Delhi High Court - Orders
Rajeev Aggarwal & Anr vs Union Of India & Anr on 2 September, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5923/2020
RAJEEV AGGARWAL & ANR. ..... Petitioners
Through Mr.Kapil Sharma, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.RajendraSahu, SPC
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 02.09.2020 This hearing has been held by video conferencing. CM No.21413/2020 (Exemption from filing notarized affidavit and typed/legible copies of annexures) This application has been filed seeking exemption from filing duly notarized affidavit and typed/legible copies of annexures. Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
Application is disposed of.
W.P.(C) 5923/2020& CM No.21414/2020 (Stay) Issue notice.
Notice is accepted by Mr.RajendraSahu, learned Senior PanelCounsel on behalf of the respondents.
The learned counsel for the petitioner submits that the case of the petitioners is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titledMukut Pathak &Ors. v. Union of India &Anr.
The learned counsel for the respondents prays for time to take instructions in this regard.
At his request, relist on 9th September, 2020 NAVIN CHAWLA, J SEPTEMBER 2, 2020/Arya