Delhi High Court - Orders
State (Nct Of Delhi) vs Subhash Bahadur @ Upender & Anr on 13 September, 2023
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 482/2017
STATE (NCT OF DELHI)
..... Petitioner
Through: SI Jogender, PS Maurya
Enclave.
versus
SUBHASH BAHADUR @ UPENDER & ANR
..... Respondents
Through: Mr. Archit Upadhyaya,
Advocate for R-1.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 13.09.2023 Matter is pending for service of R-2.
As per office note, notice sent to R-2 on the 1st address received back unserved with the report 'no such person at the given address' and notice sent to R-2 on the 2nd address is awaited.
Petitioner is directed to file the fresh address of R-2 within four weeks from today and thereafter fresh notice be issued to R-2 through Ministry of External Affairs, returnable on 15.01.2024.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) SEPTEMBER 13, 2023/yo This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 19:12:07