Delhi High Court - Orders
Ashish Kumar Thakur & Ors vs Union Of India & Ors on 23 August, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~196
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12183/2022
ASHISH KUMAR THAKUR & ORS. ..... Petitioners
Through: Mr. A.K. Behera, Senior with Mr.
Amarendra Pratap Singh, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Neeraj Sahaj, Mr. Vedansh
Anand and Mr. Rudra, Advocates for
UOI
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 23.08.2022 CM APPL. 36431/2022 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 12183/2022
1. Office has listed this petition subject to office objections that some of the annexures are dim/illegible.
2. The petitioner is directed to rectify the error and file legible copies of the dim/illegible annexures within one week.
3. Issue notice. Notice is accepted by learned counsel appearing for respondent no. 1 to 4.
4. Notice shall issue to respondent no. 5 to 8, returnable on 19.01.2023.
Signature Not Verified Digital Signed By:KUNAL MAGGU W.P.(C) 12183/2022 1Signing Date:25.08.2022 16:56:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
5. Let counter affidavit be filed within six weeks. Rejoinder, if any, be filed within four weeks thereafter.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J AUGUST 23, 2022 'rs' Signature Not Verified Digital Signed By:KUNAL MAGGU W.P.(C) 12183/2022 2 Signing Date:25.08.2022 16:56:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.