Delhi High Court - Orders
Vinod Kumar Gupta vs Union Of India & Ors on 29 January, 2019
Author: J.R. Midha
Bench: J.R. Midha
$~O-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 260/2018
VINOD KUMAR GUPTA ..... Plaintiff
Through : Mr. C.S. Dahiya and
Mr. Ravinder Khatri, Advs.
versus
UNION OF INDIA & ORS. ..... Defendants
Through : Mr. Digvijay Rai and
Mr. Kustubh Singh, Advs. for D-2.
Mr. Joginder Singh, D-4 in person.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 29.01.2019 Learned counsels for the parties submit that they have filed the brief note of submissions. However the same are not on record.
Let learned counsels for both the parties remove the objections and have the brief note of submissions placed on record within two weeks from today.
The parties shall file additional two page note to respond to the submissions of the opposite party within four weeks from today.
List for hearing on 22nd April, 2019.
J.R. MIDHA, J JANUARY 29, 2019 mk