Delhi High Court - Orders
Gobind Swaroop Parwani vs State Nct Of Delhi on 15 January, 2026
$~R-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 916/2006 and CRL.M.A. 4056/2018
GOBIND SWAROOP PARWANI .....Appellant
Through: Mr. Abhinav Garg and Mr. HImanshu
Jaiswal, Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Utkarsh, APP for the State.
CORAM:
HON'BLE MS. JUSTICE CHANDRASEKHARAN SUDHA
ORDER
% 15.01.2026
1. The appellant is present in person today. He was present in person on the last posting date also.
2. On the last hearing date, i.e. 08.01.2026, he sought for an adjournment on the ground that his counsel was not available on the said date.
3. Today, he is present and a new lawyer has been engaged. Today also, an adjournment is sought on the ground that the lawyer has been engaged only yesterday. The case is of the year This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:46:57 2006. Despite the fact that the Court had made time for hearing the matter, neither the party nor the counsel is ready for hearing the matter.
4. Hence, this Court is constrained to adjourn the matter for hearing on 05.02.2026.
CHANDRASEKHARAN SUDHA, J JANUARY 15, 2026 kd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:46:57