Delhi High Court - Orders
Ss Joshan vs Tenzing & Anr on 5 March, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 829/2002
SS JOSHAN ..... Appellant
Through: Mr. Satish Aggarwala, Advocate.
versus
TENZING & ANR ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 05.03.2024
1. Learned counsel for the appellant refers to this Court's order dated 08.02.2007 wherein it is recorded that proceedings under Section 82/83 Cr.PC be initiated against the respondents/accused by the Trial Court and a report be submitted in this regard. He seeks some time to find the status and place the same on record.
2. It was also directed vide order dated 03.01.2024 that copy of the proceedings be served upon the respondents/accused as they are not available.
3. Renotify on 09.04.2024.
MANOJ KUMAR OHRI, J MARCH 5, 2024/rd This is a digitally signed order.
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