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Sumit Sangwan vs Union Of India And Ors on 13 September, 2022

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait

                          $~32
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 13248/2022
                                 SUMIT SANGWAN                                     ..... Petitioner
                                                    Through:      Mr. Ankur Chhibber and Mr.
                                                                  Anshuman Mehrotra, Advocates.
                                                    versus

                                 UNION OF INDIA AND ORS                            ..... Respondents
                                                    Through:      Mr. Mukul singh, CGSC with Ms. Ira
                                                                  Singh, Advocate
                                                                  Sh.     Hemendra    Singh,     Dy.
                                                                  Commandant (Law) BSF
                                 CORAM:
                                 HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                 HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                    ORDER

% 13.09.2022 CM APPL. 40150/2022 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is accordingly disposed of. W.P.(C) 13248/2022

3. Notice issued.

4. Learned counsel for respondents accepts notice and seeks time to file counter-affidavit.

5. Let needful be done within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.

6. List the matter before Registrar on 21.12.2022 for completion of pleadings.

SURESH KUMAR KAIT, J SAURABH BANERJEE, J SEPTEMBER 13, 2022/rr W.P.(C) 13248/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:14.09.2022 18:39:01