Delhi High Court - Orders
Union Of India & Anr vs Shri Rk Nim on 28 January, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A. K. Chawla
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6000/2018 & C.M. No. 23376/2018
UNION OF INDIA & ANR ..... Petitioners
Through : Mr. Kirtiman Singh, CGSC for UOI.
versus
SHRI RK NIM ..... Respondent
Through : Mr. A.A. Ansari, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 28.01.2019 Learned counsel for the respondent seeks an adjournment to reconstruct his file, as he states that he has been recently engaged in the matter.
Mr. Kirtiman Singh, learned CGSC for Union of India states that the matter is covered by the judgment of this Court in Suresh Sharma v. NTRO & Ors. in W.P.(C) 3937/2017 decided by the Division Bench on 18.08.2017.
At request of respondent, adjourned to 28.02.2019. It is made clear that no further adjournment shall be granted.
Interim orders to continue till further orders.
VIPIN SANGHI, J A. K. CHAWLA, J JANUARY 28, 2019 j