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Delhi High Court - Orders

Irshad Ahmad vs Sukhe Singh @ Mahesh Master on 9 October, 2023

Author: Amit Sharma

Bench: Amit Sharma

                                    $~15
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.A. 156/2017
                                                IRSHAD AHMAD                                                                   ..... Appellant
                                                            Through:                                           Mohd. Shamikh, Advocate.
                                                                                      versus
                                                SUKHE SINGH @ MAHESH MASTER             ..... Respondent
                                                             Through: Mr. S.S. Singh, Advocate.
                                                CORAM:
                                                HON'BLE MR. JUSTICE AMIT SHARMA
                                                                                      ORDER

% 09.10.2023

1. Arguments have been heard.

2. Judgment is reserved.

3. In the meantime, learned counsel appearing on behalf of the parties are at liberty to place their brief written synopsis of submissions alongwith list of relied upon judgements, running into not more than 3 pages, on record, after providing an advance copy to learned counsel appearing on behalf of the other side. Let the same be placed within a period of one week from today.

AMIT SHARMA, J OCTOBER 09, 2023/sn This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/10/2023 at 12:02:52