Delhi High Court - Orders
Umar Khalid vs State Of Nct Of Delhi & Ors on 13 January, 2026
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 347/2024
UMAR KHALID .....Petitioner
Through: Proxy counsel (presence not given)
versus
STATE OF NCT OF DELHI & ORS. .....Respondent
Through: Ms. Meenakshi Dahiya, APP with
Ms. Vanshika Singh, Advocate
Mr. Kailash Singh Bisht, ACP-
Eastern Range, Special Cell.
Mr. Kunal Manav and Mr. Anupam
Bhati, Advocates.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 13.01.2026
1. Learned proxy counsel for the petitioner seeks an adjournment on the ground that the arguing counsel is held up in another Court.
2. Renotify on 19.05.2026.
3. Learned counsel for the parties seek, and are granted, a period of four weeks for filing their respective written synopsis not exceeding five pages, giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted judgments setting out the propositions of law therein, they wish to rely upon.
SAURABH BANERJEE, J JANUARY 13, 2026 NA 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 14/01/2026 at 20:39:18