Delhi High Court - Orders
Sandeep Sangwan vs Union Of India & Ors on 28 April, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~26 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12522/2021, CM APPL. 39418/2021(Interim Order), CM
APPL. 11449/2022 (Ex.), CM APPL. 17330/2022(Direction)
SANDEEP SANGWAN ..... Petitioner
Through: Mr. Rahul Mehra, Sr. Adv. with Mr.
R.A. Iyer, Mr. Chaitanya Gosain, Mr.
Amanpreet Singh, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Anil Soni, CGSC for UOI with
Mr. Sahaj Garg, Adv.
+ W.P.(C) 12741/2021, CM APPL. 40122/2021 (Interim Order)
JAGRUP SINGH RATHI ..... Petitioner
Through: Mr. Rahul Mehra, Sr. Adv. with Mr.
R.A. Iyer, Mr. Chaitanya Gosain, Mr.
Amanpreet Singh, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Anil Soni, CGSC for UOI with
Mr. Sahaj Garg, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 28.04.2022 One of the issues which would merit consideration would be the right of the petitioners to seek issuance of a prerogative writ for the conferment of the award in question. Let learned counsels for parties address submissions on this issue first.
Signature Not Verified Digitally Signed By:NEHA Signing Date:30.04.2022 15:52:01List again on 01.08.2022.
The Court further records that notwithstanding the pendency of the present writ petition and without prejudice to his rights and contentions in this matter, it shall be open to the petitioner to apply for the conferral of the award in the present year. The Court also takes on board the statement of Mr. Soni, learned counsel appearing for the Union, who submits that in case any such application is made, the same shall be considered in accordance with law.
YASHWANT VARMA, J.
APRIL 28, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:30.04.2022 15:52:01