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Delhi High Court - Orders

Mangat Ram Alagh vs State on 19 March, 2025

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                                    $~O-59
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           TEST.CAS. 28/2003, I.A. 44115/2024 and I.A. 44423/2024
                                                MANGAT RAM ALAGH                                                                .....Petitioner
                                                                                      Through:                 Mr.Puneet Taneja, Mr.Manmohan
                                                                                                               Singh Narula, Mr.Amit Yadav and
                                                                                                               Mr.Anil Kumar, Advocates.

                                                                                      versus

                                                STATE                                                                           .....Respondent
                                                                                      Through:                 Mr.Rajat Aneja and Mr.Saroya,
                                                                                                               Advocates for R-2(iii).
                                                                                                               Mr.Rahul Malhotra, Mr.Siddharth
                                                                                                               Singh, Mr.Rishabh Singh and
                                                                                                               Mr.Chirag Goyal, Advocates for R-4.

                                    CORAM:
                                    HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                                                      ORDER

% 19.03.2025 I.A. 44116/2024 (Condonation of delay)

1. For the reasons stated in the application, the same stands allowed. The delay of 26 days in filing the application stands condoned.

2. The application stands disposed of.

I.A. 44115/2024 (under Order I Rule 10 of CPC) I.A. 44423/2024 (under Order XXH Rule 4A)

1. Learned counsel for both parties undertakes to place on record written submissions [with reference to the PDF page number of the digital record of the Court], along with a convenience compilation of the relevant documents, This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2025 at 22:32:13 and compilation on the judgments [with an index of the relevant paragraph(s) of the said decision(s), along with reference to the corresponding proposition of law] within a period of four weeks from today.

2. They are further directed to keep ready a hard copy of the aforesaid, to be presented at the time of the hearing.

3. List these applications for consideration on 18.08.2025.

PURUSHAINDRA KUMAR KAURAV, J MARCH 19, 2025 Nc/@m Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2025 at 22:32:13