Delhi High Court - Orders
Sachin Jain & Anr vs Govt Of Nct Of Delhi & Anr on 14 September, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2440/2019 & CRL.M.A. 34836/2019 (stay)
SACHIN JAIN & ANR ..... Petitioners
Through: Mr. S.M. Tripathi and Ms. Anu
Gupta, Advocates.
versus
GOVT OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Amit Peswani, Advocate for Ms.
Nandita Rao, ASC CRL for State.
Mr. Dinesh Malik, Advocate with Mr.
Puneet Jain, Advocate for R-2 with
Respondent No. 2 in person.
SI Kuldeep Special SFL.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 14.09.2022
1. The counsel for the respondent no. 2 seeks time to file the counter affidavit. Let the same be filed within four weeks with advance copy to the Counsel for the petitioner at least one week prior to next date of hearing.
2. Additional Standing Counsel for respondent number 1 seeks time to file updated status report. Let the same be filed at least one week prior to next date of hearing with advance copy to the Counsel for the petitioner and respondent no. 2.
3. The petitioner no. 1 is not required to issue notice to the legal heirs of the petitioner no. 2 as directed vide order dated 27th April, 2022.
4. List on 14th December, 2022.
SUDHIR KUMAR JAIN, J SEPTEMBER 14, 2022/MR Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:16.09.2022 18:45:55