Delhi High Court - Orders
Naresh @ Satya vs State on 1 May, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
18.
+ CRL.A. 352/2013
NARESH @ SATYA ..... Appellant
Through: Mr. Sachin Aggarwal, Advocate.
versus
STATE ..... Respondent
Through: Mr. Amit Ahlawat, APP for the State
with Insp. Dharmendra Kumar, PS
Mandir Marg.
19.
+ CRL.A. 353/2013
KARNAIL SINGH @ KAKA ..... Appellant
Through: Mr. Sachin Aggarwal, Advocate.
versus
STATE ..... Respondent
Through: Mr. Amit Ahlawat, APP for the State
with Insp. Dharmendra Kumar, PS
Mandir Marg.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 01.05.2023
1. Learned counsel for the appellant submits that in compliance of the last order dated 10.04.2023, the written submissions on behalf of the appellants have been filed and a copy thereof has also been Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:04.05.2023 11:29:18 supplied to learned APP for the State.
2. However, written statement so filed by the appellants are not on record
3. Registry is directed to ensure that the same be placed on record before the next date of hearing.
4. List on 9th August 2023.
5. Meanwhile, reply/written statements, if any, be filed by the State before the next date of hearing.
RAJNISH BHATNAGAR, J MAY 1, 2023 p Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:04.05.2023 11:29:18