Delhi High Court - Orders
Devender Aggarwal vs The State Nct Of Delhi And Anr on 5 August, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 1000/2024, CRL.M.(BAIL) 1285/2024
DEVENDER AGGARWAL
.....Petitioner
Through: Mr. Arun K Srivastva with Mr. GS
Panwar Advocate.
versus
THE STATE NCT OF DELHI AND ANR.
.....Respondents
Through: Mr. Satinder Singh Bawa, Ld. APP
for the State.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 05.08.2024 CRL.M.A. 22989/2024 (Seeking Exemption)
1. Allowed, subject to just exceptions.
2. The application is accordingly disposed of.
CRL.REV.P. 1000/20243. Adjournment is sought on behalf of the petitioner on account of ill health.
4. List this matter for 16.08.2024.
5. E-Trial Court Record be also called for the next date of hearing.
NEENA BANSAL KRISHNA, J AUGUST 5, 2024/va 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 06/08/2024 at 23:48:58