Delhi High Court - Orders
Dinesh Kumar Bhargava vs State Of Nct Of Delhi & Anr on 9 May, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5192/2022 & CRL.M.A. 20723/2022
DINESH KUMAR BHARGAVA .....Petitioner
Through: Mr. N. Hariharan, Sr. Advocate with
Mr. Hemant Shah, Mr. Gurpreet
Singh Parwanda, Mr. Akshay Rana,
Mr. Saurabh Pal, Mr. Pallav
Srivastava, Mr. Prashant Kumar
Vashishtha, Mr. Vishal Mann and Mr.
Ojas Kaushik, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Manoj Pant, APP for the State
with SI Ankit Sagar, P.S. Neb Sarai.
Mr. Abhishek, Advocate for R-2.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 09.05.2025
1. The Trial Court Record has been received. Reply has not been filed by respondent no. 2. Last opportunity is granted to the learned counsel for respondent no.2, failing which the opportunity to file reply will stand closed.
2. List for final arguments on 16.09.2025.
3. Both the parties are directed to file their written submissions, not running into more than three pages, and relevant case laws that they want to rely upon. Let the same be filed, at least two days prior to the next date of hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 23:46:01
4. Interim order(s), if any, to continue, till the next date of hearing.
5. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J MAY 09, 2025/zp Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/06/2025 at 23:46:01