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Delhi High Court - Orders

State (Gnct 0F Delhi) vs Netrapal Singh & Ors on 25 May, 2023

Author: Amit Sharma

Bench: Amit Sharma

                                    $~21
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.A. 217/2017 & CRL.M.A. 1346/2016
                                                STATE (GNCT 0F DELHI)                                                            ..... Appellant
                                                              Through:                                         Ms. Manjeet Arya, APP for the State.
                                                                                                               SI Surender Kumar, Crime Branch.
                                                                                      versus

                                                NETRAPAL SINGH & ORS                                                             ..... Respondents
                                                             Through:                                          Mr. Arshdeep Singh Khurana,
                                                                                                               Mr. Hitesh Rai and Mr. Harsh
                                                                                                               Srivastava, Advocates for R-1, 3 and
                                                                                                               4.
                                                                                                               Mr. Hirein Sharma and Ms. Meena
                                                                                                               Chaudhary Sharma, Advocates for
                                                                                                               R-5 to 9.
                                                CORAM:
                                                HON'BLE MR. JUSTICE AMIT SHARMA
                                                                                      ORDER

% 25.05.2023

1. Learned counsel appearing on behalf of the respondents seeks time to place on record a judgment on which he seeks to place reliance upon. Let the same be done before the next date of hearing, with an advance copy to learned APP for the State.

2. Arguments heard in part.

3. List for further arguments on 31.07.2023.

AMIT SHARMA, J MAY 25, 2023/sn 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 25/09/2023 at 08:00:55