Delhi High Court - Orders
Harish Chander Bhatt vs State Nct Of Delhi on 25 August, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 802/2015
HARISH CHANDER BHATT ..... Appellant
Represented by: Mr. Kanhaiya Singhal, Ms. Priyal
Garg, Mr. Priyankar Raj Kaushik,
Advs.
versus
STATE NCT OF DELHI ..... Respondent
Represented by: Mr. Prithu Garg, APP for State with
SI Sanjana, PS R.K. Puram.
Mr. Simon Benjamin, Ms. Priya
Watwani, Advs. for
complainant/victim.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 25.08.2022
1. Mr. Simon Benjamin, Advocate seeks to withdraw his vakalatnama on behalf of the complainant/ victim. He states that he has already written to the complainant/ victim and has no instructions from her.
2. Mr. Simon Benjamin, Advocate is discharged from the case.
3. Issue Court notice to the complainant returnable before this Court on 15th November, 2022.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
ANISH DAYAL, J.
AUGUST 25, 2022 /'ga' Signature Not Verified Digitally Signed By:ATISH GOEL Signing Date:26.08.2022 13:05:06