Delhi High Court - Orders
Umar Khalid vs State Of National Capital Territory Of ... on 6 May, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
(Via video conferencing)
$~S-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 173/2022
UMAR KHALID ..... Appellant
Through: Mr. Pradeep Pais, Senior
Advocate with Ms. Sanya Kumar,
and Ms. Rakshanda Deva,
Advocate.
versus
STATE OF NATIONAL CAPITAL TERRITORY OF DELHI
..... Respondent
Through: Mr. Amit Prasad, SPP for the State
and Mr. Amit Mahajan, SPP for
the State with Ms. Ruchika Prasad
and Mr. Ayodhya Prasad,
Advocate with Mr. P.S. Kushwah,
DCP Special Cell and Mr. Alok
Kumar, Additional DCP, Special
Cell and Inspector Pankaj Malik,
Crime.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 06.05.2022 Re-notify for further hearing on 19.05.2022. In the meantime, the parties are at liberty to place on record all the documents they consider relevant for the adjudication of this appeal, within one week from today, after providing an advance copy to learned Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A. 173/2022 Page 1 of 2 Signing Date:10.05.2022 16:25:23 (Via video conferencing) counsel appearing on the other side.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
MAY 06, 2022/ak Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.A. 173/2022 Page 2 of 2 Signing Date:10.05.2022 16:25:23