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Delhi High Court - Orders

Carnet Elias Fernandes & Ors vs State & Ors on 13 May, 2022

Author: Asha Menon

Bench: Asha Menon

                          $~8 & 9
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          8.
                          +       CRL.M.C. 1037/2020, CRL.M.A. 4143/2020
                                  CARNET ELIAS FERNANDES & ORS.                          ..... Petitioners
                                                           Through:     Mr. S.P. Nangia & Mr. Shivam Bedi,
                                                                        proxy counsel.

                                                           versus

                                  STATE & ORS.                                           ..... Respondents
                                                           Through:     Ms. Manjeet Arya, APP for State
                                                                        Mr. Dilraj Kumar & Mr. M.K.
                                                                        Upadhyay, Advocates for R-2.
                          9.
                                  CRL.M.C. 1038/2020, CRL.M.A. 4145/2020
                                  CARNET ELIAS FERNANDES & ORS.                          ..... Petitioners
                                                           Through:     Mr. S.P. Nangia & Mr. Shivam Bedi,
                                                                        proxy counsel.

                                                           versus

                                  STATE & ORS.                                           ..... Respondents
                                                           Through:     Ms. Manjeet Arya, APP for State
                                                                        Mr. Dilraj Kumar & Mr. M.K.
                                                                        Upadhyay, Advocates for R-2.
                                  CORAM:
                                  HON'BLE MS. JUSTICE ASHA MENON
                                                           ORDER

% 13.05.2022

1. Mr. Dilraj Kumar, learned counsel for the respondent No.2 seeks an opportunity to file a reply.

CRL.M.C. 1037/2020 & CRL.M.C. 1038/2020 Page 1 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:13.05.2022 16:56:04

2. Reply be filed within three weeks, with advance copy to the opposite side.

3. Mr. S.P. Nangia, learned proxy counsel appearing for the petitioners, submits that the counsel handling the matter is unwell and is not attending the hearing today.

4. In these circumstances, the matters are adjourned.

5. List on 22nd November, 2022.

6. Meanwhile, Trial Court Records be requisitioned in digital mode.

7. Interim orders to continue.

8. The order be uploaded on the website forthwith.

ASHA MENON, J MAY 13, 2022 ck CRL.M.C. 1037/2020 & CRL.M.C. 1038/2020 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:13.05.2022 16:56:04