Delhi High Court - Orders
State Govt. Of Nct Of Delhi vs Dr. Ravi Inder Pal Singh & Anr on 6 September, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~R-501
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3072/2011 and CRL.M.A. 10871/2011
STATE GOVT. OF NCT OF DELHI ..... Appellant
Through: Mr. Utkarsh, APP for the State
Versus
DR. RAVI INDER PAL SINGH & ANR. ..... Respondents
Through: Mr. Rajat Wadhwa, Mr. Aditya Varun
and Mr. Bhatia, Advocates for R-1.
Mr. Nilesh Kumar, Mr. Rajeev M.
Roy and Mr. P. Srinivasan, Advocate
for R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 06.09.2022
1. Learned counsel appearing on behalf of the parties have not file their written synopsis and relevant judgments as directed by this court .They however, seek for one week's time to do the needful.
2. List after eight weeks in Regular list.
PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 06, 2022/p Signature Not Verified Digitally Signed By:PRATIMA Signing Date:16.09.2022 17:38:23