Delhi High Court - Orders
Gopal Ansal vs State Of Nct Of Delhi & Anr on 3 March, 2025
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 728/2022 & CRL.M.A. 22122/2022, 157/2023,
26136/2023
GOPAL ANSAL .....Petitioner
Through: Dr. Sushi Kr. Gupta, Mr. Vikas
Agarwal, Ms. Sunita Gupta and Mr.
Sakshit Bhardwaj, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Dayan Krishnan, Senior
Advocate (Amicus) with Mr.
Sanjeevi Seshadri, Advocate.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 03.03.2025
1. Arguments heard in part.
2. List on 25th March, 2025.
3. Learned counsel for the parties are directed to file written arguments not exceeding five pages alongwith convenience compilation, if any, before the next date of hearing.
CHANDRA DHARI SINGH, J MARCH 3, 2025 NA/ryp Click here to check corrigendum, if any This is a digitally signed order.
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