Delhi High Court - Orders
Court On Its Own Motion vs Re : Virender Kumar Advocate on 11 November, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~A-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.C.REF. 1/2019
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr. Harsh Prabhakar, Amicus Curiae.
versus
RE : VIRENDER KUMAR ADVOCATE ..... Respondent
Through: Mr. Ashish Dutta, APP for the State.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 11.11.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
No one appears for the contemnor/respondent Mr. Virender Kumar, Advocate. In the interests of justice, adverse orders are deferred.
Let notice of default be issued to the respondent/contemnor, also through counsel who has entered appearance, by all permissible modes, including dasti, to be executed through the SHO of the concerned police station, returnable on 07.02.2022.
Let the notice indicate that the respondent/contemnor is required to remain present before this court on the next date of hearing.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J NOVEMBER 11, 2021/Ne Click here to check corrigendum, if any Signature Not Verified Digitally signed by:DURGESH NANDAN Signing Date:12.11.2021 Crl. C. Ref. 1/2019 Page 1 of 1 21:58:39