Delhi High Court - Orders
Arvind Kejriwal & Anr vs Govt Of Nct Of Delhi & Anr on 1 February, 2019
Author: Sunil Gaur
Bench: Sunil Gaur
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1346/2017 & CRL.M.A. 5453/2017
ARVIND KEJRIWAL & ANR .....Petitioners
Through: Ms.Rebecca M.John, Senior
Advocate with Mr. Rishikesh
Kumar, Advocate
Versus
GOVT OF NCT OF DELHI & ANR .....Respondents
Through: Mr. M.P.Singh, Additional Public
Prosecutor for respondent-State
with Mr. Sanjay Rao, ASC
Respondent No. 2 in person
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 01.02.2019 CRL.M.A.11251/2017 (Exemption) Allowed subject to all just exceptions.
CRL.M.C. 1346/2017 & CRL.M.A. 5453/2017 Last opportunity is granted to petitioner to file rejoinder within six weeks with copy to opposite side.
List for hearing on 22nd May, 2019.
SUNIL GAUR, J FEBRUARY 01, 2019 v