Delhi High Court - Orders
M/S Sawhney Buildwell Llp vs State Of Nct Of Delhi & Ors on 2 June, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1344/2022
M/S SAWHNEY BUILDWELL LLP ..... Petitioner
Through: Mr. Sudarshan Rajan, Mr. Hitain
Bajaj and Mr. Vijay Kr. Sharma,
Advocates.
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Rajesh Mahajan, ASC with
Mr.Ranjeeb Kamal Bora, Advocates
for State with ASI Rajesh Rai, P.S.
Sarita Vihar.
Mr. Ramesh Rawat, Advocate with R-
2, 3, 5, 6 & 7 in person.
Mr. Rohit Bhardwaj, Advocate for R-
4 with R-4 in person.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 02.06.2022 CRL.M.A. 11494/2022(Exemption) By way of this application, the petitioner is seeking exemption from filing the certified copies of annexures. The application is allowed and disposed of.
W.P.(CRL) 1344/2022 Issue notice. Mr. Rajesh Mahajan, Additional Standing Counsel accepts notice on behalf of the respondent no. 1 and seeks time to file Status Report. Let the Status Report be filed till the next date of hearing with advance copy to the counsel for the petitioner.
Re-notify on 20th September, 2022.
SUDHIR KUMAR JAIN, J JUNE 2, 2022/N Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:06.06.2022 15:16:52