Delhi High Court - Orders
Arvind Kejriwal & Anr vs State & Anr on 22 March, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3559/2018
CRL.M.A.47833/2018 (stay)
CRL.M.A.542/2019 (dismissal of petition by respondent No.2)
CRL.M.A.969/2019 (impleadment)
CRL.M.A.5609/2019 (for expeditious disposal-by respondent No.2)
CRL.M.A.9570/2019 (additional facts-by respondent No.2)
ARVIND KEJRIWAL & ANR ..... Petitioner
Represented by: Mr.Dayan Krishnan, Sr.Advocate
with Mr.Sanjeev Sishadri and
Mr.Mohd. Irshad, Advocate.
versus
STATE & ANR ..... Respondent
Represented by: Mr.Siddharth Luthra, Sr.Advocate
with Mr.Kumar Vaibhav, Advocate
for respondent No.2.
Mr.Anil Soni, Special Counsel for
Delhi Police.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 22.03.2021
1. Since Mr.Rahul Mehra, Sr. Advocate is not in a position to appear today, the matter be listed for hearing on 18th May, 2021 at the End of the Board.
2. Interim order to continue.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MARCH 22, 2021 'vn' W.P. (CRL.) 3559/2018 Page 1 of 1