Delhi High Court - Orders
Gobind Swaroop Parwani vs State Nct Of Delhi on 8 January, 2026
$~R-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 916/2006 and CRL.M.A. 4056/2018
GOBIND SWAROOP PARWANI .....Appellant
Through: Appellant in person.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Pradeep Gahalot, APP for the
State.
CORAM:
HON'BLE MS. JUSTICE CHANDRASEKHARAN SUDHA
ORDER
% 08.01.2026
1. The appellant, who is present in person, seeks an adjournment on the ground that his counsel is not available today.
2. List on 15.01.2026.
3. In the meantime, latest nominal roll of the appellant be requisitioned from the Jail Superintendent concerned.
4. The Registry is directed to ensure that a copy of the order is served on the Jail Superintendent.
CHANDRASEKHARAN SUDHA, J JANUARY 8, 2026/kd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/01/2026 at 20:42:00