Delhi High Court - Orders
Prof. Madhu Kishwar vs State Of N.C.T. Of Delhi & Ors on 18 January, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2250/2008 & CRL.M.A. 8357/2008 & CRL.M.A.
9096/2019
PROF. MADHU KISHWAR ..... Petitioner
Through: Mr. Sidharth Luthra, Senior Advocate
with mr. Narayan Krishan, Mr. Ayush
Agarwal, Mr. Karl Rustom Khan, Mr.
Udbhav Sinha & Ms. Madhu
Kishwar, Advocates.
versus
STATE OF N.C.T. OF DELHI & ORS. ..... Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Inspector Naresh
Kumar, DIU South Distt.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 18.01.2024
1. Learned counsel appearing on behalf of the respondent states that he has been recently engaged in the present matter, and seeks some time to file a reply to CRL. M.A. 13632/2023. Let the same be done within one week from today, after providing advance copy to the other side, failing which the right to file a reply will stand closed.
2. List for final disposal on 08.05.2024.
3. Interim order to continue, till the next date of hearing.
4. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JANUARY 18, 2024/at Click here to check corrigendum, if any 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 24/01/2024 at 22:56:48