Delhi High Court - Orders
Pramod Vijay Khullar vs Union Of India & Ors on 29 July, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
#4
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1143/2021
PRAMOD VIJAY KHULLAR ..... Petitioner
Through Mrs Anjali J. Manish with
Mr Priyadarshi Manish and
Ms. Kinjal Shrivastava, Advocates
Versus
UNION OF INDIA & ORS. ..... Respondent
Through Mr. Asheesh Jain, CGSC with
Mr. Adarsh Kr. Gupta &
Ms. Yashasvi Jain, Advocates for
R-1.
Mr. S.V. Raju, ASG with Mr. Ravi
Prakash, CGSC and Mr. Aditya
Shekhar, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 29.07.2021 The petition has been heard by way of video conferencing. Learned counsel for the petitioner states that she has filed a rejoinder- affidavit. However, the same is not on record. Let the same be brought on record forthwith.
List on 11th August, 2021. It is made clear that there is no interim order passed by this Court and the respondents are at liberty to take action in accordance with law.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:01.08.2021 13:15:25The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J JULY 29, 2021/rn Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:01.08.2021 13:15:25