Delhi High Court - Orders
Karvy Stock Broking Ltd vs State Of Nct Delhi & Anr on 25 April, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~22 & 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1503/2015 & CRL.M.A. 5540/2015
KARVY STOCK BROKING LTD ..... Petitioner
versus
STATE OF NCT DELHI & ANR ..... Respondents
+ CRL.M.C. 1530/2015 & CRL.M.A. 5604/2015
KARVY BROKING LTD ..... Petitioner
versus
STATE OF NCT DELHI & ANR ..... Respondents
Present:- Ms. Gauri Puri & Ms. Shreyans Ramiwala, Advocates for
the Petitioners.
Ms. Meenaskshi Dahiya, APP for the State.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.04.2022
1. Ms. Gauri Puri, learned counsel for the petitioner, states that an application for substitution of the legal heirs of the deceased respondent No. 2 in CRL.M.C. 1530/2015 has been made, but it is not listed today.
2. At Ms. Puri's request, list these petitions on 02.08.2022.
PRATEEK JALAN, J APRIL 25, 2022 'pv'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:26.04.2022 11:43:12