Delhi High Court - Orders
Ritu Sethi vs State Of Nct Of Delhi & Ors on 31 October, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~58 & 59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4449/2014
RITU SETHI
..... Petitioner
Through: Ms.Manika Tripathy(DHCLSC) and
Mr.Manish Vashist, Advocates.
versus
STATE OF NCT OF DELHI & ORS.
..... Respondents
Through: Mr.Utkarsh, APP for State along with SI
Vinod Bhati, PS GK-II.
Mr. Varun Chandiok, Advocate for R-2.
+ CRL.REV.P. 471/2019 & CRL.M.A. 8383/2019
RITU SETHI
..... Petitioner
Through: Ms.Manika Tripathy(DHCLSC) and
Mr.Manish Vashist, Advocates.
versus
STATE & ANR
..... Respondents
Through: Mr.Utkarsh, APP for State along with SI
Vinod Bhati, PS GK-II.
Mr. Varun Chandiok, Advocate for R-2 to 4.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 31.10.2022
1. Learned counsel appearing on behalf of the petitioner submits that she has placed on record certain documents on Saturday i.e. 29.10.2022.
Signature Not Verified Digitally Signed By:PRATIMA Signing Date:03.11.2022 17:34:15Hardcopy of those documents has not been received by the learned counsel appearing on behalf of the respondents.
2. Let a hardcopy of the concerned documents be supplied during the course of the day to learned counsel appearing on behalf of the respondents.
3. List this matter on 01.12.2022.
PURUSHAINDRA KUMAR KAURAV, J OCTOBER 31, 2022/MJ Signature Not Verified Digitally Signed By:PRATIMA Signing Date:03.11.2022 17:34:15