Rajesh Gulati & Ors vs The State (Nct Of Delhi) & Anr on 22 February, 2019

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Delhi High Court - Orders

Rajesh Gulati & Ors vs The State (Nct Of Delhi) & Anr on 22 February, 2019

Bench: R.K.Gauba

                                                                   SHAKUN ANAND

                                                                   06.03.2019 12:29

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CRL.M.C. 1012/2019
       RAJESH GULATI & ORS                                      ..... Petitioners
                           Through: Mr. Mohit Kumar Sharma, Advocate

                           versus

       THE STATE (NCT OF DELHI) & ANR              ..... Respondents
                     Through: Mr. Amit Ahlawat, APP for State with SI
                     Praveen Kumar
                     Mr. Rohit Kumar, Advocate for R-2

       CORAM:
       HON'BLE MR. JUSTICE R.K.GAUBA
                    ORDER

% 22.02.2019 Crl. M.A. 4036/2019 (Exemption) Allowed subject to just exceptions.

CRL.M.C. 1012/2019

Issue notice to the respondents. Mr. Amit Ahlawat, Additional Public Prosecutor accepts notice on behalf of the first respondent / State while Mr. Rohit Kumar, Advocate accepts notice on behalf of the second respondent.

State shall file its response and status report. Second respondent shall file her response by way of affidavit and also furnish proof of identity.

Be listed on 06.08.2019.

R.K.GAUBA, J FEBRUARY 22, 2019 yg

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Delhi High Court - Orders