Delhi High Court - Orders
Swararaj @ Raj Shrikant Thackeray vs State & Ors on 22 September, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~25 to 28 and 33 to 37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2144/2013, CRL.M.A. 8337/2013 and
CRL.M.A.33690/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate and Mr. Karma Dorjee,
Advocates.
versus
STATE & ORS. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ CRL.M.C. 2972/2013, CRL.M.A. 11255/2013 AND CRL.M.A.
33687/2018
SWARARAJ @ RAJ SHRIKANT THAKERAY & ANR.
..... Petitioners
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate and Mr. Karma Dorjee,
Advocates.
versus
STATE & ANR. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ CRL.M.C. 2145/2013
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate and Mr. Karma Dorjee,
Advocates.
versus
Signature Not Verified
Digitally Signed
By:PRIYA
Signing Date:29.09.2022
18:54:09
-2-
STATE & ORS. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ CRL.M.C. 2146/2013
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate and Mr. Karma Dorjee,
Advocates.
versus
STATE & ORS. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ W.P.(CRL) 158/2013
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate with Mr. Vaibhav Tomar,
Advocate.
versus
STATE & ANR. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ W.P.(CRL) 159/2013
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate with Mr. Vaibhav Tomar,
Advocate
Signature Not Verified
Digitally Signed
By:PRIYA
Signing Date:29.09.2022
18:54:09
-3-
versus
STATE & ANR. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ W.P.(CRL) 200/2013
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate with Mr. Vaibhav Tomar,
Advocate
versus
STATE & ANR. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ W.P.(CRL) 201/2013
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate with Mr. Vaibhav Tomar,
Advocate
versus
STATE & ANR. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
+ W.P.(CRL) 202/2013
Signature Not Verified
Digitally Signed
By:PRIYA
Signing Date:29.09.2022
18:54:09
-4-
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr. Arvind Nigam, Senior Advocate
and Mr. Arunabh Chowdhary, Senior
Advocate with Mr. Vaibhav Tomar,
Advocate
versus
STATE & ANR. ..... Respondents
Through: Mr. Rupali Bandhopadhya, ASC for
the State with Mr. Akshay Kumar and
Mr. Abhijeet Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 22.09.2022 CRL.M.C. 2144/2013, CRL.M.A. 8337/2013 and CRL.M.A.33690/2018 CRL.M.C. 2972/2013, CRL.M.A. 11255/2013 AND CRL.M.A. 33687/2018 CRL.M.C. 2145/2013 CRL.M.C. 2146/2013 W.P.(CRL) 158/2013 W.P.(CRL) 200/2013 W.P.(CRL) 201/2013 W.P.(CRL) 202/2013
1. The office report indicates that the respondent No.2 in each case has been served. The record further shows that despite the service, there is no appearance on behalf of the respondent No.2 on various dates. This court is, therefore, left with no option except to proceed ex parte against the respondent No.2 in all these cases.
2. Ordered accordingly.
Signature Not Verified Digitally Signed By:PRIYA Signing Date:29.09.2022 18:54:09 -5-3. Learned senior counsel appearing on behalf of the petitioners submits that written synopsis and relevant judgements in W.P.(CRL) 158/2013 W.P.(CRL) 159/2013 and W.P.(CRL) 200/2013have already been filed by them and in other cases they are in process of filing. Let the same be done within seven days from today.
W.P.(CRL) 159/2013, CRL.M.A. 1127/2013, CRL.M.A. 17468/2013 and CRL.M.A.33751/2018
4. Learned senior counsel appearing on behalf of the petitioner during the course of hearing has placed on record a copy of the written synopsis along with the relevant judgements.
5. A copy of the same is being handed over to the learned counsel appearing on behalf of the respondent No.2.
6. Learned counsel appearing on behalf of the respondent No.2 has also furnished a copy of his submissions, which he had already filed in the year 2014. He has also handed over additional set of documents and the same is taken on record.
7. List all these matters for analogous hearing on 08.12.2022.
8. Interim relief to continue till then.
PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 22, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRIYA Signing Date:29.09.2022 18:54:09