Citation : 2023 Latest Caselaw 4388 Del
Judgement Date : 1 November, 2023
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 01st November, 2023
+ W.P.(C) 14126/2023
SUNIL KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Abhay Kumar Bhargava, Advocate.
For the Respondent: Mr. Raj Kumar, SPC for UOI with
Mr. Mimansak Bhardwaj, GP
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE DHARMESH SHARMA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondents to supply copy of the dismissal order dated 20.09.2017 and copy of the proceedings leading to the said order.
2. Learned counsel for the respondents submits that since the proceedings were conducted in the year 2017, petitioner would have been supplied with copy of the dismissal order as well as copy of the proceedings leading to the said order in accordance with law.
Signature Not Verified Digitally Signed
Signing Date:06.11.2023 16:15:04
3. Without getting into the said controversy, it is directed that another copy of the dismissal order and copy of the proceedings leading to the dismissal order be provided to the petitioner in accordance with the Rules.
4. Petition is disposed of in the above terms.
5. Order Dasti under the signatures of the Court Master.
SANJEEV SACHDEVA, J
DHARMESH SHARMA, J NOVEMBER 01, 2023 st
Signature Not Verified Digitally Signed
Signing Date:06.11.2023 16:15:04
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