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Ritesh Taneja vs Nct Of Delhi & Anr on 22 July, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~42
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    W.P.(CRL) 1302/2021
                                     RITESH TANEJA                                   ..... Petitioner
                                                       Through : Mr.Aamir Chaudhary, Advocate.
                                                       versus
                                     NCT OF DELHI & ANR.                             ..... Respondent
                                                       Through : Mr.Karan Dhalla, Advocate for
                                                                   Mr.Avinder Singh, ASC for State.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                       ORDER

% 22.07.2021

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to the condition that petitioner will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court.

3. The application stands disposed of.

4. Exemption allowed, subject to all just exceptions.

5. The application stands disposed of. W.P.(CRL) 1302/2021

6. No time left today.

7. List on 21.10.2021.

YOGESH KHANNA, J.

JULY 22, 2021 R Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:23.07.2021 13:39