Delhi High Court - Orders
Sanyam Bhushan vs State Nct Of Delhi & Anr on 6 July, 2022
Author: Asha Menon
Bench: Asha Menon
$~6 to 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
6.
+ CRL.M.C. 1675/2022, CRL.M.A. 7184/2022 (for stay)
SANYAM BHUSHAN ..... Petitioner
Through: Mr. Hrishikesh Baruah, Mr. Joy
Banerjee & Mr. Kumar Kshitij,
Advocates alongwith petitioner in
person.
versus
STATE NCT OF DELHI & ANR. ..... Respondents
Through: Mr.G.M.Farooqui, APP for R-1/State
Ms. Neeha Nagpal & Mr. Vishvendra
Tomar, Advocates for R-2.
7.
CRL.M.C. 1688/2022, CRL.M.A. 7215/2022 (for stay)
SANYAM BHUSHAN AND ANR. ..... Petitioners
Through: Mr. Hrishikesh Baruah, Mr. Joy
Banerjee & Mr. Kumar Kshitij,
Advocates alongwith petitioner No.1
in person.
versus
STATE NCT OF DELHI & ANR. ..... Respondents
Through: Mr.G.M.Farooqui, APP for R-1/State
Ms. Neeha Nagpal & Mr. Vishvendra
Tomar, Advocates for R-2.
8.
CRL.M.C. 1693/2022, CRL.M.A. 7240/2022 (for stay), CRL.M.A.
7241/2022 (for exemption)
SANYAM BHUSHAN ..... Petitioner
Through: Mr. Hrishikesh Baruah, Mr. Joy
Banerjee & Mr. Kumar Kshitij,
Advocates alongwith petitioner in
person.
CRL.M.C. 1675/2022 & other connected matters Page 1 of 3
Signature Not Verified
Digitally Signed
By:MANJEET KAUR
Signing Date:06.07.2022
17:06:37
versus
STATE NCT OF DELHI & ANR. ..... Respondents
Through: Mr.G.M.Farooqui, APP for R-1/State
Ms. Neeha Nagpal & Mr. Vishvendra
Tomar, Advocates for R-2.
9.
CRL.M.C. 1694/2022, CRL.M.A. 7242/2022 (for stay), CRL.M.A.
7243/2022 (for exemption)
SACHIN GOGIA ..... Petitioner
Through: Mr. Hrishikesh Baruah, Mr. Joy
Banerjee & Mr. Kumar Kshitij,
Advocates.
versus
STATE (NCT OF DELHI) AND ANR. ..... Respondents
Through: Mr.G.M.Farooqui, APP for R-1/State
Ms. Neeha Nagpal & Mr. Vishvendra
Tomar, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 06.07.2022 CRL.M.A. 7241/2022 (for exemption) in CRL.M.C. 1693/2022 CRL.M.A. 7243/2022 (for exemption) in CRL.M.C. 1694/2022
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of. CRL.M.C. 1675/2022, CRL.M.A. 7184/2022 (for stay) CRL.M.C. 1688/2022, CRL.M.A. 7215/2022 (for stay) CRL.M.C. 1693/2022, CRL.M.A. 7240/2022 (for stay) CRL.M.C. 1694/2022, CRL.M.A. 7242/2022 (for stay)
3. Ms. Neeha Nagpal, learned counsel for respondent No.2 seeks an opportunity to file a reply to each of the petitions.
CRL.M.C. 1675/2022 & other connected matters Page 2 of 3 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:06.07.2022 17:06:374. Replies be filed within one week, with advance copies to the opposite side.
5. List on 30th August, 2022.
6. A request may be made to the learned Trial Court to fix the matter pending before it, post the date fixed before this Court.
7. The order be uploaded on the website forthwith.
ASHA MENON, J JULY 6, 2022 ck CRL.M.C. 1675/2022 & other connected matters Page 3 of 3 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:06.07.2022 17:06:37