Delhi High Court - Orders
Rinku Aggarwal & Ors vs P C Gajbhiye Chief Secretary Union Of ... on 22 May, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 463/2015 & CM APPL. 10460/2015, CM APPL.
24534/2017, CM APPL. 45345/2017
RINKU AGGARWAL & ORS .... Petitioners
Through: Mr. Manish Sangwan and Ms.
Priyanka Kapoor, Advocates
versus
P C GAJBHIYE CHIEF SECRETARY UNION OF INDIA & ORS
..... Respondent
Through: Mr. Joydeep Mazumdar and Mr.
Vikas Kumar, Advocates for railways
11
+ CONT.CAS(C) 468/2015 & CM APPL. 10525/2015, CM APPL.
24533/2017, CM APPL. 45344/2017
MAHENDER SINGH & ORS ..... Petitioners
Through: Mr. Manish Sangwan and Ms.
Priyanka Kapoor, Advocates
versus
P C GAJBHIYE & ORS ..... Respondents
Through: Mr. Joydeep Mazumdar and Mr.
Vikas Kumar, Advocates for railways
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 22.05.2023
1 The learned counsel for the Respondents seeks an adjournment on
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 24/09/2023 at 21:32:07 account of his personal difficulty.
2. The learned counsel for the Petitioners states that the delay in the hearing is prejudicing the case of the Petitioners.
3. In the interest of justice, adjourned to 21.08.2023.
MANMEET PRITAM SINGH ARORA, J MAY 22, 2023/hp/ms Click here to check corrigendum, if any 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 24/09/2023 at 21:32:07