Delhi High Court - Orders
Mahavir Goel & Anr vs Union Of India & Anr on 19 October, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~62 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 307/2022 & CM APPL. 45444/2022, CM APPL.
45445/2022
MAHAVIR GOEL & ANR. ..... Appellants
Through: Mr. Rakesh Mukhija, Mr.
Anananya Singhal and Mr. Sunil Aggarwal,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Yeeshu Jain, CGSC for
UOI with Ms. Jyoti Tyagi, Adv.
Ms. Mrinalini Sen, Standing Counsel for
DDA with Mr. Tanmay Yadav, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.10.2022 CM APPL. 45445/2022 in LA.APP. 307/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
LA.APP. 307/2022 & CM APPL. 45444/2022 (condonation of delay)
3. Issue notice, returnable on 20th January 2023.
4. Notice is accepted on behalf of Union of India by Ms. Jyoti Tyagi and on behalf of DDA by Ms. Mrinalini Sen, learned Standing Counsel.
Signature Not Verified Digitally Signed LA.APP. 307/2022 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:02.11.2022 14:49:575. Reply, if any, be filed within four weeks, with advance copy to learned Counsel for the petitioner who may file rejoinder thereto, if any, before the next date of hearing.
6. Tag along with LA. APP. 224/2012 (Union of India v. Jagdish Gulati).
C. HARI SHANKAR, J.
OCTOBER 19, 2022 dsn Signature Not Verified Digitally Signed LA.APP. 307/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:02.11.2022 14:49:57