Varsha v. Union Of India

K.K. Srivastava, Registrar:—

2. Ld. counsel for the respondents submits that counter affidavit has been sent to the concerned authority for signature and the same shall be filed on receipt from them. She seeks and is granted two weeks more time to file the same.

3. Rejoinder affidavit, if any, may be filed by applicant counsel, thereafter.

4. List this case on 20.02.2020 for orders.