Delhi High Court - Orders
Prof. Madhu Kishwar vs State Of N.C.T. Of Delhi & Ors on 10 February, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2250/2008 & CRL.M.A. 8357/2008
PROF. MADHU KISHWAR ..... Petitioner
Through: Mr. Abhimanshu Dhyani and Mr.
Sahil Modi, Advocates alongwith
petitioner
versus
STATE OF N.C.T. OF DELHI & ORS. ..... Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with SI Karan Pal, DIU/
South
Mr. Jagdev Singh and Mr. Parveen
Bhati, Advocates for R-4
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 10.02.2023 CRL.M.A. 9096/2019 (vacation of stay order dated 18.07.2008)
1. Learned counsel for the petitioner draws attention of this Court to an order dated 29.04.2019 and states that the order mentions that Crl. M.C. 9096/2019 for stay has been moved and notice of the same was also issued and accepted by learned APP for the State. Vide the said order, notice was also ordered to be served to unserved respondents by all modes.
2. It is stated by the petitioner, who is present in the Court in person as well as by the counsel that this application was neither moved by them neither it was ever signed by the counsel. It is therefore, stated that appropriate action be taken against the person who has moved such an Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:14.02.2023 11:47:39 application.
3. Learned counsel may move an appropriate application in this regard, on or before next date of hearing.
4. At this stage, learned counsel for respondent no.4 states that it was infact an application moved by respondent no.4 for vacation of stay. It is stated that since the matter is in category of regular and has come up for hearing arguments after long period. However, the arguing counsel is not available today.
5. Re-notify on 19.05.2023.
6. In the meanwhile, both the parties are directed to file their short notes, not running into more than three pages, of their written arguments and case laws that they want to rely upon, at least seven days prior to next date of hearing and will also exchange copies with each other.
7. Interim order(s), if any, to continue.
8. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J FEBRUARY 10, 2023/ns Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:14.02.2023 11:47:39