Delhi High Court - Orders
Naveen Pal Bhandari & Anr vs Union Of India & Anr on 8 September, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6084/2020
NAVEEN PAL BHANDARI & ANR. ..... Petitioners
Through Mr.Prashant Badola &Mr.Yogesh
Sharma, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.Jitesh Vikram Srivastava, SPC
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 08.09.2020 This hearing has been held by video conferencing.
CM No.21873/2020 (Exemption from filing notarized affidavit and affixing of court fee etc.)
1. This application has been filed seeking exemption from filing duly notarized affidavits and affixing requisite court fee and also certified/typed copies/legible copies of the Annexures and the accompanying petition. Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
2. Court fee shall be deposited online with the concerned authority within one week and physical stamp be filed within 72 hours from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court.
3. Application is disposed of.
W.P.(C) 6084/2020& CM No.21874/2020 (Stay) Issue notice.
Notice is accepted by Mr.Jitesh Vikram Srivastava, Advocate on behalf of the respondents.
The learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titledMukut Pathak and ors. v. Union of India & Anr.
The learned counsel for the respondents seeks time to take instruction in this regard.
At his request, relist on 17th September, 2020.
NAVIN CHAWLA, J SEPTEMBER 8, 2020/Arya