Delhi High Court - Orders
Majibullah Mohammad Haneef vs Union Of India on 2 November, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 275/2022 & CRL.M.A. 27212/2023 (directions),
CRL.M.A. 28432/2023 (directions)
MAJIBULLAH MOHAMMAD HANEEF ..... Petitioner
Through: Mr. Bahar U. Barqi and Mr. Maroof
Ahmad, Advocates.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Chetan Sharma, ASG, Mr. Ajay
Digpaul, CGSC with Mr. Amit Gupta,
Mr. Saurabh Tripathi, Mr. Kamal
Digpaul, Ms. Swati Kwatra and
Ms.Ishita Pathak, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 02.11.2023
1. Submissions on behalf of the counsel for the petitioner and learned ASG for the Union of India (UOI) have been heard in part.
2. The learned ASG for the UOI has handed over a 'Note Verbale' dated 20th July, 2022 from the Embassy of Sultanate of Oman, with a copy to the counsel for the petitioner. The said communication is taken on record.
3. After hearing arguments, it is deemed appropriate that the record of the Inquiry conducted by the learned Additional Chief Metropolitan Magistrate, New Delhi District, Patiala House Courts under the Extradition Act, 1962 be summoned.
4. Let the said record be requisitioned in digital format and also through This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 01:40:58 a special messenger before the next date of hearing.
5. List on 9th November, 2023 at 3:30 PM.
AMIT BANSAL, J.
NOVEMBER 2, 2023 at This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 01:40:58