Delhi High Court - Orders
Arvind Kejriwal vs State & Anr on 5 January, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6347/2019
ARVIND KEJRIWAL ..... Petitioner
Through: Mr. Vikas Pahwa, Sr. Adv. with
Mohd. Irshad, Mr. Varun Bhati, Mr.
RA Iyer, Advs.
versus
STATE & ANR ..... Respondents
Through: Mr. Kewal Singh Ahuja, APP for
State
Mr. Mukesh Sharma, Adv. for R-2.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 05.01.2021 (through video conferencing) It is submitted on behalf of the petitioner that documents have been filed on behalf of the petitioner yesterday. The same however are not on the record. Though the State and learned counsel for the respondent no.2 are stated to have received the same.
Learned counsel for the petitioner may assist the Registry to ensure that the documents filed on 04.01.2021 are placed on record.
Renotify for 08.02.2021, till which date, interim order shall continue.
ANU MALHOTRA, J JANUARY 5, 2021 vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.01.2021 18:02:35 This file is digitally signed by PS to HMJ ANU MALHOTRA.