Delhi High Court - Orders
Dr. Subramanian Swamy vs Union Of India & Ors on 19 February, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11481/2024 &CM APPL. 69963/2024
DR. SUBRAMANIAN SWAMY .....Petitioner
Through: Mr. Satya Sabharwal, Mr. Vaidushya
Parth and Ms. Smritika Kesri,
Advocates with petitioner in person
versus
UNION OF INDIA & ORS. .....Respondents
Through: Sh. Vignesh Shishir, Advocate for
applicant
Mr. Chetan Sharma, ASG, Mr. Amit
Tiwari, CGSC, Mr. Amit Gupta, Ms.
Ayushi Srivastava, Mr. Ayush
Tanwar and Mr. Shubham Sharma,
Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 19.02.2025 List on 26.03.2025 to enable the learned Standing Counsel representing the Union of India/learned ASG to complete their instructions, especially keeping in view the document enclosed as annexure P-2 to the instant petition which is a letter dated 09.04.2019 issued by the Foreigner's Division of Ministry of Home Affairs, Government of India to respondent no.2.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J FEBRUARY 19, 2025/yrj This is a digitally signed order.
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