Delhi High Court - Orders
State (Gnct 0F Delhi) vs Netrapal Singh & Ors on 10 April, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 217/2017 & CRL.M.A. 1346/2016 Delay
STATE (GNCT 0F DELHI) ..... Appellant
Through: Ms. Manjeet Arya, APP for the State
with S.I. Amit, P.S. Crime Branch.
versus
NETRAPAL SINGH & ORS ..... Respondents
Through: Mr. Arshdeep Singh Khurana, Mr.
Hitesh Rai, Mr. Harsh Srivastava,
Advocates for R-1, 3 & 4.
Mr. Hirein Sharma, Mr. Tushar
Ahuja, Advocates for R-5 to R-9.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 10.04.2023
1. Arguments have been heard.
2. In the meantime, the parties are at liberty to file a brief written synopsis of their submissions, running into not more than 3 pages, alongwith the relevant judgments on which they seek to place reliance upon, after providing an advance copy to the opposite side before the next date of hearing.
3. Re-notify on 20.04.2023.
AMIT SHARMA, J APRIL 10, 2023/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:12.04.2023 17:07:14