Delhi High Court - Orders
State (Govt. Of Nct Of Delhi) vs Ashwani Aggarwal @ Tinku Mandi & Ors on 29 January, 2019
Author: Sunil Gaur
Bench: Sunil Gaur
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 1100/2015
STATE (GOVT. OF NCT OF DELHI) .....Appellant
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Kirtiman
Singh, CGSC.
Mr. Rajesh Mahajan, ASC-State
with Ms. Jyoti Babbar, Advocate.
Ms. Neelam Sharma, Additional
Public Prosecutor for respondent-
State.
versus
ASHWANI AGGARWAL @ TINKU MANDI & ORS.
.....Respondents
Through: Ms. Manisha Bhaudari and
Mr.Omkar Shrivastava, Advocate
for R-1.
Mr. Amitabh Narendra, Advocate
for R-9.
Mr.Puneet Bhati, Mr. Pramod
Kumar and Mr. Anurag, Advocate
for R-10, 11, 19, 20, 21, 31 & 33.
Ms. Megha Bahl, Advocate for R-
12.
Mr. Pavan Narang, Mr. Anish
Dhingra, Mr. Siddarth Nanda,
Advocate for R-13.
Mr. Santosh Kumar Chauriha,
Advocate for R-14.
Mr. Digvijay and Mr. D.D.
Sharma, Advocate for R-18.
Mr. Nikhil Mehta, Advocate for R-
23 & 25.
Ms. Meena Pandey, Advocate for
R-28.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 29.01.2019 The matter is received by way of transfer. Learned counsel for contesting respondents submits that they will collect short compilation from appellant's counsel and they will also prepare their own short compilations.
Let both sides exchange their short compilations a week prior to the next date of hearing.
List for hearing on 02nd April, 2019 at the end of the Board.
SUNIL GAUR, J JANUARY 29, 2019 Pallavi