Delhi High Court - Orders
Sunil Trakru & Anr vs State Of Nct & Anr on 19 November, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Crl.M.C. No. 1407/2020
SUNIL TRAKRU & ANR. ..... Petitioners
Through: Ms.Shreya Singhal, Advocate
versus
STATE OF NCT & ANR. ..... Respondent
Through: Ms.Meenakshi Dahiya, APP for State
Mr.Aman Bhalla for R-2
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 19.11.2020 (Through Video Conferencing) Crl.M.A. 15985/2020 The matter is indicted to have been renotifed for the date 28.4.2020 vide order 13.3.2020 when it could not be taken up in view of the present pandemic which is now informed to be renotified for the date 7.1.2021 and the matter is now taken up on Crl.M.A. No. 15985/2020, filed on behalf of the petitioners and the respondent No.2 seeking an early hearing of the petition seeking quashing of the FIR No. 777/2006, Police Station Hazrat Nizamuddin, EOW submitting to the effect that the respondent No.2 is an aged person above 80 years and seeks that the settlement be implemented to put at rest a long standing dispute between the parties. It is however submitted on behalf of the petitioners that the Crl.M.C. bearing No. 638/2020 which relates to the prayer seeking quashing of FIR No.286/2006 Police Station Hazrat Nizamudin, EOW is yet to be listed. Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.11.2020 19:00:16 This file is digitally signed by PS to HMJ ANU MALHOTRA.
In the interest of justice, the matter is thus renotified for the date 9.12.2020.
ANU MALHOTRA, J NOVEMBER 19, 2020/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:20.11.2020 19:00:16 This file is digitally signed by PS to HMJ ANU MALHOTRA.