Delhi High Court - Orders
Government Of National Capital ... vs Dev Raj Goel .Retd. And Ors on 13 December, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6232/2022, CM APPL. 18737/2022, 18738/2022 &
18739/2022
GOVERNMENT OF NATIONAL
CAPITAL TERRITORY OF DELHI ..... Petitioner
Through: Mr. Zoheb Hosain, ASC with
Mr.Vivek Gurnani, Adv.
versus
DEV RAJ GOEL .RETD. AND ORS ..... Respondents
Through: Mr. Karunesh Tandon, Mr. Rahul
Chauhan and Mr. Anurag Yadav,
Advs. for R-1
Mr.(appearance not given), Adv. for
R-2
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 13.12.2022 CM Appls. 18738/2022 & 18739/2022 Allowed, subject to just exceptions. Applications disposed of.
W.P.(C) 6232/2022 & CM APPL. 18737/2022
7. At the outset, learned counsel for the petitioner state, he shall make the respondent No.2 as petitioner and file the amended memo of parties.
8. Amended memo of parties be filed within one week.
9. Issue notice. Mr. Karunesh Tandon accepts notice for respondent No.1. Learned counsel for respondent No.2 (as per amended memo of parties) i.e., The Secretary, Department of Pension & Pensioners Welfare, Ministry of Signature Not Verified Digitally Signed By:DHARMENDER SINGH Signing Date:16.12.2022 13:10:26 Personnel, PG & Pension accept notice.
10. Counsel for the parties to file their written submissions along with the judgments they want to rely on.
11. Mr. Tandon submits, he shall not press contempt petition filed before the Central Administrative Tribunal during the pendency of this petition. The statement is taken on record.
12. List on April 26, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J DECEMBER 13, 2022/ds Signature Not Verified Digitally Signed By:DHARMENDER SINGH Signing Date:16.12.2022 13:10:26