Delhi High Court - Orders
Salesh Kapur vs State & Anr on 27 February, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~12 to 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3126/2019
SALESH KAPUR ..... Petitioner
Through: Mr. Shubhanshu Padhi, Mr. Aman
Verma and Mr. Niroop, Advocates
versus
STATE & ANR ..... Respondents
Through: Mr. Naresh Kumar Chahar, APP for
State with Insp. Yadram, PS: EOW.
Mr. Vaibhav Tomar, Mr. Kunal
Sharma and Mr. Kehsav Saini,
Advocates for Respondent No. 2
(13)
+ CRL.M.C. 3127/2019
R.K. SEHGAL ..... Petitioner
Through: Mr. Shubhanshu Padhi, Mr. Aman
Verma and Mr. Niroop, Advocates
versus
STATE & ANR ..... Respondents
Through: Mr. Naresh Kumar Chahar, APP for
State with Insp. Yadram, PS: EOW.
Mr. Vaibhav Tomar, Mr. Kunal
Sharma and Mr. Kehsav Saini,
Advocates for Respondent No. 2
(14)
+ CRL.M.C. 3128/2019
COL. KARTIKEY SINHA & ANR .... Petitioners
Through: Mr. Shubhanshu Padhi, Mr. Aman
Verma and Mr. Niroop, Advocates
versus
STATE & ANR ..... Respondents
Through: Mr. Naresh Kumar Chahar, APP for
State with Insp. Yadram, PS: EOW.
Mr. Vaibhav Tomar, Mr. Kunal
Sharma and Mr. Kehsav Saini,
Advocates for Respondent No. 2
Signature Not Verified
Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:02.03.2023
15:28:25
(15)
+ CRL.M.C. 1458/2021
AVDHESH KUMAR GOEL ..... Petitioner
Through: Mr. Mohit Mathur, Sr. Advocate
along with Mr. Vaibhav Tomar, Mr.
Kunal Sharma and Mr. Kehsav Saini,
Advocates
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Naresh Kumar Chahar, APP for
State with Insp. Yadram, PS: EOW.
(16)
+ CRL.M.C. 1509/2021
AVDHESH KUMAR GOEL ..... Petitioner
Through: Mr. Mohit Mathur, Sr. Advocate
along with Mr. Vaibhav Tomar, Mr.
Kunal Sharma and Mr. Kehsav Saini,
Advocates
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Naresh Kumar Chahar, APP for
State with Insp. Yadram, PS: EOW.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 27.02.2023
1. Passover has been sought by the petitioner in CRL.M.C. 3126/2019, CRL.M.C. 3127/2019 and CRL.M.C. 3128/2019 and passover has been sought by the respondent in CRL.M.C. 1458/2021 and CRL.M.C. 1509/2021. Passover is not possible today.
2. Mr. Mohan Mathur, learned senior counsel also states that he is not available after lunch.
3. Accordingly, re-notify on 10.07.2023.
Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:02.03.2023 15:28:254. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J FEBRUARY 27, 2023/rk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:02.03.2023 15:28:25