Delhi High Court - Orders
Ut/ Ytk Rajani Kant vs Signature Not Verified Page 1 Of 2 ... on 20 September, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~22 to 32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
i. + W.P.(C) 10286/2019 & CM APPLN. 44185/2021
VIKRAM SINGH
ii. + W.P.(C) 10314/2019
AMIT KUMAR GAUTAM
iii. + W.P.(C) 10317/2019
KRISHNA TOMAR
iv. + W.P.(C) 10350/2019
SRAPHARAJ
v. + W.P.(C) 10351/2019
SACHIN RANA
vi. + W.P.(C) 10354/2019
YOGESH KUMAR
vii. + W.P.(C) 10355/2019
NARESH JOSHI
viii. + W.P.(C) 10359/2019
VISHANT KAKRAN
ix. + W.P.(C) 10361/2019
NITIN KUMAR MALIK
x. + W.P.(C) 10364/2019
YASHDEEP GOLA
xi. + W.P.(C) 909/2021
UT/ YTK RAJANI KANT ...... Petitioners
Through: Mr. Ankit Negi, Advocate for
Mr.Ajit Kakkar, Advocate
Versus
Signature Not Verified Page 1 of 2
Digitally Signed By:PREM
BALA CHHABRA
Signing Date:22.09.2022
16:36
UNION OF INDIA AND ORS. ...... Respondents
Through: Mr.Asheesh Jain, CGSC with
Ms.Aakansha Kaul with
Mr.Adarsh Kumar Gupta &
Mr.Keshav Mann, Advocates
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 20.09.2022
1. Counsel appearing on behalf of petitioners submits that the learned arguing counsel is indisposed today and, therefore, an adjournment slip has been circulated with "no objection" of the side opposite.
2. At request, the petitions are adjourned.
3. Renotify on 06.03.2023 in the category of 'final hearing'.
4. Last opportunity is granted to petitioners to file their brief written submissions in terms of order dated 05.07.2022 within four weeks.
SURESH KUMAR KAIT, J SAURABH BANERJEE, J SEPTEMBER 20, 2022 r Signature Not Verified Page 2 of 2 Digitally Signed By:PREM BALA CHHABRA Signing Date:22.09.2022 16:36