Delhi High Court - Orders
Swararaj @ Raj Shrikant Thackeray vs State & Ors on 27 February, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~23 to 31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2144/2013, CRL.M.A. 8337/2013, CRL.M.A. 33690/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
STATE & ORS. ..... Respondents
24
+ CRL.M.C. 2972/2013, CRL.M.A. 11255/2013, CRL.M.A.
33687/2018
SWARARAJ @ RAJ SHRIKANT THAKERAY & ANR.
..... Petitioners
versus
STATE & ANR. ..... Respondent
25
+ CRL.M.C. 2145/2013, CRL.M.A. 8342/2013,CRL.M.A. 33689/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY..... Petitioner
versus
STATE & ORS. ..... Respondents
26
+ CRL.M.C. 2146/2013, CRL.M.A. 8344/2013, CRL.M.A. 33688/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
STATE & ORS. ..... Respondents
27
+ W.P.(CRL) 158/2013, CRL.M.A. 1117/2013, CRL.M.A. 33750/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
Signature Not Verified
Digitally Signed byAMIT
ARORA
Signing Date:01.03.2023
13:02:59
STATE & ANR. ..... Respondents
28
+ W.P.(CRL) 159/2013, CRL.M.A. 1127/2013,CRL.M.A. 17468/2013
CRL.M.A. 33751/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
STATE & ANR. ..... Respondents
29
+ W.P.(CRL) 200/2013, CRL.M.A. 1526/2013, CRL.M.A. 33748/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
STATE & ANR. ..... Respondents
30
+ W.P.(CRL) 201/2013, CRL.M.A. 1542/2013, CRL.M.A. 33755/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
STATE & ANR. ..... Respondents
31
+ W.P.(CRL) 202/2013, CRL.M.A. 1529/2013, CRL.M.A. 33749/2018
SWARARAJ @ RAJ SHRIKANT THACKERAY ..... Petitioner
versus
STATE & ANR. ..... Respondents
Memo of Appearance: For Petitioners : Mr. Arunabh Chowdhury,
Sr. Adv. with Mr. Sayaji Nangre, Mr. Karma Dorjee, Advs. in
CRL.M.C. 2144/2013,CRL.M.C. 2972/2013, CRL.M.C. 2145/2013
CRL.M.C. 2146/2013
Signature Not Verified
Digitally Signed byAMIT
ARORA
Signing Date:01.03.2023
13:02:59
Mr. Anupam Lal Das, Mr. Sayaji Nangre, Mr. Vaibhav Tomar, Mr.
Anirudh Singh, Mr. Isrishanu Barun, Advs. in W.P.(CRL) 158/2013,
W.P.(CRL) 159/2013, W.P.(CRL) 200/2013
W.P.(CRL) 201/2013, W.P.(CRL) 202/2013
For respondent: Ms. Rupali Bandhopadhya, ASC for State with
Mr. Akshay Kumar, Mr. Abhijeet Kumar, Advs.
Mr. Anup Kumar Sinha, Adv. for R-2 in
W.P.(CRL) 159/2013
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 27.02.2023 Arguments heard in part.
In the present case, the contents of the newspaper articles as well as speeches on the electronic media are not available before the Court.
In this view of the matter, the Trial Court records be digitized and annexed along with the present petitions.
The learned counsel for the parties are at liberty to take copies of the same in accordance with High Court Practice Directions.
List on 13.03.2023 at 02:30 PM.
Interim orders, if any, to continue.
JASMEET SINGH, J FEBRUARY 27, 2023/dm Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:01.03.2023 13:02:59