Delhi High Court - Orders
Satish Chandra Garg vs C.B.I on 25 November, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~R-12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 137/2002
SATISH CHANDRA GARG ..... Appellant
Through: None.
versus
C.B.I. ..... Respondent
Through: Mr.Nikhil Goel, SPP with MR.Vinay
Mathew, Advocate.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 25.11.2020 (Through physical hearing) An email seeking an adjournment has been received indicating that the learned counsel for the appellant is unwell and Covid test has been conducted.
In the interest of justice, the matter be re-notified for hearing of the appeal on the date 04.01.2021 at the end of the Board.
ANU MALHOTRA, J NOVEMBER 25, 2020 'neha chopra' Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:26.11.2020 18:08:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.