Raj Kumar Singh & Ors. vs Union Of India & Ors.
2022 Latest Caselaw 2674 Del

                                      $~68
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI


                                      %                                     Judgment delivered on: 29.08.2022

                                      +      W.P.(C) 12467/2022 & CM APPL. 37499-501/2022

                                             RAJ KUMAR SINGH & ORS                                   ..... Petitioners


                                                                   versus

                                             UNION OF INDIA & ORS.                                 ..... Respondent


                                             Advocates who appeared in this case:

                                             For the Petitioner:   Mr. Sachin Chauhan, Advocate.

                                             For the Respondent: Mr. Sanjib Kumar Mohanty, Senior Panel Counsel
                                                                 with Mr. Amit Acharya and Mr. Subesh Kumar
                                                                 Sahoo, Advocates.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                      HON'BLE MR. JUSTICE TUSHAR RAO GEDELA


                                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioners seek modification of order dated 08.08.2022 to the

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:31.08.2022 17:13:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

limited extent that the Tribunal has declined to grant relief to the petitioners that in case an adverse order is passed, the same would not be given effect for a period of one week to enable the petitioner to avail of legal remedies.

2. Learned counsel for petitioners relies on the decision of this Court dated 18.08.2022 in W.P. (C) 11962/2022 titled Naresh Kumar & Ors. Vs. Union of India.

3. Issue notice. Notice is accepted by learned counsel appearing for respondents.

4. It is observed that in similar circumstances, a coordinate Bench of this Court in Chattrashal Pathak & Anr. Vs. Intelligence Bureau, W.P. (C) 11778/2021, by its order dated 16.02.2022, directed that in case an adverse order was passed, the same would not be given effect to for a period of one week from the date of receipt of the written order passed by the respondents.

5. Keeping in view the facts and circumstances of the case, it is directed that in case representation of the petitioners for absorption is not accepted by the respondents, the order will not be given effect to for a period of one week from the date of communication of the said order.

6. The petition is disposed of in the above terms. It is clarified

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:31.08.2022 17:13:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

that this is without prejudice to the rights and contentions of the parties.

SANJEEV SACHDEVA, J.

TUSHAR RAO GEDELA, J.

AUGUST 29, 2022 NA

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:31.08.2022 17:13:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.