Delhi High Court - Orders
Gopal Ansal & Ors vs Government Of Nct Of Delhi & Anr on 25 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~51 to 54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6245/2022, CRL.M.A. 24474/2022 & CRL.M.A.
24475/2022
GOPAL ANSAL & ORS. ..... Petitioners
Through: Mr. Pavan Narang, Mr. Vikas
Aggarwal, Mr. Himanshu Sethi & Ms.
Aishwarya Chhabra, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Ritesh Kr. Bahri, APP for State.
SI Parveen Rathee, PS Barakhamba
Road, New Delhi.
Mr. R.S. Chauhan, Mr. S.S. Chauhan
& Mr. Hemant Chaudhary, Advs. for
R-2.
+ CRL.M.C. 6246/2022, CRL.M.A. 24476/2022 & CRL.M.A.
24477/2022
GOPAL ANSAL & ORS. ..... Petitioners
Through: Mr. Pavan Narang, Mr. Vikas
Aggarwal, Mr. Himanshu Sethi & Ms.
Aishwarya Chhabra, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Ritesh Kr. Bahri, APP for State.
SI Parveen Rathee, PS Barakhamba
Road, New Delhi.
Mr. R.S. Chauhan, Mr. S.S. Chauhan
& Mr. Hemant Chaudhary, Advs. for
R-2.
CRL.M.C. 6245/2022 & conn. page 1 of 3
Signature Not Verified
Signed By:HARIOM
Signing Date:25.11.2022
17:36:37
+ CRL.M.C. 6247/2022, CRL.M.A. 24478/2022 & CRL.M.A.
24479/2022
GOPAL ANSAL & ORS. ..... Petitioners
Through: Mr. Pavan Narang, Mr. Vikas
Aggarwal, Mr. Himanshu Sethi & Ms.
Aishwarya Chhabra, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Ritesh Kr. Bahri, APP for State.
SI Parveen Rathee, PS Barakhamba
Road, New Delhi.
Mr. R.S. Chauhan, Mr. S.S. Chauhan
& Mr. Hemant Chaudhary, Advs. for
R-2.
+ CRL.M.C. 6248/2022, CRL.M.A. 24480/2022 & CRL.M.A.
24481/2022
GOPAL ANSAL & ORS. ..... Petitioners
Through: Mr. Pavan Narang, Mr. Vikas
Aggarwal, Mr. Himanshu Sethi & Ms.
Aishwarya Chhabra, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Ritesh Kr. Bahri, APP for State.
SI Parveen Rathee, PS Barakhamba
Road, New Delhi.
Mr. R.S. Chauhan, Mr. S.S. Chauhan
& Mr. Hemant Chaudhary, Advs. for
R-2.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 25.11.2022
CRL.M.C. 6245/2022 & conn. page 2 of 3
Signature Not Verified
Signed By:HARIOM
Signing Date:25.11.2022
17:36:37
Crl.M.A. 24475/2022 in Crl.M.C. 6245/2022 Crl.M.A. 24477/2022 in Crl.M.C. 6246/2022 Crl.M.A. 24479/2022 in Crl.M.C. 6247/2022 Crl.M.A. 24481/2022 in Crl.M.C. 6248/2022
1. Allowed, subject to all just exceptions. CRL.M.C. 6245/2022 & CRL.M.A. 24474/2022 CRL.M.C. 6246/2022 & CRL.M.A. 24476/2022 CRL.M.C. 6247/2022 & CRL.M.A. 24478/2022 CRL.M.C. 6248/2022 & CRL.M.A. 24480/2022
2. Issue notice to the respondent. Mr. Ritesh Kr. Bahri, APP accepts notice on behalf of the State and Mr. R.S. Chauhan, Advocate accepts notice on behalf of respondent no.2.
3. It has been submitted that the matter is listed before the learned Trial Court where bailable warrants of the accused have been issued.
4. In view of the fact that the matter has been settled, further proceedings are stayed before the Trial Court till the next date of hearing.
5. A copy of this order be given dasti to the petitioner under the signature of Court Master.
6. List these matters on 15.12.2022.
TALWANT SINGH, J NOVEMBER 25, 2022/nk Click here to check corrigendum, if any CRL.M.C. 6245/2022 & conn. page 3 of 3 Signature Not Verified Signed By:HARIOM Signing Date:25.11.2022 17:36:37