Delhi High Court - Orders
Dr. Subramanian Swamy vs Union Of India & Anr on 31 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7868/2022
DR. SUBRAMANIAN SWAMY ..... Petitioner
Through: Mr. Jayant Mehta, Sr. Adv. with Mr.
Satya Sabharwal, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sanjay Jain, ASG with Mr.
Asheesh Jain, CGSC with Mr. Keshav
Mann, Mr. Gaurav Kumar, Ms.
Aparna Sehgal and Ms. Niyati
Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 31.10.2022 CM APPL. 46359/2022 (for exemption) Allowed, subject to all just exceptions. The application shall stand allowed. CM APPL. 46358/2022 (Direction) Although an affidavit has been tendered on behalf of the respondents, in response to the assertion of the petitioner that the order of the Court of 14 September 2022 has not been complied with and adequate infrastructural arrangements have not been made, Mr. Jain, learned ASG has prayed for and is granted 48 hours time to file a better and a more comprehensive affidavit in order to assure the Court that the security concerns pertaining to the Signature Not Verified Digitally Signed By:NEHA Signing Date:01.11.2022 18:12:44 petitioner shall be duly met.
List on 03.11.2022.
YASHWANT VARMA, J.
OCTOBER 31, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:01.11.2022 18:12:44