Delhi High Court - Orders
Vipul Aggarwal vs Union Of India & Anr on 21 December, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10785/2020 & CM APPLs. 33831/2020 & 33832/2020
VIPUL AGGARWAL ..... Petitioner
Through: Mr.Nikhil Verma, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Alok Singh, Senior Panel Counsel
for UOI.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.12.2020 This petition has been heard through video conferencing. The learned counsel for the petitioner submits that the case of the petitioner is covered by the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
The submission is not denied by the learned counsel for the respondents.
In view of the above, the present petition is disposed of in terms of the judgment passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
NAVIN CHAWLA, J DECEMBER 21, 2020/rv