RISHI PAL SINGH VERMA Vs. GOVT OF NCT OF DELHI AND ORS
LAWS(DLH)-2018-1-495
HIGH COURT OF DELHI
Decided on
January 23,2018
Rishi Pal Singh Verma
Appellant
VERSUS
Govt Of Nct Of Delhi And Ors
Respondents
JUDGEMENT
G. S. Sistani, J. -
(1.)Cm.Appl 34387/2017(delay)
(2.)Notice. Counsel for the non-applicants accepts notice.
(3.)For the reasons stated in the application, delay of 138 days in filing the counter affidavit is condoned.
;
(2.)Notice. Counsel for the non-applicants accepts notice.
(3.)For the reasons stated in the application, delay of 138 days in filing the counter affidavit is condoned.
;
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