Delhi High Court - Orders
Ss Joshan vs Tenzing & Anr on 30 July, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 829/2002
SS JOSHAN .....Appellant
Through: Mr. Satish Aggarwala, Sr. Special
Counsel.
versus
TENZING & ANR .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 30.07.2024
1. A perusal of the order dated 22.10.2002 would show that the Court while granting leave to appeal, also noted that respondent No.2 has since expired. A further perusal of the order would show that respondent No.1 had appeared earlier on 20.11.2001 and was represented through a counsel on 22.10.2002. Thereafter, despite many efforts and the initiation of proceedings under Section 82 Cr.P.C., respondent No.1 could not be traced. Even the matter was adjourned sine die vide order dated 30.08.2010. Although, subsequent efforts were made, tracing respondent No.1 remained futile.
2. In these circumstances, this Court deems it fit to appoint Mr. Amit Chadha, Advocate as Amicus Curiae to represent respondent No.1. Registry shall supply soft copy of the complete paper book to Mr. Chadha.
3. Renotify on 25.09.2024.
MANOJ KUMAR OHRI, J JULY 30, 2024/ga This is a digitally signed order.
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