Delhi High Court - Orders
Sh. Anjum Asgar Zaidi vs State on 6 February, 2019
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 150/2019
SH. ANJUM ASGAR ZAIDI ..... Petitioner
Through Mr. Hilal Haider with Ms. Aishwarya
Dobari and Ms. Divya Sharma,
Advocates.
versus
STATE ..... Respondent
Through Mr. Hirein Sharma, APP for the State.
SI Sandeep Malik, PS Domestic
Airport.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 06.02.2019 Crl.M.A.2714/2019 (exemption) Exemption is allowed subject to all just exceptions. CRL.REV.P. 150/2019 Issue notice. Notice is accepted by the learned APP for the State, who prays for time to file status report.
Let the same be filed within four weeks. List for consideration on 06.05.2019.
SANJEEV SACHDEVA, J FEBRUARY 06, 2019 st