Delhi High Court - Orders
Court On Its Own Motion vs Re : Virender Kumar Advocate on 7 February, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.C.REF. 1/2019
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr. Harsh Prabhakar, Amicus Curiae
with Mr. Harjeet Singh Sachdeva,
Advocate.
versus
RE : VIRENDER KUMAR ADVOCATE ..... Respondent
Through: Ms. Ananya Roy, Advocate with
respondent in-person.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 07.02.2022 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
Mr. Virender Kumar, the contemnor/respondent appears in-person along with his counsel, Ms. Ananya Roy.
Ms. Roy prays for and is granted time to examine the case before making submissions in the present Criminal Contempt Reference.
At request of Ms. Roy, list on 11.04.2022.
SIDDHARTH MRIDUL, J.
ANUP JAIRAM BHAMBHANI, J.
FEBRUARY 7, 2022/uj Click here to check corrigendum, if any CRL.C.REF. 1/2019 Page 1 of 1