Delhi High Court - Orders
Shamin Ahmad vs The State Govt Of Nct Of Delhi on 1 February, 2019
Author: Siddharth Mridul
Bench: Siddharth Mridul, Sangita Dhingra Sehgal
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 272/2018
SHAMIN AHMAD ..... Appellant
Through: None
versus
THE STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr.Ravi Nayak, APP for State with
SI Bhim Sen, PS Welcome
+ CRL.L.P. 318/2018
THE STATE ( NCT OF DELHI) ..... Petitioner
Through: Mr.Ravi Nayak, APP for State with
SI Bhim Sen, PS Welcome
versus
SHAMIM AHMED & ANR ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 01.02.2019 At request of Mr.Ravi Nayak, learned APP appearing on behalf of the State, in order to enable him to place on record, during the course of the day, the compliance report in terms of the directions issued by this Court vide order dated 20.11.2018, the hearing of the case is adjourned.
The State is directed to place on record the action taken against its delinquent officials on or before the next date of hearing.
Renotify on 08.03.2019.
SIDDHARTH MRIDUL, J SANGITA DHINGRA SEHGAL, J FEBRUARY 01, 2019 / SU/