Delhi High Court - Orders
Court On Its Own Motion vs Re : Virender Kumar Advocate on 2 March, 2020
Author: Manmohan
Bench: Manmohan, Sangita Dhingra Sehgal
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.C.REF. 1/2019
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr.Harsh Prabhakar and
Mr.Kushagra Arora, Advs
versus
RE : VIRENDER KUMAR ADVOCATE ..... Respondent
Through: Ms.Aashaa Tiwari, APP for State
Mr.Pramod Kumar and Ms.Meena,
Advs with respondent in person
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 02.03.2020 Learned counsel for the respondent states that he has filed a reply affidavit, however, the same is not on record. Let the same be brought on record forthwith. The Amicus is directed to file his response within four weeks.
List on 16th April, 2020.
MANMOHAN, J SANGITA DHINGRA SEHGAL, J MARCH 02, 2020 SU/