Delhi High Court - Orders
Mrs Bhavana Chalasani vs Union Of India And Anr on 17 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.03.2021 11:55:08
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4896/2020
MRS BHAVANA CHALASANI ..... Petitioner
Through: Mr. Salman Khurshid, Senior
Advocate with Mr. Zafar Khurshid,
Mr. Omar Hoda, Ms. Aishwarya
Mohapatra, Ms. Aadya Mishra and
Mr. Imroz Alam, Advocates.
(M:8980100456)
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Chetan Sharma, ASG and Ms.
Monika Arora, CGSC with Mr. Amit
Gupta, Mr. Vinay Yadav, Mr. Akshay
Gadeock, Mr. Sahaj Garg, Mr. R.
Venkat Prabhat and Mr. Shriram
Tiwary, Advocates for UOI.
(M:8860658903 & 9810246300)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 17.03.2021
1. A second status report, in accordance with the order dated 1st October, 2020, has been placed on record.
2. It is stated by Mr. Khurshid, ld. senior counsel, that recently, on 8th March, 2021, a judgment has been passed by High Court of Andhra Pradesh dismissing the prayer of the husband of the Petitioner- Mr. Bharath Nadella for quashing of the criminal proceedings. Let a copy of the said judgment be placed on record before the next date.
3. If there is no challenge to the said judgement of the Andhra Pradesh Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.03.2021 11:55:08 High Court prior to the next date before this court, the Union of India may place further a status report on the action taken in the proceedings against the husband. Let the said status report be filed one week before the next date.
4. List on 9th August, 2021.
PRATHIBA M. SINGH, J.
MARCH 17, 2021 dk/Ak