Delhi High Court - Orders
Irene Priya Cornelia Bruijn vs Union Of India And Ors on 13 September, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12884/2024
IRENE PRIYA CORNELIA BRUIJN .....Petitioner
Through: Mr. Kunal Cheema, Mr. Sanket
Gupta, Mr. Raghav Deshpande,
Advocates
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Ms. Monika Arora, CGSC with Ms.
Rashi Mangal, GP and Mr.
Subhrodeep Saha, Advocate for UOI
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.09.2024 CM APPL. 53719/2024 (Exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of. W.P.(C) 12884/2024
4. At the request of counsel for the Petitioner, re-notify on 25th September, 2024.
SANJEEV NARULA, J SEPTEMBER 13, 2024/ab This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/09/2024 at 07:35:08