Delhi High Court - Orders
P Raja Rao vs Prasar Bharati Broadcasting ... on 17 February, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4441/2016 & CM APPL. 43403/2016, 51358/2019
P RAJA RAO ..... Petitioner
Through: Mr. Samrat Nigam, Mr. Abhimanyu
Walia, Ms. Tanya Agarwal and Mr.
Karanbir Singh, Advocates.
versus
PRASAR BHARATI BROADCASTING CORPORATION OF
INDIA AND ORS ..... Respondents
Through: Mr. Rajeev Sharma, Sr. Advocate
with Ms. Radha Lakshmi and Mr.
Pranav Giri, Advocates for R-1.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 17.02.2023
1. Learned Senior Counsel appearing for the Respondent No.1 has categorically stated before this Court that at present no person is serving on deputation under the Indian Broadcasting Programme Services and everyone has been repatriated. Let an affidavit be filed to this effect before the next date of hearing.
2. List on 09.03.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J FEBRUARY 17, 2023 S. Zakir Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR Signing Date:22.02.2023 15:02:19