Delhi High Court - Orders
State Of Nct Of Delhi vs Gaurav @ Sanjay on 21 March, 2018
Author: Vipin Sanghi
Bench: Vipin Sanghi, P.S.Teji
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 147/2018 & CRL.M.A. 3970/2018
STATE OF NCT OF DELHI ..... Petitioner
Through: Ms. Aashaa Tiwari, Additional Public
Prosecutor for the State with SI
Maneeta, PS - Sangam Vihar
versus
GAURAV @ SANJAY ..... Respondent
Through: Respondent in person
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE P.S.TEJI
ORDER
% 21.03.2018 The respondent - Gaurav @ Sanjay is present in Court. He has provided his mobile number, which is - 7065246029. He is directed to keep the same in working condition and not change the same without prior intimation to the Court.
Gaurav states that he shall engage his own private counsel. List on 25th April, 2018.
In the meantime, the respondent shall file the reply to the delay application. On the next date, the respondent should personally remain present in Court.
VIPIN SANGHI, J P.S.TEJI, J MARCH 21, 2018/PB