Delhi High Court - Orders
Mr. Arvind Kejriwal & Anr vs State Nct Of Delhi on 28 September, 2020
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1867/2020
MR. ARVIND KEJRIWAL & ANR. ..... Petitioners
Through Mr. N. Hariharan, Sr. Adv. with Mr.
Mohd Irshad and Mr. Bdar Mahmood,
Advs. for P-1
Mr. Dayan Krishnan, Sr. Adv. with
Mr. Mohd Irshad and Mr. Bdar
Mahmood, Advs. for P-2
versus
STATE NCT OF DELHI ..... Respondent
Through Mr. Rahul Mehra, Standing Counsel
(Crl.) with Mr. Amit Chadha, APP for
State with SHO Karan Singh Rana,
IO (SHO Mukherjee Nagar)
Mr. Siddharth Luthra, Sr. Adv. with
Ms. Stuti Gujral, Mr. Krishna Datta
Multani, Mr. Akshay Sehgal,
Mr.Yuvraj Paul and Ms. Ipsita
Agarwal, Advs. for R-2/complainant
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 28.09.2020 The hearing has been conducted through video conferencing.
1. During hearing of the arguments in the present matter, due to disruptions caused by unnecessary discussions and noises in the background, this Court was unable to proceed in the present matter. This disruption continued to 15-20 minutes. Therefore, this Court was compelled to adjourn the matters.
CRL.M.C. 1867/2020 Page 1 of 22. Renotify for further arguments on 30.09.2020.
3. Meanwhile, parties are at liberty to file written synopsis with case laws relied upon.
4. Keeping in view the above disruption, Registry/Court Master is directed to send links to lawyers and concerned only one link in three matter or less.
5. The order be uploaded on the website forthwith.
SURESH KUMAR KAIT, J SEPTEMBER 28, 2020 ms CRL.M.C. 1867/2020 Page 2 of 2