Delhi High Court - Orders
Ramesh Chander Gupta vs Rajjat Kumar Yadav on 22 March, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 641/2016
RAMESH CHANDER GUPTA ..... Appellant
Represented by: Mr.Pratyush Rao, Advocate.
versus
RAJJAT KUMAR YADAV ..... Respondent
Represented by: None.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 22.03.2021 CRL.M.A. 4899/2021
1. By this application, the appellant seeks early hearing of the Crl.A.641/2016.
2. Considering the fact that even the regular appeals where the appellants are in custody are not being taken up due to the increased matters on the Board, this Court finds no ground to grant early hearing of the appeal against acquittal.
3. Application is dismissed.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J MARCH 22, 2021/akb