Delhi High Court - Orders
Ss Joshan vs Tenzing & Anr on 12 February, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 829/2002
SS JOSHAN ..... Appellant
Through: Mr.Satish Aggarwala, Mr.Gagan
Vaswani, Advocates
versus
TENZING & ANR ..... Respondent
Through: Mr. Aashneet Singh, APP for State with
SI Kuldeep Singh
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 12.02.2024
1. Learned APP for the State has handed over a copy of the status report wherein it is stated that notice was attempted to be served to respondent No.1 at the address C2/2582, Vasant Kunj, New Delhi, where one Ms.Asha Gupta w/o. Sh. Ashok Kumar Gupta was found residing. She stated that she has been residing at the said address since June 1995 and that no person by the name of Tenzing/respondent No.1 has ever resided. Copy of the status report is taken on record.
2. Learned counsel for the appellant submits that an attempt would be made to serve the surety.
3. List on 05.03.2024.
MANOJ KUMAR OHRI, J FEBRUARY 12, 2024/na This is a digitally signed order.
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