Delhi High Court - Orders
India Awake For Transparency vs Union Of India Represented By Secretary ... on 12 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~20 to 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4545/2017 & CM APPL.19818/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
versus
UNION OF INDIA REPRESENTED BY SECRETARY
DEPARTMENT OF FINANCIAL SERVICES, MINISTRY OF
FINANCE AFFAIR ..... Respondent
+ W.P.(C) 4553/2017 & CM APPL.19867/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
versus
UNION OF INDIA ..... Respondent
+ W.P.(C) 4554/2017 & CM APPL.19869/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
versus
UNION OF INDIA & ANR ..... Respondents
Present: Mr. Shailesh Kumar, Adv. for the petitioner
Mr. Ramesh Babu & Ms. Swati Setia, Advs. for R-2 & R-3 in
Item No.20 & 22
Mr. Jasmeet Singh, CGSC for UOI
Mr. Anil Soni, CGSC with Ms. Priyanka Singh, Adv. for R-
1/UOI in Item No.21
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 12.02.2019 Counter affidavit has been filed only yesterday. The same be placed on record. The petitioner shall file rejoinder, if so advised.
List on 10.07.2019.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 12, 2019/ns