Delhi High Court - Orders
K. Dhanalakshmi vs Union Of India & Anr on 1 March, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4594/2019 & CRL.M.A. 35702/2019, 38206/2019
K. DHANALAKSHMI ..... Petitioner
Through: Mr. Rajiv Singh, Advocate.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Ripu Daman Bhardwaj, Advocate
(CGSC) with Mr. Abhinav Bhardwaj,
Advocate.
Mr. Prasanta Varma, SPP with Ms.
Hiteshi Kakkar, Mr. Amrit Singh
Khalsa, Advocates.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 01.03.2023
1. Learned counsel for petitioner states that the petitioner has been discharged by the learned Trial Court. He further states that this petition has become infructuous.
2. Accordingly, the petition is disposed of as having become infructuous. Pending applications also stand dismissed.
3. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MARCH 01, 2023/kss Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:04.03.2023 13:40:50