Shakti Singh Arya & Anr. vs Union Of India & Anr.
2022 Latest Caselaw 2101 Del

                          $~33

                          *IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                  Judgment delivered on: 06.09.2022

                          +       W.P.(C) 12896/2022 and C.M. No. 39201/2022

                                  SHAKTI SINGH ARYA & ANR.                    ..... Petitioners


                                                    versus

                                  UNION OF INDIA & ANR.                       ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioners: Mr. Arun Khatri, Mr. Pardeep Malik, Mr.
                                               Sahil Khurana and Mr. Akshay, Advocates
                          For the Respondents:      Ms. Beenashaw N. Soni, Senior Panel
                                                    Counsel with Mr. Abhishek Khanna, Govt.
                                                    Pleader for R-1
                          CORAM:
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the Tribunal to expeditiously dispose of the Original Application filed by the Petitioners.

2. Learned counsel for the Petitioner submits that Respondents were served in the Original Application in January, 2022 and till date they have not filed reply to the Original Application.

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:12.09.2022 W.P.(C) 12896/2022 1 12:15:33

3. Issue notice.

4. Notice is accepted by learned counsel appearing for the Respondents.

5. Learned counsel for the Respondents submits that she has not been able to take instructions as to whether reply has been filed or not. However, she assures the Court that if reply has not already been filed, same shall be filed within four weeks on the record of the Tribunal.

6. Statement is taken on record.

7. Petition and the application filed herewith are disposed of directing the Respondents to file reply to the Original Application on the record of the Tribunal within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.

8. Tribunal is requested to expedite the proceedings and endeavour to conclude the same expeditiously.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

SEPTEMBER 06, 2022 yg

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:12.09.2022 W.P.(C) 12896/2022 2 12:15:33