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Rajan Sareen vs State Nct Of Delhi & Ors on 5 September, 2022

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~7
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      CRL.M.C. 2514/2017
                             RAJAN SAREEN                                       ..... Petitioner
                                               Through:     Ms. Aishwarya Rao, Advocate.

                                               versus

                             STATE NCT OF DELHI & ORS                           ..... Respondent
                                               Through:     Mr. Shoaib Haider, APP for State

                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                               ORDER

% 05.09.2022 The petition has been disposed of as not pressed qua respondent nos. 2 & 3 as per proceedings dated 11.07.2018 with the proceedings having been directed to continue against respondent nos.4 & 5 with a last opportunity having been granted to them to file the reply within a period of four weeks from the date of the said order and vide order dated 27.11.2018, no response having been filed despite a last opportunity granted, the opportunity of the respondent nos. 4 & 5 to file the response was closed.

The record indicates that there has been representation on behalf of the respondent nos.4 & 5 by Mr. Bakul Jain, Advocate on the date 11.07.2018 as well as on the date 27.11.2018 and there has been no representation thereafter on behalf of the respondent nos. 4 & 5 nor is there any vakalatnama of the learned counsel Mr. Bakul Jain on the record.

Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.09.2022 17:15:03 This file is digitally signed by PS to HMJ ANU MALHOTRA.

Learned counsel for the petitioner submits that the prayers made in the present petition are not pressed against respondent no.4 also and thus, the present petition qua respondent no.4 is disposed of accordingly.

In the circumstances, Court notice be issued to the respondent no.5 through all permissible modes by the Registry.

The matter be re-notified for 29.11.2022.

ANU MALHOTRA, J SEPTEMBER 5, 2022 nc CRL.M.C. 2514/2017 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.09.2022 17:15:03 This file is digitally signed by PS to HMJ ANU MALHOTRA.