Delhi High Court - Orders
Ranjeet Singh Decd Thr Lrs vs Union Of India & Anr on 21 April, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~128
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 140/2011 & CM APPL. 14071/2015
RANJEET SINGH DECD THR LRS ..... Appellant
Through:
versus
UNION OF INDIA & ANR ..... Respondent
Through: Mr. Yeeshu Jain, SC for UOI & Ms.
Jyoti Tyagi, Advocates for UOI.
Mr. Sanjay Kumar Pathak, Mr. K.K.
Kiran Pathak, Ms. Rini V Tigga, Mr.
Sunil Kumar Jha & Mr. M.S. Akhtar,
Advocates for UOI/LAC
Ms. Mrinalini Sen, SC for DDA &
Ms. Madhawi Agarwal, Adv for DDA
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 21.04.2022 Written synopsis of either side, if not already filed, be filed on record not exceeding three pages along with the copies of the rulings sought to be relied upon, if any, with the copies thereof being exchanged inter se within a period of six weeks.
The matter be re-notified for hearing on 30.08.2022, 31.08.2022 and 01.09.2022 at the end of the Board on each day with LA.APP. 59/2007.
ANU MALHOTRA, J APRIL 21, 2022 ha Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.04.2022 17:20:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.