Delhi High Court - Orders
Gaurav Gangully vs Aparna Gangully on 20 June, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 364/2021
GAURAV GANGULLY ..... Petitioner
Through: None.
versus
APARNA GANGULLY ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 20.06.2022 The present matter has been listed on the office note on the basis of communication dated 16th June, 2021 received from Principal District & Sessions Judges, West District, THC, Delhi for extension of time.
The office note indicates that this Court vide order dated 17 th December, 2021 had ordered the Trial Court to dispose of the appeal as expeditiously as possible preferably within six months. However, Sh. Sunil Kumar Sharma, ASJ-09, West District, THC, Delhi has requested this Court to grant some more time to conclude the proceedings in CRL. A. No. 5/2020 on the ground that he took charge of the said Court only w.e.f. 26 th May, 2022 and on 4th June, 2022, an adjournment was sought on behalf of the appellant namely Gaurav Ganguly as his counsel was unwell.
In view of the communication received, the time is further extended for a period of two months.
Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:23.06.2022 11:06:51Let the necessary communication be sent to the concerned Court.
DINESH KUMAR SHARMA, J (VACATION JUDGE) JUNE 20, 2022 Pallavi Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:23.06.2022 11:06:51