Delhi High Court - Orders
Mehbooba Mufti vs Union Of India & Anr on 7 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 571/2021 & CM Nos.4128-29/2021, 4739/2021,
6323/2021
MEHBOOBA MUFTI ..... Petitioner
Through: Mr.Prasana S & Mr.Yuvraj Singh,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Kirtiman Singh,CGSC with
Mr.Waize All Noor, Ms.Kunjala
Bharwaj, Advs. for R-1.
Mr.Tushar Mehta, Solicitor General
with Mr.S.V. Raju, ASG, Mr.Amit
Mahajan, CGSC and Mr. Zoheb
Hossain, Special counsel with Mr.
Kanu Aggarwal and Mr.Vivek
Gumani, Advocates for ED.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 07.04.2022 The learned counsel for the petitioner states that in the transfer petition before the Supreme Court the judgment has been reserved. He seeks an adjournment.
At his request, adjourned to 30th November, 2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 07, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:08.04.2022 17:37:17