Arvind Kejriwal & Anr vs State & Anr on 16 November, 2021

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Delhi High Court - Orders

Arvind Kejriwal & Anr vs State & Anr on 16 November, 2021

Bench: Mukta Gupta

                              $~50
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(CRL) 3559/2018, CRL.M.A. 47833/2018, CRL.M.A. 542/2019,
                                     CRL.M.A. 969/2019, CRL.M.A 5609/2019, CRL.M.A. 9570/2019

                                     ARVIND KEJRIWAL & ANR.                    ..... Petitioner
                                             Represented by: Mr. N. Hariharan, Sr. Adv. with
                                                             Mohd. Irshad, Adv. for P-1.
                                                             Mr. Dayan Krishnan, Sr. Adv. with
                                                             Mohd. Irshad, Adv. for P-2.

                                                       versus

                                     STATE & ANR.                                       ..... Respondent
                                              Represented by:       Mr. Sanjay Lao, Standing Counsel
                                                                    for State/ R-1 with Mr. Karanjeet
                                                                    Sharma, Adv.
                                                                    Mr. Sidharth Luthra, Sr. Adv. with
                                                                    Mr. Kumar Vaibhaw, Mr. Krishna
                                                                    Dutt Multani, Mr. Vaibhav Dubey,
                                                                    Mr. S. Uday Banu, Ms. Soumya
                                                                    Gupta, Advs. for R-2.
                                                                    Mr. Anil Soni, Special Counsel for
                                                                    Delhi Police.
                                                                    Mr. Sanjoy Ghosh, Sr. Adv. with
                                                                    Mohd. Irshad, Adv. for applicants/
                                                                    interveners in CRL.M.A. 18170/2021.

                                     CORAM:
                                     HON'BLE MS. JUSTICE MUKTA GUPTA
                                                       ORDER

% 16.11.2021 The hearing has been conducted through Video Conferencing.

CRL.M.A. 18171/2021

1. Exemption allowed subject to just exception.

Signature Not Verified Digitally Signed By:JUSTICE W.P.(CRL) 3559/2018 Page 1 of 2 MUKTA GUPTA Signing Date:18.11.2021 14:19:45

2. Attested affidavits of the applicants be filed within two weeks.

3. Application is disposed of.

CRL.M.A. 18170/2021 (for impleadment)

1. By this application the two applicants seek impleadment as petitioners in the petition stating that the legal issue raised by the petitioners also pertains to the two applicants and hence instead of multiplicity of litigations the applicants be also permitted to implead as petitioners.

2. Notice. Learned counsel for the petitioners/ non-applicants accepts notice. He states that he has no objection to the applicants being impleaded.

3. Notice is accepted by Mr. Kumar Vaibhaw, Advocate on behalf of respondent No.2.

4. Reply affidavit if any be filed by the respondent No.2 within three weeks. Rejoinder affidavit in two weeks thereafter.

5. List this application on 7th January, 2022, the adjourned en bloc date in W.P.(CRL) 3559/2018.

6. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

NOVEMBER 16, 2021 'ga' Signature Not Verified Digitally Signed By:JUSTICE W.P.(CRL) 3559/2018 Page 2 of 2 MUKTA GUPTA Signing Date:18.11.2021 14:19:45

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Delhi High Court - Orders