Delhi High Court - Orders
Union Of India vs Subhash Chndra Agrawal on 17 January, 2019
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8051/2016 & CM APPLN. 34919/2016
UNION OF INDIA ..... Petitioner
Through Ms.Amrita Prakash, CGSC with
Mr.Hari Shankar Sharma, Adv.
versus
SUBHASH CHNDRA AGRAWAL ..... Respondent
Through Mr.Daksh Rathore, Adv.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 17.01.2019 Last opportunity is granted to the respondent to file counter affidavit within four weeks.
Rejoinder thereto, if any, be filed within four weeks thereafter. Renotify on 10th May, 2019.
SURESH KUMAR KAIT, J JANUARY 17, 2019 ab