Citation : 2023 Latest Caselaw 1432 UK
Judgement Date : 22 May, 2023
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
SPA No.110 of 2023
With
IA No.1/2023 (Delay Condonation Application)
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. Rajesh Sharma and Mr. V.K. Kapurwan, learned counsel for the appellant.
2. Mr. D.S. Mehta, learned counsel for respondent no. 1.
3. Mr. Pankaj Chaturvedi, learned counsel for respondent nos. 2 & 3.
4. Mr. S.S. Chaudhary, learned Brief Holder for the State/respondent no. 4.
5. Union of India has challenged the judgment and order dated 12.07.2019 rendered in Writ Petition (S/S) No.3343 of 2018 and other connected petitions.
6. There is delay of 583 days in filing this appeal.
7. Learned counsel for respondent no. 1 prays for and is granted two weeks' time for filing objections to the delay condonation application.
8. List this matter on 19.06.2023.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 22.05.2023 AK
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