Delhi High Court - Orders
The State (Nct Of Delhi) vs Sanjeev Kumar Chawla on 1 May, 2020
Author: Asha Menon
Bench: Asha Menon
$~VC~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Crl. M.C. No. 1468/2020, Crl. M.A. No. 6064/2020
THE STATE (NCT OF DELHI) ..... Petitioners
Through: Mr. Sanjay Jain, Additional Solicitor
General with Mr. Kewal Singh Ahuja,
APP for State with IO ACP Arvind
Kumar, PS Crime Branch, Delhi
versus
SANJEEV KUMAR CHAWLA ..... Respondent
Through: Mr. Vikas Pahwa, Senior Advocate
with Mr. Jagjit Nandal, Advocate
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 01.05.2020 Crl. M.A. No. 6064/2020 (Exemption from filing signed application, duly attested affidavit and court fees)
1. The application is allowed subject to the applicant filing duly affirmed affidavit(s) alongwith the court fees/deficit court fees, if any, within 72 hours from the date of resumption of the regular functioning of this court.
2. The application is disposed of.
Crl. M.C. No. 1468/2020 (by the petitioner/applicant for cancellation of bail)
1. Arguments heard in part.
2. List for further arguments on 02.05.2020 at 12 p.m. ASHA MENON, J MAY 01, 2020/s