Delhi High Court - Orders
Poonam Sethi & Anr vs Union Of India & Ors on 31 March, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 5/2020
POONAM SETHI & ANR ..... Petitioner
Through: Mr. Shrey Yadav and Mr. H.D.
Thanvi, Advocates
versus
UNION OF INDIA & ORS ..... Respondent
Through: Mr. Bibhash Kumar, Mr. Vivek
Kumar Goyal and Mr. B.K. Sharma,
Advocates for UOI
Ms. Nandita Rao, ASC (Crl.) for State
and R-5 with Mr. Amit Peswani,
Advocate along with SI Dinesh, P.S.
Saket
Mr. Rohit Puri, Advocate for R-7
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 31.03.2022 After some length of arguments, learned counsel appearing on behalf of the petitioner does not wish to press the present petition at this stage.
The petition is dismissed as not pressed.
CHANDRA DHARI SINGH, J MARCH 31, 2022 Dy/ct Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:01.04.2022 18:42:53