Delhi High Court - Orders
Saurabh Nigam vs State Of Nct Of Delhi on 21 November, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 86/2021
SAURABH NIGAM
..... Petitioner
Through: Mr. Arush Bhandari, Advocate.
versus
STATE OF NCT OF DELHI
..... Respondent
Through: Mr. Shashi Pratap Singh and Ms.
Abhilasha, Advocates for R-1.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 21.11.2022 I.A.15328/2022 (For Issuance of Directions)
1. An application under Section 151 CPC has been filed on behalf of the petitioner for issuing the directions to the Registry to trace out the last page of the missing document of the petitioner.
TEST.CAS. 86/2021List this matter for arguments on the application I.A.15328/2022 on 20th January, 2023.
NEENA BANSAL KRISHNA, J NOVEMBER 21, 2022 va Signature Not Verified Digitally Signed By:PRIYANKA ANEJA Signing Date:22.11.2022 15:50:43