Delhi High Court - Orders
Lobsang Tenzing Bhutia vs State on 23 July, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1275/2021 & CRL.M.(BAIL) 920/2021
LOBSANG TENZING BHUTIA ..... Petitioner
Through Mr. Suraj Rathi, Advocate
versus
STATE ..... Respondent
Through Ms. Kusum Dhalla, APP for Mr. Amit
Chadha, APP for the State
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 23.07.2021 HEARD THROUGH VIDEO CONFERENCING
1. Ms. Kusum Dhalla, learned APP informs that Mr. Amit Chadha, learned APP for the State is not available today as he has gone for vaccination.
2. List on 07.09.2021.
3. In the meantime, the learned APP is directed to ensure that the Status Report is placed on record before the next date of hearing.
SUBRAMONIUM PRASAD, J JULY 23, 2021 Rahul