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Union Of India vs Rajeev Agarwal & Ors on 15 March, 2021

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Amit Bansal

                          $~17
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    LPA 711/2019
                               UNION OF INDIA                                   ..... Appellant
                                                    Through:      Mr.Ripu Daman Bhardwaj, Adv.
                                                    versus
                               RAJEEV AGARWAL & ORS                             ..... Respondents
                                                    Through:      Mr.Omanakuttan K.K, Adv. for
                                                                  Mr.Prashant Bhushan, Adv. for R-1
                                                                  Ms.Tatini Basu, Adv. for CVC.
                                                                  Mr.Shishir Prakash and Ms.Karuna
                                                                  Krishan, Advs. for R-3 & 4.
                               CORAM:
                               HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                               HON'BLE MR. JUSTICE AMIT BANSAL
                                             ORDER

% 15.03.2021 C.M. No. 9875/2021 (of the Central Vigilance Commission for impleadment)

1. Neither the counsel for the appellant nor the counsel for the respondent No. 1 has any objection.

2. Intervention has already been allowed in connected LPA No. 592/2019.

3. The application is allowed and disposed of.

4. The amended memo of parties be filed.

5. The newly impleaded respondent may file counter affidavit/reply, if any.

6. Responses, if any, be filed before the next date.

7. List on 29th April, 2021, as already scheduled.

RAJIV SAHAI ENDLAW, J AMIT BANSAL, J MARCH 15, 2021 / SU.