Amita And Ors vs Union Of India And Ors
2016 Latest Caselaw 7397 Del

$~4 and 5
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 10874/2016
       AMITA AND ORS                                   ..... Petitioner
                     Through  Mr. R.K. Shukla, Advocate.
                     versus
       UNION OF INDIA AND ORS                    ..... Respondents
                     Through  Mr. Manish Mohan, CGSC along
                              with Ms. Manisha Saroha and
                              Mr. Shivam Chanan, Advocates for
                              respondent Nos. 1 to 5.
5
+      W.P.(C) 10521/2016
       SAROJ RANI                                      ..... Petitioner
                     Through  Mr. R.K. Shukla, Advocate.
                     versus
       UNION OF INDIA AND ORS                    ..... Respondents
                     Through  Mr. Manish Mohan, CGSC along
                              with Ms. Manisha Saroha and
                              Mr. Shivam Chanan, Advocates for
                              respondent Nos. 1 to 5.

       CORAM:
       HON'BLE MS. JUSTICE INDIRA BANERJEE
       HON'BLE MR. JUSTICE ANIL KUMAR CHAWLA
                    ORDER

% 14.12.2016

Notice. Mr. Manish Mohan, CGSC accepts notice on behalf of all the respondents.

Leave is granted to the petitioners to file supplementary affidavit incorporating the additional documents. Supplementary affidavit shall be W.P.(C) 10874/2016 and W.P.(C) 10521/2016 page 1 of 2 filed within two weeks. A copy of the supplementary affidavit shall be served on the respondents in advance. Response to the supplementary affidavit be filed within two weeks thereafter.

Renotify on 27.02.2017.

INDIRA BANERJEE, J

ANIL KUMAR CHAWLA, J DECEMBER 14, 2016 rs