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Balwant Singh Bisht vs The State Govt Of Nct Of Delhi & Anr on 7 February, 2019

Author: Mukta Gupta

Bench: Mukta Gupta

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.L.P. 737/2017
     BALWANT SINGH BISHT                             ..... Petitioner
                Represented by: Ms. Srishti Gupta, Advocate.

                            versus

      THE STATE GOVT OF NCT OF DELHI
      & ANR                                        ..... Respondent
               Represented by: Mr. Ashok Kumar Garg, APP for the
                               State.
                               Mr. Sunil Parsad, Advocate for R-2.
      CORAM:
      HON'BLE MS. JUSTICE MUKTA GUPTA

                      ORDER

% 07.02.2019 Crl.M.A. No. 21371/2017 For the reasons stated in the application delay of 90 days in re-filing the petition is condoned.

Application is disposed of.

Learned proxy counsel for the respondent prays for an adjournment as the arguing counsel is not available.

Learned proxy counsel for the petitioner states that the petitioner does not wish to file a rejoinder affidavit.

List on 24th September, 2019.

MUKTA GUPTA, J.

FEBRUARY 07, 2019 'yo'