Delhi High Court - Orders
Mohd Rahis And Others vs State Nct Of Delhi on 23 December, 2021
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3463/2021
MOHD RAHIS AND OTHERS ..... Petitioner
Through: Mr. Mir Akhtar Hussain, Ms. Sonia
Goswami and Mr. Rakesh K. Pant,
Advocates
versus
STATE NCT OF DELHI ..... Respondent
Through: Ms. Kusum Dhalla, APP for State
along with SI Shiv Singh, P.S. Neb
Sarai
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 23.12.2021 CRL.M.A. 20741/2021 Exemption allowed subject to just exceptions. The application stands disposed of.
CRL.M.C. 3463/2021After some length of arguments, learned counsel appearing on behalf of the petitioner does not wish to press the present petition at this stage.
The petition is dismissed as not pressed with liberty to file afresh.
CHANDRA DHARI SINGH, J DECEMBER 23, 2021 dy Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:24.12.2021 14:42:41