Delhi High Court - Orders
Court On Its Own Motion vs Commissioner Of Police, Delhi on 16 January, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~23 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 871/2018, CM No. 51324/2018
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr. Mehmood Pracha,
Mr. R.H.A.Sikander, Mr. Prateek
Gupta, Mohd. Danish,
Mr. A. Chaliha, and Mr. Vidushi
Bajpai, Advs.
versus
COMMISSIONER OF POLICE, DELHI ..... Respondent
Through: Mr. Vipin Anand, Adv.
Mr. Pramod Kushwaha, DCP,
Mr. K.G. Tyagi, ACP, Mr. Govind
Sharma, ACP, Mr. V.K. Pandey,
ACP, Mr. Bhushan Kumar Azad,
Insp., Mr. Mukesh Kumar, Insp.,
Mr. Pramod Chauhan, Insp., Mr. Anil
Kumar, Insp. and Mr. V.K. Khatana,
ACP, (Vigilance).
AND
+ W.P.(CRL) 294/2018, CRL. M.A. 1737/2018
DELHI HIGH COURT BAR ASSOCIATION & ORS ..... Petitioner
Through: None.
versus
STATE OF NCT OF DELHI & ORS ..... Respondent
Through: Mr. Anil Soni, CGSC for with Ms.
Priyanka Singh, Adv.
Mr. Pramod Kushwaha, DCP,
Mr. K.G. Tyagi, ACP, Mr. Govind
Sharma, ACP, Mr. V.K. Pandey,
ACP, Mr. Bhushan Kumar Azad,
Insp., Mr. Mukesh Kumar, Insp.,
Mr. Pramod Chauhan, Insp., Mr. Anil
Kumar, Insp. and Mr. V.K. Khatana,
ACP, (Vigilance).
AND
+ W.P.(CRL) 2017/2018, CRL.M.A. 12353/2018
BRIJESH UPPAL ..... Petitioner
Through: Mr. Mehmood Pracha,
Mr. R.H.A.Sikander, Mr. Prateek
Gupta, Mohd. Danish,
Mr. A. Chaliha, and Mr. Vidushi
Bajpai, Advs.
versus
STATE OF NCT & ORS ..... Respondent
Through: Mr. Rahul Mehra, SC (Crl.) with
Mr. Rajesh Mahajan, ASC for State
with Ms. Jyoti Babbar, Advs. for
State.
Mr. Vipin Anand, Adv.
Mr. Pramod Kushwaha, DCP,
Mr. K.G. Tyagi, ACP, Mr. Govind
Sharma, ACP, Mr. V.K. Pandey,
ACP, Mr. Bhushan Kumar Azad,
Insp., Mr. Mukesh Kumar, Insp.,
Mr. Pramod Chauhan, Insp., Mr. Anil
Kumar, Insp. and Mr. V.K. Khatana,
ACP, (Vigilance).
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 16.01.2019 List on March 05, 2019 at 02:15 P.M. CHIEF JUSTICE V. KAMESWAR RAO, J JANUARY 16, 2019/aky