Delhi High Court - Orders
Ram Nari Meena vs The State (Nct Of Delhi) & Anr on 8 July, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~2 to 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5072/2014 & CRL.M.A. 17360/2014
RAM NARI MEENA ..... Petitioner
Through: Mr. Mohit Mathur, Senior Advocate
alongwith Mr. Sidhant Bhati & Mr. Vibhor Garg,
Advocates
Versus
THE STATE (NCT OF DELHI) & ANR ..... Respondents
Through: Mr. Amit Chadha, APP for State with SI
Vijay Pal Singh, P.S. CWC Nank Pura
Mr. Navin Sharma, Advocate for Respondent No.2
+ CRL.M.C. 4304/2014
RAM SAHAY MEENA KALKY & ANR ..... Petitioners
Through: Mr. Mohit Mathur, Senior Advocate
alongwith Mr. Sidhant Bhati & Mr. Vibhor Garg,
Advocates
Versus
STATE & ANR ..... Respondents
Through: Mr. Amit Chadha, APP for State with SI
Vijay Pal Singh, P.S. CWC Nank Pura
Mr. Navin Sharma, Advocate for Respondent No.2
+ CRL.M.C. 5066/2014
JAGAN LAL MEENA ..... Petitioner
Through: Mr. Mohit Mathur, Senior Advocate
alongwith Mr. Sidhant Bhati & Mr. Vibhor Garg,
Advocates
Signature Not Verified
Digitally Signed
By:PRIYA
Signing Date:16.07.2022
12:17:43
Versus
STATE & ANR ..... Respondents
Through: Mr. Amit Chadha, APP for State with SI
Vijay Pal Singh, P.S. CWC Nank Pura
Mr. Navin Sharma, Advocate for Respondent No.2
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 08.07.2022
1. The present petitions have already been admitted.
2. Learned counsel appearing on behalf of the parties submit that written synopsis shall be filed within a period of four weeks. Learned counsel for the complainant, however, submits that the stay is operating against him since 2019.
3. Learned counsel for the complainant is at liberty to file appropriate application for vacation of the Stay.
4. List these petitions in the category of 'Regular' in due course. Till then, interim orders to continue.
PURUSHAINDRA KUMAR KAURAV, J JULY 8, 2022 p'ma Signature Not Verified Digitally Signed By:PRIYA Signing Date:16.07.2022 12:17:43