Delhi High Court - Orders
Kailash Sinhal & Anr vs Union Of India & Anr on 14 August, 2020
Author: Navin Chawla
Bench: Navin Chawla
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5261/2020
KAILASH SINHAL & ANR. ..... Petitioners
Through Mr.Nikhil Kumar Verma, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr. Awdesh Singh, adv
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.08.2020 This hearing has been held by video conferencing.
CM No.18951/2020 (Exemption from filing notarized affidavit etc) This application has been filed seeking exemption from filing duly notarised affidavits and certified/typed copies/Legible copies of the Annexures. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Application is disposed of. W.P.(C) 5261/2020 & CM No. 18952/2020 (Stay) The learned counsel for the petitioners 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, titled Mukut Pathak and ors v. Union of India & Anr.
Recording the above statement, the present petition is disposed of in terms of the abovementioned judgment.
NAVIN CHAWLA, J AUGUST 14, 2020/Arya