Delhi High Court - Orders
Vinod Kumar vs Becil And Anothers Through Mahesh ... on 24 November, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5357/2021
VINOD KUMAR .....Petitioner
Through: None
versus
BECIL AND ANOTHERS THROUGH MAHESH CHAND, DGM HR
.....Respondent
Through: Mr.K.K. Lal, Advocate for R-1
Mr.Alexander Mathai, proxy counsel
for Mr.Harish Vaidyanathan, CGSC for
R-2 & 4
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 24.11.2023 Today's Court proceedings are conducted through physical/hybrid mode. It is reported that respondent nos. 2 to 10 have been served by ordinary mode (e-mail). Despite service, there is no appearance on behalf of respondent nos. 3 & 5 to 10.
Counter affidavit has not been filed respondent nos.3 & 5 to 10 despite opportunities nor there is any appearance on behalf of the said respondents. Accordingly, right of respondent nos. 3 & 5 to 10 to file the counter affidavit is hereby closed.
Counter affidavits stand filed by respondent nos. 1, 2 & 4. Rejoinder thereto has not been filed nor there is any appearance on behalf of the petitioner. In the interest of justice, six weeks time is granted to the petitioner to file rejoinders to the counter affidavits of respondent nos. 1, 2 & 4 with advance copy to the respective respondents.
List on 02.04.2024.
REGISTRAR NOVEMBER 24, 2023/sk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/11/2023 at 22:35:11