Delhi High Court - Orders
Pragati Kesharwani vs Union Of India & Ors on 3 June, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13068/2018
PRAGATI KESHARWANI ..... Petitioner
Through: Mr.Rajan Mani, Adv.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr.Dev P Bhardwaj, Ms.Anubha
Bhardwaj & Mr.Sarthak Anand, Advs. for R-1
Mr.Akshay Amritanshu, Adv. for R-2 & 3
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 03.06.2022 CM APPL. 27676/2022 (early hearing)
1. This is an application for early hearing preferred by the petitioner.
2. Even though learned counsel for the respondents have no objection to the application being allowed, they pray for, and are granted, six weeks' time, by way of a last opportunity, to file reply to the petitioner's additional affidavit. Rejoinder thereto, if any, be filed by the petitioner within two weeks thereafter.
3. While granting six weeks' time to the respondents to file reply to the additional affidavit, it is made clear that in case the respondents do not file their reply within the time so granted, their right to file a reply will stand closed.
4. Since, pleadings in the matter are yet to be completed, learned counsel for the petitioner does not press the application at this stage but seeks liberty to move a similar application after completion of pleadings.
Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:03.06.2022 18:44:075. The application is, accordingly, dismissed as withdrawn with liberty as prayed for.
REKHA PALLI, J JUNE 3, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:03.06.2022 18:44:07