Delhi High Court - Orders
Amandeep Gill & Anr vs The State Govt Of Nct Of Delhi on 1 March, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5219/2017 & CRL.M.A. 20512/2017
AMANDEEP GILL & ANR ..... Petitioners
Through: Mr. Harshvardhan Pandey, Advocate
with Mr. Rohish Arora, Advocate.
versus
THE STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Tarang Srivastava, APP for the
State with S.I. Ajay, P.S: Neb Sarai.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 01.03.2023 Counsel for the parties are permitted to file written synopses of their respective submissions alongwith a list of judicial precedents they seek to rely upon not exceeding 03 pages; with copies to the opposing counsel, before the next of hearing.
Interim order to continue, till the next date of hearing. Re-notify on 19th July 2023.
ANUP JAIRAM BHAMBHANI, J MARCH 1, 2023 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:06.03.2023 16:49:54