Supreme Court - Daily Orders
Chanchala Kumari @ Trisha vs Government Of Nct Of Delhi on 27 August, 2020
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.14 Court 4 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No. 231/2020
CHANCHALA KUMARI @ TRISHA Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and IA No.79354/2020-EXEMPTION FROM FILING
AFFIDAVIT)
Date : 27-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Ms. Susmita Lal, AOR
For Respondent(s)
Mr. Chirag M. Shroff, Adv.
Ms. Sanjana Nangia, Adv.
Ms. Abhilasha Bharti, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The writ petition is dismissed as withdrawn. However, the petitioner is entitled to avail all other remedies available in law.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2020.08.27
18:01:35 IST
Reason: