Delhi High Court - Orders
Mahinder Pratap Bhalla vs State & Ors on 8 January, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 563/2016
MAHINDER PRATAP BHALLA ..... Petitioner
Represented by: Mr. Sunil Goyal and Mr. Deepak,
Advocates.
versus
STATE & ORS. ..... Respondent
Represented by: Ms. Meenakshi Chauhan, APP for the
State.
Mr. Badar Mahmood, Advocate for
R-2 to 5.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 08.01.2019 Since the leave petition has been sought against the order of discharge, the present petition is required to be treated as revision petition.
Registry is directed to treat the present petition as revision petition and list before Roster Bench subject to orders of Hon'ble the Chief Justice.
List on 20th March, 2019.
MUKTA GUPTA, J.
JANUARY 08, 2019 'yo'