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S.I. Sandeep Kumar Yadav vs Union Of India & Ors on 23 June, 2021

Bench: Anup Jairam Bhambhani, Jasmeet Singh

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 985/2021
        S.I. SANDEEP KUMAR YADAV                           ..... Petitioner
                           Through:     Ms. Tanya, Advocate.

                           versus

        UNION OF INDIA & ORS.                             ..... Respondents
                      Through:          Mr. Avnish Singh, Advocate with Ms.
                                        Pushplata Singh & Ms. Sumanlata
                                        Gautam, Advocates.

        CORAM:
        HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
        HON'BLE MR. JUSTICE JASMEET SINGH
                ORDER

% 23.06.2021 CM APPL. No. 18970/2021 (Exemption) Exemption is granted, subject to just exceptions; and subject to the applicant completing all requirements of filing attested affidavits within 01 week of resumption of physical functioning of the court.

The application stands disposed of. CM APPL. No. 18969/2021 (Stay) The petitioner seeks stay of his transfer and posting to another location during the pendency of the petition.

2. Ms. Tanya, learned counsel for the petitioner submits that the transfer is mala fide and is the result of the petitioner having filed the challenge by way of the present writ petition.

3. Issue notice.

4. Mr. Avnish Singh, learned counsel appears for all the respondents on advance copy; accepts notice; and seeks time to file reply.

5. Let reply be filed within 04 weeks; rejoinder thereto, if any, be filed within 02 weeks thereafter.

6. List before Roster Bench on 17th August 2021, the date already fixed.

ANUP JAIRAM BHAMBHANI (VACATION JUDGE) JASMEET SINGH (VACATION JUDGE) JUNE 23, 2021/uj W.P. (C) 985/2021 Page 2 of 2