Delhi High Court - Orders
Pradeep Kumar Sinha vs Union Of India & Ors on 14 February, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, Sangita Dhingra Sehgal
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2499/2018 and C.M. No. 10381/2018
PRADEEP KUMAR SINHA ..... Petitioner
Through: Mr D. K. Malhotra and Mr. Rajesh
Kumar Malhotra, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Arun Bhardwaj, Advocate
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 14.02.2019 Counsels wish to examine the factual position as to whether the present case is covered by the decision passed by this Court in Suresh Sharma v. NTRO and Ors., W.P. (C) No. 3937/2017 decided on 18.08.2017. The respondents are directed to keep the original record available wherein the charge sheet was approved for initiating disciplinary proceedings against the petitioner.
List on 18.09.2019.
VIPIN SANGHI, J SANGITA DHINGRA SEHGAL,J FEBRUARY 14, 2019 b