Delhi High Court - Orders
Azad @ Gourav vs State Of Gnct Of Delhi & Anr on 21 November, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 593/2022 & CRL.M.(BAIL) 1420/2022
AZAD @ GOURAV ..... Appellant
Through: Mr. Vibhor Garg and Mr. Derim Joy,
Advocates.
versus
STATE OF GNCT OF DELHI & ANR. ..... Respondents
Through: Mr. Hitesh Vali, APP with
Ms.Akanksha Sharma, Advocate for
State/R-1.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 21.11.2022 CRL.M.A. 24130/2022 (exemption)
1. By way of the present application, the appellant is seeking exemption from filing certified/legible/true typed copies of the annexures.
2. The application is allowed and accordingly disposed of. CRL.M.A. 24129/2022 (Delay of 60 days)
3. The present application is filed on behalf of the appellant for seeking condonation of delay of 60 days in filing the present appeal.
4. In view of the reasons stated in the application, delay of 60 days in filing the present appeal is condoned.
5. The application stands disposed of. CRL.A. 593/2022 & CRL.M.(BAIL) 1420/2022
6. List on 23rd November, 2022 for consideration.
7. Let LCR be called in e-form on the next date of hearing.
SUDHIR KUMAR JAIN, J NOVEMBER 21, 2022/N/KG Signature Not Verified Digitally Signed By:JITENDRA Signing Date:25.11.2022 17:10:59