Delhi High Court - Orders
Union Of India & Anr vs Tanvika Chandran on 3 February, 2025
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 789/2019 CM APPL. 55660/2019
UNION OF INDIA & ANR
.....Appellants
Through: Ms Monika Arora, CGSC, Mr Subhro
Deep Saha, Mr Prabhat Kumar,
Advocates.
versus
TANVIKA CHANDRAN
.....Respondent
Through: Ms Brinda Bhattiprolu, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 03.02.2025
1. A request for an adjournment is made by the learned counsel for the respondent. It is stated that that counsel who has to advance the arguments is indisposed.
2. At her request, list on 01.05.2025.
VIBHU BAKHRU, J GIRISH KATHPALIA, J FEBRUARY 03, 2025 M 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 06/02/2025 at 22:08:54