Delhi High Court - Orders
Pankaj Singh Lalit Mohan Goswami Sayed ... vs Union Of India & Ors on 8 January, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~19 to 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 228/2021 & CM APPLs. 597/2021, 598/2021
+ W.P.(C) 243/2021 & CM APPLs. 633/2021, 634/2021
+ W.P.(C) 246/2021, CM APPLs. 635/2021, 636/2021
+ W.P.(C) 247/2021, CM APPLs. 637/2021, 638/2021
PANKAJ SINGH
LALIT MOHAN GOSWAMI
SAYED SADULLA AHMED
MANOJ KUMAR TRIVENI ..... Petitioners
Through: Mr.Abhijit Sen Gupta, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 08.01.2021 These matters are being heard through video-conferencing. CM APPL.598/2021 in W.P.(C) 228/2021 CM APPL. 634/2021 in W.P.(C) 243/2021 CM APPL. 636/2021 in W.P.(C) 246/2021 CM APPL. 638/2021 in W.P.(C) 247/2021 Exemptions allowed subject to all just exceptions. The applications are disposed of. W.P.(C) 228/2021, W.P.(C) 243/2021, W.P.(C) 246/2021 & W.P.(C) 247/2021 Issue notice to the respondents, returnable on February 16, 2021. CM APPL.597/2021 in W.P.(C) 228/2021 CM APPL. 633/2021 in W.P.(C) 243/2021 CM APPL. 635/2021 in W.P.(C) 246/2021 CM APPL. 637/2021 in W.P.(C) 247/2021 I have been informed that the petitioners continues to be engaged till March 31, 2021. If that be so, no urgent orders are required to be passed.
List on the date fixed, i.e. February 16, 2021.
V. KAMESWAR RAO, J JANUARY 08, 2021/bh