Delhi High Court - Orders
Rathish Babu Unnikrishnan vs The State ( Govt Of Nct Of Delhi) & Anr on 25 January, 2019
Author: A.K. Pathak
Bench: A.K. Pathak
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 414/2019
RATHISH BABU UNNIKRISHNAN ..... Petitioner
Through Mr. Gautam Dhamija, Adv.
versus
THE STATE ( GOVT OF NCT OF DELHI) & ANR..... Respondents
Through Mr. Raghuvinder Verma, APP
CORAM:
HON'BLE MR. JUSTICE A.K. PATHAK
ORDER
% 25.01.2019 Crl. M.A. no.1755/2019 (exemption) Allowed, subject to all just exceptions. Application is disposed of. CRL. M.C. no.414/2019 and Crl. M.A. no.1754/2019 (stay) Notice. Learned APP accepts notice for respondent no. 1 and seeks time to file status report.
On petitioner taking steps, notice be issued to respondent no. 2 through ordinary process, registered AD post and courier service, returnable for 9th April, 2019.
A.K. PATHAK, J.
JANUARY 25, 2019 r.bararia