Delhi High Court - Orders
Shri Nomil Rana vs The Union Of India And Ors on 24 January, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7385/2018
SHRI NOMIL RANA ..... Petitioner
Through: Mr. Ravinder Kumar, Advocate
versus
THE UNION OF INDIA AND ORS. .... Respondents
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal Digpaul and Ms. Swati
Kwatra, Advocates
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.01.2023
1. Case of the petitioner is that his services were terminated without issuing any show cause notice to him, however, the said fact has been disputed by learned counsel for respondents and he seeks time to file an additional affidavit to this effect.
2. Let needful be done within six weeks from today. Response thereto, if any, be filed within four weeks thereafter.
3. Renotify on 01.08.2023.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J JANUARY 24, 2023/rk Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:25.01.2023 15:54