Delhi High Court - Orders
Ranjib Biswal & Anr vs State Nct Of Delhi & Anr on 9 March, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 90/2026
RANJIB BISWAL & ANR. .....Petitioners
Through: Mr. N. Hariharan and Mr. Tanveer
Ahmed Mir, Senior Advocates
alongwith Mr. Aman Akhtar, Mr. Md.
Imran Ahmad and Ms. Yashodhara
Singh, Advocates.
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Manoj Pant, APP for the State
Mr. Amit Gupta, Advocate for R-2
Mr. Vivek Sood, Senior Advocate
with Mr. Shivam Jangra, Ms. Shreya
Pal, Ms. Pankhuri Jain and Ms.
Sanskruti Tiwari, Advocates for
victim Sanjeev Sabharwal
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 09.03.2026
1. Sh. Vivek Sood, the learned senior counsel appearing on behalf of one of the alleged victims states that he will move an appropriate application on behalf of the said victim to be impleaded as a necessary party.
2. As per office note, reply filed by respondent no. 2 is not on record. Let the same be place on record, at least two days prior to the next date of hearing.
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 11/03/2026 at 21:05:18
3. Status Report has not been filed. Let the same be filed, at least two days prior to the next date of hearing.
4. List on 20.05.2026.
5. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J MARCH 09, 2026/ns/TD 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 11/03/2026 at 21:05:18