Delhi High Court - Orders
Sh. Nimit Mundhra & Ors vs Union Of India & Ors on 8 February, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9571/2020
SH. NIMIT MUNDHRA & ORS. ..... Petitioners
Through: Mr. Kundan Kumar Mishra and Mr.
Arpit Srivastava, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Jagjit Singh, senior standing
counsel, Railways with Ms. Rashmi
Malhotra, Mr. Preet Singh and Ms.
Kalyani Arora, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 08.02.2022 CM APPL.6981/2022
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for the respondents.
3. With the consent of parties, list on 13.05.2022.
4. In the meantime, rejoinder, if any, be filed within four weeks.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J FEBRUARY 8, 2022 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:08.02.2022 Signing Date:08.02.2022 22:56:55 20:45 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.