Delhi High Court - Orders
Mehbooba Mufti vs Union Of India & Anr on 14 September, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 571/2021& CRL. M.A. 4128/2021 (Stay), 4129/2021
(Direction), 4739/2021 (Interim Direction), 6323/2021 (Stay)
MEHBOOBA MUFTI ..... Petitioner
Through Ms. Nitya Ramakrishnan, Senior
Advocate with Mr. Prasanna S., Ms. Vinoothna
Vinjam, Mr. Yuvraj Singh Rathore, Advocates
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr. Tushar Mehta, Solicitor General
with Mr. S.V. Raju and Mr. Chetan Sharma,
Additional Solicitor Generals with Mr. Amit
Mahajan and Mr. Kirtiman Singh, Central
Government Standing Counsels with Mr. Zoheb
Hossain, Special Counsel for ED with Mr. Kanu
Aggarwal, Mr. Vivek Gurnani, Mr. Waize Ali
Noor, Mr. Taha Yasin, Mr. Amit Gupta, Mr. Vinay
Yadav, Mr. Akshay Gadeock and Mr. Sahaj Garg,
Advocates for UOI
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 14.09.2021 Mr. Tushar Mehta, learned Solicitor General appearing on behalf of the Union of India submits that the Respondents are taking steps to prefer a Transfer Petition before the Hon'ble Supreme Court and requests for an adjournment on that ground.
W.P.(CRL) 571/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.09.2021 23:18:52In view of the aforesaid submission, list this petition on 30.09.2021.
CHIEF JUSTICE JYOTI SINGH, J SEPTEMBER 14, 2021/yo W.P.(CRL) 571/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.09.2021 23:18:52