Delhi High Court - Orders
Kiran Jyot Maini vs Anish Pramod Patel on 5 April, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~16 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 406/2023 & CRL.M.A. 1597/2023, 4294/2023 &
4907/2023
KIRAN JYOT MAINI ..... Petitioner
Through: Mr. Gaurav Bhatia, Sr. Advocate
along with Mr. Vikas Tiwari, Mr.
Pawan Shree Agrawal and Ms.
Shubhangi Negi, Advocates
versus
ANISH PRAMOD PATEL ..... Respondent
Through: Ms. Himanshi Nagpal, Ms. Prachi
Sharma and Mr. Satyam Pandey,
Advocates
(17)
+ CRL.M.C. 1951/2023 & CRL.M.A. 7426/2023
ANISH PRAMOD PATEL ..... Petitioner
Through: Ms. Himanshi Nagpal, Ms. Prachi
Sharma and Mr. Satyam Pandey,
Advocates
versus
KIRAN JYOT MAINI ..... Respondent
Through: Mr. Gaurav Bhatia, Sr. Advocate
along with Mr. Vikas Tiwari, Mr.
Pawan Shree Agrawal and Ms.
Shubhangi Negi, Advocates
(18)
+ CRL.REV.P. 298/2023 & CRL.M.A. 7428-29/2023
Signature Not Verified
Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:06.04.2023
11:16:51
ANISH PRAMOD PATEL ..... Petitioner
Through: Ms. Himanshi Nagpal, Ms. Prachi
Sharma and Mr. Satyam Pandey,
Advocates
versus
KIRAN JYOT MAINI ..... Respondent
Through: Mr. Gaurav Bhatia, Sr. Advocate
along with Mr. Vikas Tiwari, Mr.
Pawan Shree Agrawal and Ms.
Shubhangi Negi, Advocates
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 05.04.2023
1. Learned counsel for the respondent in CRL.M.C. 406/2023 states that the main counsel is not available today due to some personal difficulty. Though this Court has intervened to try and settle the matter, the matter could not be settled at this stage. Therefore, list the matter for final disposal on 13.04.2023 at 3:00 PM.
2. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J APRIL 5, 2023/zp Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:06.04.2023 11:16:51