Delhi High Court - Orders
Urvashi Agagrwal And Others vs Inderpaul Aggarwal on 19 May, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~mentioning
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 208/2023 & CRL.M.A. 892/2023
URVASHI AGAGRWAL AND OTHERS ..... Petitioners
Through: Ms. Kajal Kadam with Mr. Mukul
Gupta, Advocates.
versus
INDERPAUL AGGARWAL ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 19.05.2023
1. Upon being mentioned by Ms. Kajal Kadam, learned counsel for the petitioners, this matter is taken on Board.
2. Learned counsel for the petitioners submits that on 15.05.2023 this matter has been transferred before Hon'ble Mr. Justice Anup Jairam Bhambhani on 06.07.2023 before which the connected petition being Crl. Revision Petition 393 of 2022 is listed and inadvertently the above submission has not been reflected in the said order. Ordered accordingly.
3. The order dated 15.05.2023 is corrected and it now reads as under:
" ...CRL.M.C. 208/2023 & CRL.M.A. 892/2023 URVASHI AGAGRWAL AND OTHERS ..... Petitioners Through: Mr. Praveen Suri, Advocate.
versus
INDERPAUL AGGARWAL ..... Respondent
Respondent-in-person.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA 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 24/09/2023 at 17:08:45 ORDER % 15.05.2023
1. It is stated that the connected petition being Criminal Revision Petition No. 393 of 2022 is coming up before Hon'ble Mr. Justice Anup Jairam Bhambhani on 06.07.2023. He prays that this petition may also be listed before the said Bench and also praying for continuance of interim order.
2. However, Respondent appears in person and submits his opposition to continuance of interim order passed by this Court on 03.02.2023.
3. Subject to the orders of Hon'ble the Chief Justice, list before Hon'ble Mr. Justice Anup Jairam Bhambhani on 06.07.2023 along with Crl. Revision Petition No. 393/2022.
4. Interim order(s), if any, to continue till the next date of hearing.
5. The order be uploaded on the website forthwith..."
4. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MAY 19, 2023/zp Click here to check corrigendum, if any 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 24/09/2023 at 17:08:45