Delhi High Court - Orders
Cpc Filed On Behalf Of Respondent ... vs U.O.I & Anr on 3 August, 2021
Author: Asha Menon
Bench: Asha Menon
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 749/2008 & CM APPL. 23691/2021 (under Section 152
CPC filed on behalf of respondent no.1/UOI seeking
corrections/clarification of order dated 04.05.2021), CM APPL.
23692/2021 (exemption)
TRIPAT KAUR ..... Appellant
Through Mr. Rajesh Yadav, Senior
Advocate with Mr. Rohan Yadav,
Advocate
versus
U.O.I & ANR ..... Respondents
Through Mr. Sanjay Kumar Pathak with
Ms. K. Kaomudi Kiran Pathak, Mr.
Sunil Kumar Jha and Mr. M. S.
Akhtar, Adv. for R-1.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 03.08.2021 [VIA VIDEO CONFERENCING] CM APPL. 23692/2021 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. LA.APP. 749/2008 & CM APPL. 23691/2021 (under Section 152 CPC filed on behalf of respondent no.1/UOI seeking corrections/clarification of order dated 04.05.2021)
1. This application has been moved by respondent No.1/Union of Signature Not Verified Signed By:MANJEET KAUR LA.APP. 749/2008 Page 1 of 2 Signing Date:03.08.2021 22:02:55 India, seeking corrections/clarifications in the judgment dated 4 th May, 2021.
2. Subject to the orders of Hon'ble the Chief Justice, this application be placed before Hon'ble Mr. Justice Rajiv Sahai Endlaw, on 6th August, 2021.
3. The order be uploaded on the website forthwith.
ASHA MENON, J AUGUST 03, 2021 ck Signature Not Verified Signed By:MANJEET KAUR LA.APP. 749/2008 Page 2 of 2 Signing Date:03.08.2021 22:02:55