Delhi High Court - Orders
Alok Govil vs Smita Agarwal on 16 August, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO CONFERENCING)
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1877/2021
ALOK GOVIL ..... Petitioner
Through: Ms. Malavika Rajkotia Mr.
Siddhartha Tanwar and Mr. Udit
Gupta, Advs.
versus
SMITA AGARWAL ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 16.08.2021 CRL.M.A. 12866/2021 Exemption allowed, subject to just exceptions. The application stands disposed of.
CRL.M.C. 1877/2021 & CRL.M.A. 12867/2021 & CRL.M.A. 12868/2021
1. It is submitted by the counsel for the petitioner that while deciding the stay application learned ASJ instead of looking into the prima facie case, has even touched the merits of the case, which was not required at that stage, and as a consequence thereof, he has in a way disposed of the appeal filed by the petitioner. It is further submitted that the main appeal is coming up for hearing on 22.9.2021. She further submitted that at least direction be given to learned ASJ to hear and dispose of the appeal as expeditiously as possible.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.08.2021 16:38(VIA VIDEO CONFERENCING)
2. Issue notice to the respondent by all possible modes, on the petitioner taking the necessary steps, returnable on 21st October, 2021.
3. Learned ASJ shall dispose of the appeal as expeditiously as possible.
RAJNISH BHATNAGAR, J AUGUST 16, 2021 ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:17.08.2021 16:38