Delhi High Court - Orders
Umar Khalid vs State Of National Capital Territory Of ... on 19 May, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 173/2022
UMAR KHALID ..... Appellant
Represented by: Ms.Sanya Kumar with Ms.R.Deva,
Advocates.
Versus
STATE OF NATIONAL CAPITAL TERRITORY OF DELHI
..... Respondent
Represented by: Mr.Amit Prasad, Special P.P. for the
State and Mr.Ayodhya Prasad,
Mr.Suyash Pathak, Mr.Tusshar Arora,
Advocates with Mr.Pramod
Kushwaha, DCP/Special Cell,
Inspector Lokesh Sharma, Inspector
Pramod & Inspector Anil Kumar,
Special Cell.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 19.05.2022
1. From the order sheets, it is evident that the matter is part-heard before the Division Bench comprising of Hon'ble Mr. Justice Siddharth Mridul and Hon'ble Mr. Justice Rajnish Bhatnagar.
2. List this appeal before the said Bench, subject to orders of Hon'ble the Acting Chief Justice on 20th May 2022.
CRL.A. 173/2022 page 1 of 2 Signature Not Verified Digitally Signed By:VANDANA Signing Date:20.05.2022 14:59:03
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MINI PUSHKARNA, J.
MAY 19, 2022/akb
CRL.A. 173/2022 page 2 of 2
Signature Not Verified
Digitally Signed
By:VANDANA
Signing Date:20.05.2022
14:59:03