Delhi High Court - Orders
Pramod Kumar Rawat vs Union Of India on 22 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6557/2021 & CM No. 20574/2021
PRAMOD KUMAR RAWAT ..... Petitioner
Through: Mr. A.K. Srivastava, Advocate.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Ajay Didgpaul, CGSC with Mr.
Kamal R. Digpaul, Advocate for UOI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 22.02.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. We are told that the pleadings are complete in the matter.
2. Counsel for the parties say that they will file written submissions in the matter.
2.1. It is ordered accordingly.
2.2. The written submissions shall not exceed three pages, and will be filed at least three days before the next date of hearing.
3. List the matter on 20.09.2022, at the end of Board matters, in the category of 'After Notice Miscellaneous Matters'.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 22, 2022/mr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:25.02.2022 13:05