Delhi High Court - Orders
State vs Hawan Pratap Singh @ Pappi & Anr on 19 February, 2019
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anu Malhotra
$~R-23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A.659/2016
STATE ..... Appellant
Through: Ms. Radhika Kolluru, APP
versus
HAWAN PRATAP SINGH @ PAPPI & ANR. ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 19.02.2019 None appears on behalf of the respondents. In the interest of justice, adverse orders are deferred. Let notice of default be issued to the respondents, through counsel as well, in order to secure their presence before this Court on the next date of hearing. Additionally, issue notice to the sureties as well, for the next date.
List the appeal on 15.03.2019 in the category of 'Regular Matters'.
SIDDHARTH MRIDUL, J ANU MALHOTRA, J FEBRUARY 19, 2019/dn