Delhi High Court - Orders
Naveen Kasera Alias Naveen Agarwal vs Union Of India Secretary Ministry Of ... on 18 March, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 630/2021
NAVEEN KASERA ALIAS NAVEEN AGARWAL..... Petitioner
Through: Mr. Neeraj Jain, Advocate with Mr.
Anupam Mishra, Advocate and Mr.
U.M. Tirpathi, Advocate.
versus
UNION OF INDIA SECRETARY MINISTRY OF FINANCE
..... Respondent
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Jatin Puniyani, G.P., Mr.
Abhigyan Siddhant, Advocate for
respondent Nos.1 to 5 and Mr. S.D.
Bhasor, COFEPOSA and Mr.
Nikhilesh Bhargava, COFEPOSA.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 18.03.2021 Crl. M.A. No.4612/2021 (exemption) Exemption allowed, subject to just exceptions. Application stands disposed of. W.P. (Crl.) 630/2021 Issue notice.
Mr. Anurag Ahluwalia, learned CGSC accepts notice on behalf of respondents Nos.1 to 5 and prays for time to file counter-affidavit.
Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:20.03.2021 W.P.(CRL) 356/2021 Page 1 of 2 12:04:27Let counter-affidavit be filed within 03 weeks from today, with advance copy to learned counsel for the petitioner; who may file rejoinder thereto, if any, before the next date of hearing.
Upon the petitioner taking necessary steps within 02 days, let notice be issued to respondents Nos.6 and 7 by all permissible modes, including dasti, returnable on 29.04.2021.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J MARCH 18, 2021 Ne Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:20.03.2021 W.P.(CRL) 356/2021 Page 2 of 2 12:04:27