Delhi High Court - Orders
Prof. Madhu Kishwar vs State Of N.C.T. Of Delhi & Ors on 8 May, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2250/2008 & CRL.M.A. 8357/2008, CRL.M.A.
9096/2019, CRL.M.A. 13632/2023, CRL.M.A. 14139/2024
PROF. MADHU KISHWAR ..... Petitioner
Through: Mr. Narayan Krishan and Ms. Anjani
Kumar Rai, Advs.
versus
STATE OF N.C.T. OF DELHI & ORS. ..... Respondents
Through: Mr. Naresh Chahar, APP for the State
along with Mr.Ripundam Shahi, Mr.
Adesh Taneja and Ms. Neha
Philemon, Advs .along with SI Ravi
Rana, DIU/SD.
Mr. Ajit Singh and Mr. Aditya Singh,
Advs. for R-4.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 08.05.2024
1. Trial Court record has not been received as yet.
2. Trial Court record in digitized format be called for the next date of hearing.
3. Learned counsel for respondents No.4 states that he does not want to file any reply and will argue the matter on the next date of hearing.
4. List for final disposal on 13.09.2024.
5. Interim orders, if any, to continue till the next date of hearing.
6. The order be uploaded on the website forthwith.
MAY 8, 2024/A SWARANA KANTA SHARMA, J 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 10/05/2024 at 23:12:15