Delhi High Court - Orders
Mukeshwar Nath Dubey vs Union Of India And Anr on 31 July, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~29.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 355/2018
MUKESHWAR NATH DUBEY ..... Petitioner
Through: Mr. Ankur Maheshwari, Advocate.
Versus
UNION OF INDIA AND ANR. ..... Respondent
Through: Mr. Anil Soni, CGSC with Mr.
Devvrat Yadav, Advocate.
Mr. V.S.R. Krishna and Mr. V.
Shashank Kumar, Advocates.
Mr. R.K. Saini and Ms. Sunita
Shukla, Advocates. for R-3.
Mr. Sanjeev Mahajan, Advocate for
R-4.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 31.07.2023 CM APPL. 38615/2023 This is an application for withdrawal of the present Public Interest Litigation filed by the Petitioner.
It has been brought to the notice of this Court that the main matter i.e. W.P.(C) 355/2018 is already listed on 10.08.2023 and, therefore, the present application be heard along with the main matter on the same date.
Counter affidavit, if any, to be filed before the next date of hearing.
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 20/09/2023 at 08:18:35 List on 10.08.2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J JULY 31, 2023 N.Khanna 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 20/09/2023 at 08:18:35