Delhi High Court - Orders
Gaurav Vij & Ors vs The State (Govt Of Nct) Delhi & Ors on 12 April, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1057/2021
GAURAV VIJ & ORS. .... Petitioners
Through Ms. Divya Thapliyal, Adv.
versus
THE STATE (GOVT OF NCT) DELHI & ORS. .... Respondents
Through Mr. Panna Lal Sharma, APP for State
Mr. J.S. Endlaw, Adv. for R-2 to 4
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 12.04.2021 Cr.M.A.5417/2021 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of. CRL.M.C.1057/2021 & Crl.M.A.5416/2021 (stay)
3. Notice issued.
4. Notice is accepted by learned APP for State as well as learned counsel for respondent Nos. 2 to 4.
5. Learned counsel for respondent Nos.2 to 4 submits that the said respondents could not appear before the Court because they are ill and seeks adjournment.
6. At his request, renotify on 13.05.2021.
SURESH KUMAR KAIT, J APRIL 12, 2021/rk