Delhi High Court - Orders
Union Of India Through Mospi vs Ram Gopal Dixit on 21 February, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~16 & 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5252/2020 and CM APPL. 18929/2020, 18930/2020
UNION OF INDIA THROUGH MOSPI ..... Petitioner
Through: Mr. Rahul Sharma, Central
Government Counsel (Senior Panel).
(M:9811555971)
versus
RAM GOPAL DIXIT ..... Respondent
Through: Mr. Jatin Aanad Dwivedi & Mr.
Rohan Rishi Bhatnagar, Advocates.
(M:9910507208)
17 WITH
+ W.P.(C) 5263/2020 and CM APPL. 18956/2020, 18957/2020
UNION OF INDIA THROUGH MOSPI ..... Petitioner
Through: Mr. Rahul Sharma, Central
Government Counsel (Senior Panel).
versus
VISHNU DEV BHANDARI ..... Respondent
Through: Appearance not given.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 21.02.2023
1. This hearing has been done through hybrid mode. W.P.(C) 5252/2020 and CM APPL. 18929/2020, 18930/2020
2. Let the rejoinder be filed in six weeks.
3. List before the Registrar on 14th April, 2023.
4. List before Court on 29th August, 2023. W.P.(C) 5263/2020 and CM APPL. 18956/2020, 18957/2020
5. Let fresh process fee be filed as the last opportunity and steps be taken for service.
6. List before the Registrar on 14th April, 2023.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:22.02.2023 18:33:087. List before Court on 29th August, 2023.
PRATHIBA M. SINGH, J.
FEBRUARY 21, 2023 dj/kt Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:22.02.2023 18:33:08