Delhi High Court - Orders
Sh. Manoj Saklani vs Union Of India And Ors on 12 January, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2443/2019 & CM APPL. 27327/2022
SH. MANOJ SAKLANI ..... Petitioner
Through: Mr. Kunwar Arish Ali, Mr. M. Raja,
Mr. S. M. Prasad, Mr. Zubair Ali and
Mohd. Ahmad, Advs. with petitioner
in person
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Sagar Mehlawat, Mr. Alexander
Mathai Paikaday, Advocates for UOI
Mr. V.S.R. Krishna, Adv. for R-5
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 12.01.2023 CM APPL. 27327/2022
1. This is an application filed by the Ordnance Factory, Muradnagar with the following prayers:-
"In the light of the above facts and circumstances, it is therefore most respectfully prayed that this Hon'ble Court may be pleased to:
(a) Allow the present application and amend the memo of parties as indicated in the amended memo of parties annexed with the present application.
(b) Allow the amended memo of parties to be placed on record of this case; and
(c) Pass any other order or direction as this Hon'ble Court Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:16.01.2023 15:14:28 may deem fit and proper to complete justice to the case."
2. The submission of learned counsel for the applicant and respondent No.5 is that Ordnance Factory Board, respondent No.4 cease to exist and a new entity called Director General Ordnance, Director of Ordnance (Coordination & Services) has come into existence. Additionally, an entity called "Yantra India Ltd." under the Director General of Ordnance has also been created.
3. Learned counsel for the petitioner has no objection with regard to the substitution of the earlier respondent No.4 and addition of a new respondent in memo of parties.
4. Accordingly, application is allowed and amended memo of parties is taken on record.
5. The learned counsel for respondent No.4 states that he shall appear for respondent Nos.2, 3, 4 and 6.
6. List the writ petition for hearing on July 25, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J JANUARY 12, 2023/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:16.01.2023 15:14:28