Delhi High Court - Orders
Ak & Anr vs Union Of India & Ors on 8 April, 2024
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3687/2024 & CM APPL. 15177/2024
AK & ANR. ..... Petitioners
Through: Mr. Kapil Sankhla, Mr. Akhilesh
Aggarwal Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Mukul Singh, CGSC with Mr.
Bharat Singh, Advocates for R-1
Ms. Mamta Jha, Mr. Rohan Ahuja,
Ms. Shruttima Ehersa, Ms. Diya
Viswanath, Mr. Rahul Choudhary,
Advocates
Mr. Jawahar Raja, Mr. R. Jain, Mr. P.
Goyal, Ms. Aditi Saraswat, Advocates
for Indian Kanoon
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 08.04.2024
1. The present writ petition is filed under Articles 226 & 227 of the Constitution for issuance of direction to remove the judgment dated 18.03.2017 titled as State V Anjum Khanna & Anr. passed by the court of ASJ, West, Tis Hazari Courts arising out of FIR bearing no.0347/2016 registered at P.S. Hari Nagar and judgment dated 06.08.2018 titled as State V Anjum Khanna & Anr. passed by the court of ASJ, West, Tis Hazari Courts arising out of FIR bearing no.0347/2016 registered at P.S. Hari Nagar and judgment dated 12.09.2017 titled as State V Anjum Khanna & 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 19/04/2024 at 22:42:51 Anr. passed by this Court in CRL. REV. P. 504/2017 and for removal of various judgments as detailed in the prayer clause of the petition.
2. The counsel for the petitioners argued that the publication of the judgments as detailed hereinabove is causing miserable loss to the petitioner no.2 as he has already lost 04 jobs on previous occasions. He prayed that the name of the petitioners be masked or these judgments be removed from different websites/social media platforms and other sources.
3. The respective counsel for the respondents seek time to file the counter-affidavits. Let the same be filed within a week with advance copy to the counsel for the petitioners. Rejoinder thereto, if any, be filed before the next date of hearing.
4. List on 30.04.2024.
DR. SUDHIR KUMAR JAIN, J APRIL 8, 2024/j/am 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 19/04/2024 at 22:42:51