Delhi High Court - Orders
Arvind Kejriwal & Anr vs State & Anr on 15 January, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~SB-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL.) 3559/2018 & CRL.M.A. 47833/2018, CRL.M.A.
542/2019, CRL.M.A. 969/2019, CRL.M.A. 5609/2019 & CRL.M.A.
9570/2019
ARVIND KEJRIWAL & ANR. ..... Petitioners
Through: Mr Dayan Krishnan, Sr. Advocate
with Mr Mohd. Irshad, Advocate.
versus
STATE & ANR. ..... Respondents
Through: Mr Rahul Mehra, Standing Counsel
for State with Mr Chaitanya Gosain,
Advocate for R-1.
Mr Siddharth Luthra, Sr. Advocate
with Mr Kumar Vaibhaw, Mr Krishna
Dutta Multani, Mr Saif Shams and Mr
Mohd. Ashaab, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 15.01.2021 [Hearing held through videoconferencing]
1. The petition is released from being part heard.
2. List before the concerned Roster Bench on 22.01.2021, subject to orders of Hon'ble the Chief Justice.
VIBHU BAKHRU, J JANUARY 15, 2021/MK