Delhi High Court - Orders
Jai A. Dehadrai And Anr vs Government Of Nct Of Delhi And Anr on 13 January, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~19.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2108/2020 & CM APPL. 7418/2021
JAI A. DEHADRAI AND ANR ..... Petitioner
Through: petitioner in person
versus
GOVERNMENT OF NCT OF DELHI AND ANR...... Respondent
Through: Mr. Satyakam, Additional Standing
Counsel,GNCTD with Ms. Pallavi
Singh, Advs. for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 13.01.2023 Learned Counsel for Government of Delhi has stated before this Court that a Model Prison Manual was drafted and was brought to the notice of the Hon'ble Supreme Court and the Hon'ble Supreme Court has directed circulation and implementation of the same all over the country. He has stated that some of the States have implemented the Model Prison Manual and the Delhi Government has also implemented the same.
He prays for a weeks' time to place the aforesaid facts on record. He is granted a weeks' time to do the needful. Learned Counsel for the Petitioner is also granted a weeks' time thereafter to file a rejoinder, if any.
List on 07.02.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J JANUARY 13, 2023 N.Khanna Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:18.01.2023 17:26:26