Delhi High Court - Orders
Swararaj @ Raj Shrikant Thackeray vs State & Ors on 18 August, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~13 to 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2144/2013 & CRL.M.A. 8337/2013, 33690/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr.Vaibhav Tomar and Mr.Shubham
Karnwal, Advocates.
versus
STATE & ORS. ..... Respondents
Through: Ms.Rupali Bandhopadhya, ASC for
State along with Mr.Akshay Kumar and
Mr.Abhijeet Kumar, Advocates for respondent
no.1.
+ CRL.M.C. 2972/2013 & CRL.M.A. 11255/2013, 33687/2018
SWARARAJ @ RAJ SHRIKANT THAKERAY & ANR.
..... Petitioners
Through: Mr.Vaibhav Tomar and Mr.Shubham
Karnwal, Advocates.
Versus
STATE & ANR. ..... Respondents
Through: Ms.Rupali Bandhopadhya, ASC for
State along with Mr.Akshay Kumar and
Mr.Abhijeet Kumar, Advocates for respondent
no.1.
+ CRL.M.C. 2145/2013 & CRL.M.A. 8342/2013, 33689/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr.Vaibhav Tomar and Mr.Shubham
Karnwal, Advocates.
versus
Signature Not Verified
Digitally Signed
By:PRIYA
Signing Date:26.08.2022
18:55:41
STATE & ORS. ..... Respondents
Through: Ms.Rupali Bandhopadhya, ASC for
State along with Mr.Akshay Kumar and
Mr.Abhijeet Kumar, Advocates for respondent
no.1.
+ CRL.M.C. 2146/2013 & CRL.M.A. 8344/2013, 33688/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
Through: Mr.Vaibhav Tomar and Mr.Shubham
Karnwal, Advocates.
versus
STATE & ORS. ..... Respondents
Through: Ms.Rupali Bandhopadhya, ASC for
State along with Mr.Akshay Kumar and
Mr.Abhijeet Kumar, Advocates for respondent
no.1.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 18.08.2022
1. Learned counsel appearing on behalf of the petitioners submits that the arguing counsel is in some personal difficulty therefore, he is unable to appear before the Court and argue the matters today.
2. Learned counsel appearing on behalf of the petitioners, however, undertakes to file revised written submissions along with relevant documents and the order of summoning in each matter, within a period of two weeks from today.
3. List all the petitions on 22.09.2022, for hearing at the end of the Board.
PURUSHAINDRA KUMAR KAURAV, J AUGUST 18, 2022/MJ Signature Not Verified Digitally Signed By:PRIYA Signing Date:26.08.2022 18:55:41