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Delhi High Court - Orders

Ss Joshan vs Tenzing & Anr on 3 January, 2024

Author: Manoj Kumar Ohri

Bench: Manoj Kumar Ohri

                                    $~78
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    CRL.A. 829/2002
                                         SS JOSHAN                                 ..... Appellant
                                                         Through: Mr. Satish Aggarwala, Advocate

                                                                                      versus

                                                TENZING & ANR                                                              ..... Respondents
                                                             Through:                                          None.

                                                CORAM:
                                                HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                                                             ORDER

% 03.01.2024

1. The matter has been listed as per the directions issued by Hon'ble The Acting Chief Justice.

2. None for the respondents/accused.

3. A perusal of the proceeding sheets would show that proceedings under Sections 82/83 Cr.P.C were initiated against the respondents/accused on the ground that they were not traceable and the matter was adjourned sine die.

4. Mr. Satish Aggarwala, learned counsel for the appellant states that the concerned Investigating Officer shall serve a copy of today's proceedings upon the respondents/accused and a Status Report to that effect shall also be filed.

5. Mr. Satish Aggarwala, learned counsel for the appellant further states that status of the proceedings under Section 82/83 Cr.P.C shall be filed along with the Status Report before the next date of hearing. Let the same be 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 26/01/2024 at 21:17:34 done.

6. In view of the aforesaid, issue Court Notice (without process fee) to the learned counsel as well as the respondents, returnable on 12.02.2024. Additionally, notice be also served through the concerned Investigating Officer to the respondents as well as to their sureties.

7. In the meantime, Nominal Roll of the respondents be also requisitioned through the Registry.

8. Dasti.

MANOJ KUMAR OHRI, J JANUARY 3, 2024/rd 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 26/01/2024 at 21:17:34