Delhi High Court - Orders
Mohd. Ilyas vs Farhana on 14 November, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 372/2022
MOHD. ILYAS .....Petitioner
Through: Ms. Kiran Sharma, Advocate.
versus
FARHANA .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.11.2025 CRL.M.A. 29690/2025, CRL.M.A. 29705/2025(for restoration)
1. Notice of the application could not be served. As per the report, service could not be effected through process server as the address was found to be incomplete. The Speed Post report also indicates that service could not be effected due to insufficient address.
2. On furnishing correct address of the Respondent, issues notice, upon filing of process fee, by all permissible modes, including dasti, returnable on 3rd February, 2026.
SANJEEV NARULA, J NOVEMBER 14, 2025 nk This is a digitally signed order.
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