Dinesh Kumar Singh Through Wife Gayatri ... vs Union Of India & Ors.
2023 Latest Caselaw 5372 Del

Delhi High Court

Dinesh Kumar Singh Through Wife Gayatri ... vs Union Of India & Ors. on 21 December, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~20

                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                               Date of decision: 21st December, 2023

                          +       W.P.(C) 16561/2023 & CM APPL. 66758/2023

                                  DINESH KUMAR SINGH THROUGH WIFE GAYATRI
                                  DEVI                            ..... Petitioner
                                                          versus

                                  UNION OF INDIA & ORS.                      ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner:       Mr. Vivek Sheel and Ms. Deepshikha, Advocate
                                                    (through V.C.)

                          For the Respondents:      Mr. Neeraj, SPC for UOI and Mr. Vedansh
                                                    Anand, GP
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondents to supply complete copy of the record of proceedings of the General Security Force Court.

2. Issue notice. Notice is accepted by learned counsel appearing for respondents, who submits that an application had been received, however, the same was not duly attested by the Jail Superintendent. He submits that without prejudice to the same, since wife of the petitioner has approached this Court, respondents shall supply copy of

the record of proceedings of General Security Force Court to the petitioner through counsel within two weeks from today.

3. In view of the above, the petition is disposed of directing the respondents to supply copy of the proceedings of the General Security Force Court to the petitioner through counsel within two weeks from today.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

DECEMBER 21, 2023 st