Delhi High Court - Orders
Ramesh Kumar Chugh & Anr vs Union Of India & Anr on 21 December, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10671/2020
RAMESH KUMAR CHUGH & ANR. ..... Petitioners
Through Mr.Himanshu Harbola, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.A.K.Singh, Adv. for R-1-2.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.12.2020 This hearing has been held by video conferencing. CM 33519/2020 (exemption) Allowed, subject to all just exceptions. WP(C) 10671/2020 & CM 33518/2020 This petition has been heard through video conferencing. The learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
In view of the above statement, and as the same is not denied by the learned counsel for the respondents, the present petition is disposed of in terms of the judgment passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
NAVIN CHAWLA, J DECEMBER 21, 2020 RN