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Delhi High Court - Orders

Asif Hamid Khan vs State & Ors on 9 October, 2023

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                                    $~1
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(CRL) 3501/2018 & CRL.M.A. 47419/2018
                                                ASIF HAMID KHAN                                                                    ..... Petitioner
                                                                                      Through:                 Mr. Nishant Kush, Ms. Mercy
                                                                                                               Hussain, Mr. Siddharath Sikri and
                                                                                                               Ms. Kirti Singh, Advocates
                                                                                      versus
                                                STATE & ORS                                                                        ..... Respondent
                                                                                      Through:                 Ms. Nandita Rao, ASC for State with
                                                                                                               W/SI Kamini Saini, P.S. Tuglak
                                                                                                               Road.
                                                                                                               Mr. Danish Aftab Chowdhury, Mr.
                                                                                                               Nagmani and Mr. Suhail Malik,
                                                                                                               Advocates for R-2.
                                                CORAM:
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                             ORDER

% 09.10.2023 [The proceeding has been conducted through Hybrid mode]

1. It has been given to understand that the written submissions have been returned under objections on account of the fact that they exceed three pages. Learned counsel jointly request that the written submissions be permitted to be filed within five pages.

2. Let the written submissions be filed not exceeding five pages.

3. List on 17.11.2023 in first 10 matters.

4. Interim order, if any, to continue till then.

TUSHAR RAO GEDELA, J OCTOBER 9, 2023 Aj 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 12/10/2023 at 11:45:02