Delhi High Court - Orders
(Amendment Of Writ Petition) Ajay ... vs Union Of India Through Ministry Of Law ... on 11 January, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1311/2020 and CRL. M.A. 1623/2021
(Amendment of writ petition)
AJAY GAUTAM ..... Petitioner
Through: Petitioner in-person through
video-conferencing.
versus
UNION OF INDIA THROUGH MINISTRY OF LAW AND
JUSTICE THROUGH ITS SECRETARY & ORS.
..... Respondents
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal R. Digpaul, Advocate for
UOI/R-1.
Mr. Sanjay Lao, Standing Counsel
(Criminal), GNCTD for the
State/R-2 and R-3.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 11.01.2022 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. W.P.(CRL) 1311/2020 and CRL. M.A. 1623/2021 The Registry is directed to place on record the reply filed on behalf of Government of NCT of Delhi to the amendment application, before the next date of hearing.
W.P.(CRL) 1311/2020 Page 1 of 2List for hearing on 24.03.2022.
SIDDHARTH MRIDUL, J.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 11, 2022/'AA' Click here to check corrigendum, if any W.P.(CRL) 1311/2020 Page 2 of 2