Delhi High Court - Orders
The State Of Bihar Throgh Its Chief ... vs Dr. Jitenra Gupta And Anr on 8 February, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jyoti Singh
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5648/2018 & CM APPL. 22046, 27458 & 32283/2018
THE STATE OF BIHAR
THROGH ITS CHIEF SECRETARY ..... Petitioner
Through: Mr. Devashish Bharuka,
Addl. Standing Counsel with
Mr. Justine George, Advocate
for State of Bihar.
versus
DR. JITENRA GUPTA AND ANR. ..... Respondents
Through: Mr. Sachin Dutta, Senior Advocate
along with Mr Saurabh Ahuja,
Mr. Sanjeev Sahay, Ms. Prerna
Sharma & Mr. Gagan Kataria,
Advocates for respondent no.1.
Mr. Arun Bhardwaj, Advocate
for UOI.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.02.2019 Mr. Bharuka, learned counsel appears on behalf of the petitioner. He states that on 30th January, 2019 there has been change in the panel of lawyers representing the State of Bihar and he has been engaged as one of the counsels. He states that the record of the present case was provided to him only yesterday. He further states that earlier Mr. Shoeb Alam, Advocate was on the panel and representing the petitioner in the present petition. He seeks an adjournment to prepare his submissions Mr. Dutta, learned Senior Counsel submits that the respondent had preferred a petition under Article 32 of the Constitution of India to claim damages etc. on account of his false implication in a criminal case. Supreme Court has passed an order in those proceedings i.e. WP(C) 3383/2017 on 01.02.2019 giving liberty to the respondents to place his submission before this Court in the present petition.
Let the respondents file an additional affidavit in that respect within a week from today with an advance copy to counsel for the petitioner who shall file response, thereto, within one week thereafter.
Mr. Bharuka, learned counsel further submits that sanction orders have been issued for release of the salary and other emoluments of the respondents on 4th February, 2019. He assures that within next ten days the same shall be released to the respondents.
List on 22.02.2019.
VIPIN SANGHI, J JYOTI SINGH, J FEBRUARY 08, 2019 ak