Delhi High Court - Orders
Petitioner'S Case) Vilas Rao Koli vs The State Of Nct Of Delhi & Anr on 10 January, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~15 (2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1286/2019 & CM No. 39030/2019 (for transfer of the
petitioner's case)
VILAS RAO KOLI ..... Petitioner
Through: None.
versus
THE STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Prateek Vaish for Mr. Vipul
Pankaj Sanghi and Ms. Ananya Kar
Sanghi, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 10.01.2022 [VIA VIDEO CONFERENCING]
1. None appears on behalf of the petitioner and the respondent no.2, the main contesting party.
2. Let Court Notice be issued through email to the counsels appearing on behalf of the petitioner and the respondent no.2. In the event that the email ID of the counsel/s is unavailable, Court Notice to be issued through WhatsApp.
3. List on 8th April, 2022.
4. Interim orders to continue.
AMIT BANSAL, J.
JANUARY 10, 2022 at Signature Not Verified Signed By:ARUNA KANWAR Signing Date:11.01.2022 23:13:17