Delhi High Court - Orders
State (Nct Of Delhi) vs Sunil Rathi & Ors on 8 September, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 307/2017
STATE (NCT OF DELHI) ..... Appellant
Through: Mr. Amit Ahlawat, APP for State.
versus
SUNIL RATHI & ORS. ..... Respondents
Through: Mr. Ashutosh Bhardwaj, Mr. Gaurav
Sasan and Mr. Sanjay Gupta,
Advocates for R-1.
Mr. Harsh Prabhakar, Amicus Curiae,
DHCLSC and Mr. Dhruv Chaudhary,
for R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 08.09.2022
1. Learned APP for the State submits that within a period of four weeks from today, he will submit his written synopsis along with relevant judgments. Let the same be done.
2. Learned counsel appearing for respondent no.1 submits that he has already submitted the written synopsis.
3. Learned counsel appearing for respondent no.2 submits that he will file his written synopsis along with relevant judgments with this period of four weeks.
4. List on 19.01.2023.
PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 8, 2022/hk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRATIMA Signing Date:17.09.2022 13:37:15