Delhi High Court - Orders
Court On Its Own Motion vs Re : Virender Kumar Advocate on 15 April, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
[via Video-Conferencing]
$~S-15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.C.REF. 1/2019
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr. Harsh Prabhakar, Amicus Curiae
versus
RE : VIRENDER KUMAR ADVOCATE ..... Respondent
Through: Ms. Aashaa Tiwari, APP for State.
Mr. Santosh Chauriha, Advocate for
respondent.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 15.04.2021 The present matter has been taken-up for hearing today i.e., 15.04.2021 on account of 14.04.2021 having been declared a holiday on account of Dr. B.R. Ambedkar Jayanti.
At request of Mr. Santosh Chauriha, learned counsel appearing on behalf of the contemnor/respondent, the hearing of the suo motu Criminal Contempt Reference is adjourned.
List on 28.07.2021.
The contemnor is directed to remain present before this Court on the next date of hearing.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J APRIL 15, 2021/Aj Click here to check corrigendum, if any Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:16.04.2021 CRL.C.REF. 1/2019 Page 1 of 1 17:35:19