Delhi High Court - Orders
Tathagat Mewara vs Union Of India And Anr on 14 September, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~45.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13366/2022
TATHAGAT MEWARA ..... Petitioner
Through: Mr. Kartik and Mr. Apurv, Advs.
versus
UNION OF INDIA AND ANR ..... Respondent
Through: Mr. Apoorv Kurup, Ms. Nidhi Mittal
and Ms. Aparna Arun, Advs.
Mr. Anupam Srivastava, Additional
Standing Counsel with Ms. Diksha
Goswami, Adv. for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 14.09.2022 CM APPL. 40566/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) 13366/2022 & CM APPL. 40565/2022 Issue notice. Learned counsel for the Respondents accepts notice. List the matter along with W.P.(C) No. 12420/2022 and W.P.(C) No. 12580/2022 on 19.12.2022.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J SEPTEMBER 14, 2022/N.Khanna Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:16.09.2022 17:11:00