Delhi High Court - Orders
Aditya Sarda vs Arjun Singh on 5 October, 2020
Author: Anu Malhotra
Bench: Anu Malhotra
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6089/2019 & CRL.M.A. 41388/2019
ADITYA SARDA ..... Petitioner
Through: Mr. Jhum Jhum Sarkar, Mr. Sanjeev
Sahay, Advs.
versus
ARJUN SINGH ..... Respondent
Through: Mr. Ashok Kr. Jain, Adv.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 05.10.2020 The matter in terms of proceedings dated 30.01.2020 is indicated to have been listed for the date 24.03.2020 and in view of the prevailing pandemic, the matter has been renotified to be taken up on 14.12.2020 and has been taken up in view of the directions of the Hon'ble Supreme Court in W.P.(Civil) 699/2016 titled as ASHWINI KUMAR UPADHYAY & ORS. Vs. UNION OF INDIA & ORS. with specific directions in paras B(b), 11 and 20 thereof.
In view thereof as learned counsel for the petitioner submits that she is in some difficulty in as much as her office has been damaged, the matter be renotified for hearing on 04.11.2020 at the end of the Board, till which date, the interim order shall continue.
Copy of this order be sent to the learned trial Court.
ANU MALHOTRA, J OCTOBER 5, 2020/vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.10.2020 18:59:30 This file is digitally signed by PS to HMJ ANU MALHOTRA.