Delhi High Court - Orders
Actis Consumer Grooming Products & Anr vs The State Govt Of Nct Of Delhi & Anr on 1 December, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1338/2020 & CRL.M.A. 11792/2020
ACTIS CONSUMER GROOMING PRODUCTS & ANR.
..... Petitioners
Through: Counsel for petitioner.
versus
THE STATE GOVT OF NCT OF DELHI & ANR...... Respondents
Through: Mr. Kamal Kr. Ghei, APP for State
with SI Shikhar Chaudhary, Sec-1.
EOW.
Ms. Neha Sarma. Adv/ for R-2.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 01.12.2020 (through physical hearing) Placed on record is an email sent on behalf of the respondent seeking that the matter be taken up through virtual mode of hearing. To similar effect is the submission made on behalf of the State submitting that the Addl. Standing Counsel Mr. Sanjay Lao has some difficulty in putting appearance through physical hearing. Through the mail sent on behalf of the petitioner, it is sought to be submitted that the respondent has been marked in his mail and has no objection to the virtual mode of hearing.
The reply of the respondent no.2 and the status report of the State be filed with the rejoinder thereto being filed within a period of two weeks thereafter with the copies being supplied inter se. Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:02.12.2020 17:31:48 This file is digitally signed by PS to HMJ ANU MALHOTRA.
Renotify for 14.01.2021 at the end of the Board. Interim stay granted vide order dated 28.08.2020 is extended till the next date of hearing.
ANU MALHOTRA, J DECEMBER 1, 2020 vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:02.12.2020 17:31:48 This file is digitally signed by PS to HMJ ANU MALHOTRA.