Delhi High Court - Orders
Mohd Subhan vs Abdul Wahab on 17 December, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~50 & 51(1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 119/2020, CM APPL. 8096/2020 & CM APPL. 18722/2020
MOHD SUBHAN ..... Petitioner
versus
ABDUL WAHAB ..... Respondent
+ RC.REV. 120/2020, CM APPL. 8116/2020 & CM APPL. 18786/2020
MOHD HANNAN & ANR ..... Petitioners
versus
ABDUL BASIT ..... Respondent
Through: Mr. Maroof Ahmad, Advocate for
Mr. Bahar U. Barqi, Advocate for the
petitioners.
Mr. S.D. Ansari, Advocate for the
respondents.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 17.12.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. An adjournment is sought on account of non-availability of the main counsel for the petitioner.
2. At his request list on 10.01.2022.
NAJMI WAZIRI, J DECEMBER 17, 2021 SS Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:20.12.2021 17:27:59