Delhi High Court - Orders
State (Govt Of Nct Of Delhi) vs Dharampal on 7 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 98/2017 & CRL.M.A. 2863/2017
STATE (GOVT OF NCT OF DELHI) ..... Petitioner
Through: Mr. Ritesh Kr. Bahri, APP for State
with SI Vivek PS South Campus.
versus
DHARAMPAL ..... Respondent
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 07.10.2022
1. The address of respondent is yet to be traced. The address be traced thereafter notice be served on the respondent.
2. List this matter before learned Joint Registrar for the service of respondent through Registered AD/Speed Post, courier as well as through ordinary service through process server apart from electronic service for 16.12.2022.
TALWANT SINGH, J OCTOBER 7, 2022/nk/ak Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:15.10.2022 15:18:51