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Sandesh Mayekar vs Union Of India And Ors on 11 February, 2019

Author: S. Ravindra Bhat

Bench: S. Ravindra Bhat, Prateek Jalan

$~33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 700/2019, CM Appl. Nos. 3052/2019 & 6447/2019

       SANDESH MAYEKAR                                        ..... Petitioner
                   Through:           Mr. Vikas Singh, Sr. Adv. with
                                      Mr.Varun Singh, Adv.

                                  versus

       UNION OF INDIA AND ORS                    ..... Respondents
                     Through: Ms. Monica Arora, CGSC with
                              Mr.Kushal Kumar, Adv. for UOI.
                              Mr.Alok Bagla, Mr.Dileep Poolakkan
                              and Mr.Muhammad Siddiqui, Advs.
                              for R2.
                              Mr. T. Singhdev, Mr.Tarun Verma
                              and Ms.Biakthansangi, Das, Adv. for
                              R3.
                              Mr.Balendu Shekhar and Mr.Sriansh
                              Adv. for R5.

CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN

                         ORDER

% 11.02.2019 CM Appl. 6447/2019 Issue notice. Mr. Kushal Kumar, Advocate accepts notice. The Court has considered the averments and the submissions and in view of the subsequent developments request for amendment is justified.

CM Appl. 6447/2019 is allowed. Amended writ petition shall be filed within two days.

Reply, if any, shall be filed by the respondent within four weeks. List on 29th March, 2019.

S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 11, 2019 'pv' W.P.(C) 700/2019 Page 2 of 2