Delhi High Court - Orders
Smt. Padma Devi vs State on 15 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 1196/2018 & Crl. M.B. 1860/2018
SMT. PADMA DEVI ..... Appellant
Through: Mr. Viveck Aggarwal, Adv.
versus
STATE ..... Respondent
Through: Ms. Kusum Dhalla,APP for State with
SI Mahendra, PS-Adarsh Nagar.
Mr. Sameer Chandra, Mr. Vineet
Jindal, Ms. Urvashi and Mr. Mukul
Bhimani, Advs. for complainant.
AND
+ CRL.A. 1238/2018 & Crl. M.B. 1931/2018
SANDEEP KUMAR ..... Appellant
Through: Mr. Viveck Aggarwal, Adv.
versus
THE STATE (GOVT OF NCT OF DELHI) ..... Respondent
Through: Ms. Kusum Dhalla,APP for State with
SI Mahendra, PS-Adarsh Nagar.
Mr. Sameer Chandra, Mr. Vineet
Jindal, Ms. Urvashi and Mr. Mukul
Bhimani, Advs. for complainant.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 15.02.2019 Learned counsel for the appellants seeks and is allowed four weeks to bring on record additional documents.
List on 10th May, 2019.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 15, 2019/jg