Delhi High Court - Orders
Courts On Its Own Motion In Re: Suicide ... vs Unknown on 29 February, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 793/2017
COURTS ON ITS OWN MOTION IN RE: SUICIDE COMMITTED BY
SUSHANT ROHILLA, LAW STUDENT OF I.P. UNIVER
..... Petitioner
Through: Ms. Aakashi Lodha, Advocate for
Mr.Dayan Krishnan, Sr. Advocate
(Amicus Curiae)
versus
....... ..... Respondent
Through: Mr. Jayant K. Sud, Sr. Advocate with
Mr. Raajan Chawla, Mr. Gautam
Chauhan, Mr. Shyam Singh,
Mr. Kartik Jasra, Mr. Prannit Stefano,
Mr. Shivam Nagpal, Mr. Akash
Basoya, Advocates for Amity Law
School
Mr. Vibhakar Mishra with
Mr.Utkarsh Misra and Mr. Niraj
Sinha, Advocates for Lal Bahadur
Shastri University.
Mr. Keshav Datta, Adv. for Intervener.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 29.02.2024 CRL.M.A. 6656/2024 (filed on behalf of respondent No.1) Learned senior counsel for respondent No.1 seeks permission to withdraw the present application with liberty to file the same afresh at an appropriate stage, if so advised.
The application is dismissed as withdrawn with liberty as prayed for.
SURESH KUMAR KAIT, J MANOJ JAIN, J FEBRUARY 29, 2024/st This is a digitally signed order.
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