Delhi High Court - Orders
Neeti Sudhir Jatia vs State on 13 August, 2020
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 239/2020
NEETI SUDHIR JATIA ..... Petitioner
Through: Mr Anurag Ahluwalia and Mr
Abhigyan Siddhant, Advocates.
versus
STATE ..... Respondent
Through: Mr Ravi Nayak, APP for State with
SI Ashdeep, PS Mehrauli.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 13.08.2020 [Hearing held through video conferencing] CRL.M.A. 5890/2020 & CRL.M.A. 5891/2020
1. Allowed, subject to all just exceptions. CRL.REV.P. 239/2020 &CRL.M.A. 5889/2020
2. The matter is listed on an office note as it is pointed out that in terms of the order dated 24.04.2020, this petition was to be listed on 13.07.2020 but, inadvertently, was not listed on that date.
3. Mr Ahluwalia, learned counsel appearing for the petitioner points out that the status report, which was directed to be listed has not been filed as yet.
4. Mr Nayak, learned APP states that the same would be done within a period of one week from today.
Signature Not Verified Signed By:DUSHYANT RAWAL Location: Signing Date:13.08.2020 22:02:315. In view of the above, list the present petition on 25.08.2020. It is directed that no coercive steps be taken against the petitioner till further orders.
VIBHU BAKHRU, J AUGUST 13, 2020 MK Signature Not Verified Signed By:DUSHYANT RAWAL Location: Signing Date:13.08.2020 22:02:31