Delhi High Court - Orders
Manjeet Singh vs Sompal Singh & Ors on 7 February, 2025
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 79/2023
MANJEET SINGH .....Appellant
Through: Mr. Jai Gupta and Arunima Gupta,
Advocates.
versus
SOMPAL SINGH & ORS. .....Respondents
Through: Mr. Abhishek Bhardwaj, Advocate
for R-1.
Mr. Manpreet Kaur, Advocate for R-
2.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 07.02.2025 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 56395/2024 (for additional documents)
1. By this application, respondent no.1 sought to place on record copies of certain documents extracted from chargesheet in the criminal case. However, after addressing partly, learned counsel for respondent no.1 seeks permission to withdraw this application. The application is dismissed as withdrawn.
RFA 79/20232. Written submissions of neither side are on record, so both sides are directed to contact the Registry and ensure that the written submissions come on record within two weeks.
3. Relist on 19.08.2025.
GIRISH KATHPALIA, J FEBRUARY 7, 2025/ry Click here to check corrigendum, if any 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 08/02/2025 at 04:16:55