Delhi High Court - Orders
Swantantra Bhushan Singh Rawal & Anr vs State & Anr on 9 January, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~17 to 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 1331/2019
SWANTANTRA BHUSHAN SINGH RAWAL & ANR.
..... Petitioners
Through: Mr. Yashvardhan Singh Soam,
Advocate.
versus
STATE & ANR. ..... Respondents
Through: Mr. Sameer Chandra, Advocate for R-
2.
+ CRL.REV.P. 1332/2019
SWANTANTRA BHUSHAN SINGH RAWAL & ANR
..... Petitioners
Through: Mr. Yashvardhan Singh Soam,
Advocate.
versus
STATE & ANR. ..... Respondents
Through: Mr. Sameer Chandra, Advocate for R-
2.
+ CRL.REV.P. 1333/2019
SWANTANTRA BHUSHAN SINGH RAWAL & ANR.
..... Petitioners
Through: Mr. Yashvardhan Singh Soam,
Advocate.
Signature Not Verified
Digitally Signed
By:ANITA BAITAL
Signing Date:13.01.2023
17:09:10
versus
STATE & ANR. ..... Respondents
Through: Mr. Sameer Chandra, Advocate for R-
2.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 09.01.2023 Learned counsel for the petitioners submits that he has been recently engaged in the matter and needs time to examine the same before addressing the arguments.
List for final hearing on 22.02.2023. It is made clear that no further adjournment shall be accommodated in this matter.
In the meantime, the parties are at liberty to file a brief written synopsis of their submissions, running into not more than 3 pages, alongwith the relevant judgments on which they seek to place reliance upon, after providing an advance copy to the opposite side before the next date of hearing.
AMIT SHARMA, J JANUARY 9, 2023/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:13.01.2023 17:09:10