Delhi High Court - Orders
Angad Singh vs Union Of India on 14 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11010/2018
ANGAD SINGH ..... Petitioner
Through Mr Nikhil Rohtagi, Advocate.
versus
UNION OF INDIA ..... Respondent
Through Ms Monika Arora, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 14.02.2019
1. The learned counsel appearing for the respondent seeks time to file a counter affidavit. A final opportunity is granted to the respondent to do so, within a period of six weeks. Rejoinder, if any, be filed within a period of two weeks, thereafter.
2. List on 08.08.2019.
VIBHU BAKHRU, J FEBRUARY 14, 2019 pkv