to file reply.
5. Let reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List for consideration on 14.03.2023.
TUSHAR RAO GEDELA, J DECEMBER 8, 2022/nd Signature Not Verified Digitally Signed W.P.(C) 15701/2022 2 By:VINOD KUMAR Signing Date:12.12.2022 12:33:37