Delhi High Court - Orders
Radha Mohan Meena & Ors vs Union Of India & Ors on 6 May, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ WP(C) 13014/2019 & CMs 608/2020 & 612/2020
RADHA MOHAN MEENA & ORS. ...Petitioners
Through: Mr.Ankur Chhibber, Advocate.
Versus
UNION OF INDIA & ORS. ....Respondents
Through:Mr.Sanjay Jain, ASG with
Mr.Arun Bhardwaj, Advocate for UOI.
Mr.Sidharth Luthra, Sr. Advocate with
Mr.Aditya Singla and Ms.Supriya Juneja,
Advocates for non-applicant (seeking
impleadment)
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.05.2020 CM 10649/2020 (Exemption) Allowed, subject to all just exceptions.
CM 10648/2020 (By UOI for interim directions)
1. The matter has been heard through Video Conferencing.
2. We have indicated at the outset that the grounds of urgency mentioned in the application are not persuasive enough for us to entertain the same.
3. After addressing arguments at some length, Mr. Sanjay Jain, learned ASG states, on instructions from his briefing counsel, that Union of India may be permitted to withdraw the present application, while reserving its WP(C) 13014/2019 Page 1 of 2 right to file a substantive application placing on record, all the relevant facts and figures and mentioning the grounds of urgency for seeking fresh orders from this Court in this petition and other petitions listed today.
4. Leave, as prayed for, is granted.
5. The present application is dismissed as withdrawn.
HIMA KOHLI, J.
SUBRAMONIUM PRASAD, J.
MAY 06, 2020 dkb WP(C) 13014/2019 Page 2 of 2