Delhi High Court - Orders
Pushkar Ram vs Bharat Seema Bal Police Bal(Itbp) And ... on 7 March, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11512/2023 & CM APPL. 44804/2023
PUSHKAR RAM
.....Petitioner
Through: Mr.Hem C Vashisht, Mr.Suraj
& Mr.Rajeswer Gupta, Advs.
versus
BHARAT SEEMA BAL POLICE BAL(ITBP) AND ORS
.....Respondents
Through: Mr.Mukul Singh, CGSC with
Mr.Amit Acharya, GP & Ms.Ira
Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 07.03.2025
1. The learned counsel for the respondents submits that the counter affidavit has been filed, albeit with a delay. The delay in filing the counter affidavit is condoned. Let the counter affidavit be placed on record.
2. The learned counsel for the petitioner prays for and is granted four weeks time to file the rejoinder.
3. List on 24th September, 2025.
NAVIN CHAWLA, J SHALINDER KAUR, J MARCH 7, 2025/rv/DG Click here to check corrigendum, if any This is a digitally signed order.
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