Delhi High Court - Orders
Krishna Devi vs State (Govt. Of Ncvt Of Delhi) & Anr on 14 August, 2024
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4793/2019
KRISHNA DEVI .....Petitioner
Through: Mr. Randhir Kumar, Adv.
versus
STATE (GOVT. OF NCVT OF
DELHI) & ANR. .....Respondents
Through: Mr. Naresh Kumar
Chahar, APP for the State
SI Krishnan Kumar, PS-
Bawana
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 14.08.2024
1. The report indicates that Respondent No. 2 has refused to take service of notice.
2. The matter is, therefore, proceeded ex parte.
3. The learned counsel for the petitioner requests for an adjournment.
4. At his request, list on 06.09.2024.
AMIT MAHAJAN, J AUGUST 14, 2024 "SS"
This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/08/2024 at 01:46:26