Delhi High Court - Orders
Vaibhav Upadhyay & Ors vs The State Nct Of Delhi & Anr on 17 October, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~97
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5318/2022
VAIBHAV UPADHYAY & ORS. ..... Petitioners
Through: Ms. Meenakshi RAwat and Mr. Sunil
Singh Rawat, Advocates.
versus
THE STATE NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with SI Rajender Singh, PS:
Welcome, Delhi.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 17.10.2022 CRL.M.A. 21161/2022 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
CRL.M.C. 5318/20221. Heard learned counsel appearing on behalf of the petitioners.
2. On petitioners taking necessary steps, let the notice be issued to the respondent No.2, by all permissible modes, returnable on 14.02.2023.
PURUSHAINDRA KUMAR KAURAV, J OCTOBER 17, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRATIMA Signing Date:21.10.2022 11:56:34