Delhi High Court - Orders
Mehmood Pracha vs The Intelligence Bureau And Ors on 24 March, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~15 (2020 list)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3826/2015, CM APPL. 6842/2015 and CM APPL.
27490/2016
MEHMOOD PRACHA ..... Petitioner
Through Mr. Azeem Mehmood Alvi,
Adv.
versus
THE INTELLIGENCE BUREAU AND ORS...... Respondents
Through None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 24.03.2022
1. Mr. Azeem Mehmood Alvi seeks a passover on behalf of the petitioner. There is no appearance on behalf of the respondents. It is seen that this matter was last listed on 5th February, 2020. In the circumstances, adverse orders are deferred.
2. Issue court notice without process fee to learned Counsel, who have been appearing on behalf of the respondents, returnable on 18th May, 2022.
C.HARI SHANKAR, J MARCH 24, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.03.2022 17:16:06