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Vidhi Uppal vs Union Of India & Anr on 18 January, 2021

Author: Prateek Jalan

Bench: Prateek Jalan

$~122
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 756/2021 with CM APPL. 1909-1910/2021

       VIDHI UPPAL                                              .....Petitioner
                          Through:      Mr. Mukul Talwar, Sr. Advocate with
                                        Ms. Aastha Dhawan, Ms. Pallavi
                                        Saigal and Mr. Aditya Raj, Advocates

                                     versus

       UNION OF INDIA & ANR.                                 ..... Respondents
                     Through:           Mr. Anil Soni, CGSCwith Mr.
                                        Devesh Dubey, Advocate for R-1
                                        Ms. V. Bhawani for Mr. Mohinder J.
                                        S. Rupal, Advocatefor R-2

CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN

                   ORDER

% 18.01.2021 The proceedings in the matter have been conducted through video conferencing.

CM APPL. 1910/2021(exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) 756/2021 with CM APPL. 1909/2021(for interim direction)

1. Issue notice. Mr. Anil Soni, CGSC accepts notice on behalf of respondent No.1. Ms. V. Bhawani, learned counsel, accepts notice on behalf of Mr. Mohinder J. S. Rupal, Advocate for respondent No.2.

2. Counter affidavits be filed within two weeks. Rejoinder thereto, if any, be filed within one week thereafter.

3. List on 16.02.2021.

4. It is made clear that any further action by respondent No.2 will be subject to the result of the writ petition.

PRATEEK JALAN, J JANUARY 18, 2021 'j' W.P.(C) 756/2021 Page 2 of 2