Delhi High Court - Orders
Ashwini Kumar Upadhyay vs Union Of India And Anr on 2 March, 2020
Author: C.Hari Shankar
Bench: Chief Justice, C.Hari Shankar
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6483/2019
ASHWINI KUMAR UPADHYAY ..... Petitioner
Through: Mr. Vikas Singh, Sr. Adv. with
Ms.Shikha Rai, Mr. Mritunjai Singh &
Mr.Ashwini Kumar Upadhyay, Advs.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Ajay Digpaul, CGSC,
Ms.Aakanksha Kaul, Mr. Prabudh Singh &
Mr.Aaryana Verma, Advs. for respondents
Mr. M.R. Shamshad, mr. Aditya Samaddar &
Mr.Arijit Sarkar, Advs. for the applicant in CM
No.38295/2019
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 02.03.2020 CM APPL.38295/2019 (Impleadment) Issue notice of the application to the non-applicants, returnable on 23.03.2020.
W.P.(C) 6483/2019 Counter affidavit be filed within three weeks from today. List on 23.03.2020.
CHIEF JUSTICE C.HARI SHANKAR, J MARCH 02, 2020/ns Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:05.03.2020 12:55