Delhi High Court - Orders
Association Of Victims Of Uphaar ... vs State Of Nct Of Delhi & Ors on 4 September, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~51 to 56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
51
+ CRL.REV.P. 568/2022
ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY. Petitioner
Through: Ms. Raavi Sharma, Adv.
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Dayan Krishnan, Sr. Adv. with
Ms. Manvi Priya, SPP with Ms.
Sanjeevi Seshadri,Mr.Sukrit Sethi and
Mr. Shreedhar Kala, Advs. for State
Mr. Siddharth Aggarwal, Sr. Adv.
with Mr. Gautam Khazanchi, Mr.
Kumar Vaibhav, Mr. Sachin Tomar,
Mr. Viabhav Dubey and Ms. Somya
Gupta, Advs. for R-2.
Mr. N. Hariharan, Sr. Adv. with Dr.
Sushil Kumar Gupta, Ms. Sunita
Gupta, Mr. Vikas Aggarwal, Ms.
Punya Rekha Angara, Mr. Sakshith
Bhardwaj Mr. Mueed Shah and Mr.
Sakshit Bhardwaj, Advs. for R-3.
Mr. P.P Batra, in person.
SI Ramchandra, PS EOW.
Mr.Mohit Mathur, Sr. Adv. with Mr.
Sudarshan Rajan, Mr. Hitain Bajaj,
Mr. Rohit Bhardwaj, Advs. for R-4
Mr. Varun Kumar, Adv. for R-5
Mr. Gravil Singh, Mr. Siddharth
Singh, Advs. for complainant.
52
+ CRL.REV.P. 661/2022
SUSHIL ANSAL ..... Petitioner
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 16/09/2023 at 16:22:28
Through: Mr. Siddharth Aggarwal, Sr. Adv.
with Mr. Gautam Khazanchi, Mr.
Kumar Vaibhav, Mr. Sachin Tomar,
Mr. Viabhav Dubey and Ms. Somya
Gupta, Advs.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Dayan Krishnan, Sr. Adv. with
Ms. Manvi Priya, SPP with Ms.
Sanjeevi Seshadri,Mr.Sukrit Sethi and
Mr. Shreedhar Kala, Advs. for State
SI Ramchandra, PS EOW.
Mr. Gravil Singh, Mr. Siddharth
Singh, Advs. for complainant.
53
+ CRL.REV.P. 703/2022 & CRL.M.A. 21380/2022
P.P. BATRA ..... Petitioner
Through: Mr. Varun Kumar, Adv. with
petitioner.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Adv. with
Ms. Manvi Priya, SPP with Ms.
Sanjeevi Seshadri,Mr.Sukrit Sethi and
Mr. Shreedhar Kala, Advs. for State
SI Ramchandra, PS EOW.
54
+ CRL.REV.P. 728/2022, CRL.M.A. 22122/2022 & CRL.M.A.
157/2023
GOPAL ANSAL ..... Petitioner
Through: Mr. N. Hariharan, Sr. Adv. with Dr.
Sushil Kumar Gupta, Ms. Sunita
Gupta, Mr. Vikas Aggarwal, Ms.
Punya Rekha Angara, Mr. Sakshith
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 16/09/2023 at 16:22:28
Bhardwaj Mr. Mueed Shah and Mr.
Sakshit Bhardwaj, Advs.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Dayan Krishnan, Sr. Adv. with
Ms. Manvi Priya, SPP with Ms.
Sanjeevi Seshadri,Mr.Sukrit Sethi and
Mr. Shreedhar Kala, Advs. for State
SI Ramchandra, PS EOW.
Mr. Sanjeev Bhandari, ASC with Mr.
Kunal Mittal, Mr. Arjit Sharma,
Advs. for State
55
+ CRL.REV.P. 850/2022
DINESH CHANDRA SHARMA ..... Petitioner
Through: Mr.Mohit Mathur, Sr. Adv. with Mr.
Sudarshan Rajan, Mr. Hitain Bajaj,
Mr. Rohit Bhardwaj, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Dayan Krishnan, Sr. Adv. with
Ms. Manvi Priya, SPP with Ms.
Sanjeevi Seshadri,Mr.Sukrit Sethi and
Mr. Shreedhar Kala, Advs. for State
SI Ramchandra, PS EOW.
56
+ CRL.REV.P. 72/2023
STATE OF NCT OF DELHI ..... Petitioner
Through: Mr. Dayan Krishnan, Sr. Adv. with
Ms. Manvi Priya, SPP with Ms.
Sanjeevi Seshadri,Mr.Sukrit Sethi and
Mr. Shreedhar Kala, Advs. for State
SI Ramchandra, PS EOW.
versus
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 16/09/2023 at 16:22:28
SUSHIL ANSAL AND ORS. ..... Respondents
Through: Mr. Siddharth Aggarwal, Sr. Adv.
with Mr. Gautam Khazanchi, Mr.
Kumar Vaibhav, Mr. Sachin Tomar,
Mr. Viabhav Dubey and Ms. Somya
Gupta, Advs. for R-1
Mr. N. Hariharan, Sr. Adv. with Dr.
Sushil Kumar Gupta, Ms. Sunita
Gupta, Mr. Vikas Aggarwal, Ms.
Punya Rekha Angara, Mr. Sakshith
Bhardwaj Mr. Mueed Shah and Mr.
Sakshit Bhardwaj, Advs. for R-2.
Mr.Mohit Mathur, Sr. Adv. with Mr.
Sudarshan Rajan, Mr. Hitain Bajaj,
Mr. Rohit Bhardwaj, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 04.09.2023 List the matters for final hearing on 04.12.2023. Let both the parties file their brief written submissions not exceeding five pages along with the relevant judgments they wish to rely upon within four weeks with advance copy to the opposite party. CRL.M.A. 157/2023 in CRL.REV.P. 728/2022 Mr. Dayan Krishnan, learned Senior counsel for the respondent and Ms. Neelam Krishanmurti representing Association of Victims of Uphaar Tradedy (AVUT) submits that the passport of petitioner Gopal Ansal may be renewed in terms of Office Memorandum No. VI/401/1/5/2019 dated 10.10.2019.
Let the passport of petitioner Gopal Ansal be renewed in terms of Office Memorandum No. VI/401/1/5/2019 dated 10.10.2019 for a period of 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 16/09/2023 at 16:22:28 one year.
In view of the above, the application stands disposed of.
DINESH KUMAR SHARMA, J SEPTEMBER 4, 2023 Pallavi 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 16/09/2023 at 16:22:28