Delhi High Court - Orders
Seema Sapra vs Pranav Tayal Ips Agmut 2011 on 24 July, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Purushaindra Kumar Kaurav
$~3-11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 557/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
PRANAV TAYAL IPS AGMUT 2011 .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
4
+ CONT.CAS(C) 558/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
INSPECTOR SAHDEV KUMAR RANA .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
5
+ CONT.CAS(C) 559/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
SUB-INSPECTOR CHETAN RANA .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
6
+ CONT.CAS(C) 560/2024
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 25/07/2024 at 23:03:26
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
MANOJ C. IPS AGMUT 2011 .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
7
+ CONT.CAS(C) 561/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
ADDITIONAL DCP ALOK KUMAR
DANIPS 2010 .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
8
+ CONT.CAS(C) 720/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
ROHIT MEENA IPS AGMUT 2012 .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
9
+ CONT.CAS(C) 721/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
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 25/07/2024 at 23:03:26
versus
DEVESH KUMAR MAHLA IPS
AGMUT 2012 .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
10
+ CONT.CAS(C) 897/2024
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
KANWAL JEET ARORA, AN OFFICER
OF DHJS .....Respondent
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
Ms. Pooja Sharma, Advs.
11
+ W.P.(C) 13604/2023 & CM APPL. 54952/2023 (Modification
Of O. D. 17-10-2023), 56683/2023 (Placing on Record Forged
Section 65-B Certificate purportedly), 56684/2023 (Placing On
Record Delhi High Court Roster), 57150/2023 (Direction),
58182/2023 (Permission to Amend Writ Petition), 59187/2023
(Z+ Security & Placing On Record Pictures of Persons),
62254/2023 (Placing On Record A forged Power Of Attorney),
17491/2024 (Direction) & 18558/2024 (Modification Of O. D.
18-12-2023)
SEEMA SAPRA .....Petitioner
Through: Ms. Seema Sapra, petitioner in
person.
versus
CP, MR. SANJAY ARORA AND ORS. .....Respondents
Through: Ms. Mehak Nakra, ASC (Civil),
with Mr. Devansh Solanki &
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 25/07/2024 at 23:03:27
Ms. Pooja Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 24.07.2024 The petitioner, who appears in person, initially sought time to file a reply to the response circulated on behalf of the respondents and which was granted.
However upon indicating the date when the matters would be called again, the petitioner submitted that in case the matter cannot be heard in August, the Bench should recuse from hearing these matters.
Since we are both heading different Benches and it would not be practically possible to accommodate the petitioner in August, 2024 these matters shall stand released.
Let this batch be placed before Hon'ble the Acting Chief Justice for nomination to another Bench on 21.08.2024.
YASHWANT VARMA, J.
PURUSHAINDRA KUMAR KAURAV, J.
JULY 24, 2024/kk 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 25/07/2024 at 23:03:27