Delhi High Court - Orders
Vinod Mangla vs State Of Nct Of Delhi & Anr on 11 February, 2019
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~44 & 45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 424/2017
VINOD MANGLA ..... Petitioner
Through Mr. Manmeet Singh Maini, Advocate.
versus
STATE OF NCT OF DELHI & ANR ..... Respondent
Through Ms. Meenakshi Dahiya, APP for the
State.
Mr. Biswajit Kumar Patra, Adv for R-2
+ CRL.REV.P. 428/2017
VIVEK MANGLA ..... Petitioner
Through Mr. Manmeet Singh Maini, Advocate.
versus
STATE OF NCT OF DELHI & ANR ..... Respondent
Through Ms. Meenakshi Dahiya, APP for the
State.
Mr. Biswajit Kumar Patra, Adv for R-2
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 11.02.2019 Learned counsel for the respondent No.2 submits that he has not received copy of the paper book.
Let copy of the paper book be furnished to the learned counsel appearing for the respondent No.2 within one week.
List for consideration on 29.07.2019.
SANJEEV SACHDEVA, J FEBRUARY 11, 2019/st