MOHD ASHRAF Vs. ABDUL WAHID SIDDIQUE
LAWS(DLH)-2020-12-22
HIGH COURT OF DELHI
Decided on
December 14,2020
MOHD ASHRAF
Appellant
VERSUS
Abdul Wahid Siddique
Respondents
Referred Judgements :-
STATE OF PUNJAB VS. JAGDEV SINGH TALWANDI [REFERRED TO]ANIL RAI VS. STATE OF BIHAR [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
MANGAT RAM VS. STATE OF HARYANA [REFERRED TO]
MASOOR AHMED VS. STATE NCT OF DELHI [REFERRED TO]
VISHWA LOCHAN MADAN VS. UNION OF INDIA [REFERRED TO]
AJAY SINGH AND ANR AND ETC. VS. STATE OF CHHATTISGARH AND ANR. [REFERRED TO]
JUDGEMENT
PRATHIBA M.SINGH,J. -
(1.)This hearing has been done by video conferencing.
CM APPL. 3822/2019
(2.)This application has been filed by the Petitioners seeking condonation of 25 days' delay in re-filing the application for stay of the trial court proceedings till the disposal of the present petition. Delay is condoned. Application is disposed of.
CM APPL. 54975/2018
(3.)This application has been filed by the Petitioners for exemption from filing certified copies of the annexures and fair typed copies of dim annexures. Allowed, subject to all just exceptions. Application is disposed of.
C.R.P. 89/2016 and CM APPLs. 54974/2018, 3821/2019
CM APPL. 3822/2019
(2.)This application has been filed by the Petitioners seeking condonation of 25 days' delay in re-filing the application for stay of the trial court proceedings till the disposal of the present petition. Delay is condoned. Application is disposed of.
CM APPL. 54975/2018
(3.)This application has been filed by the Petitioners for exemption from filing certified copies of the annexures and fair typed copies of dim annexures. Allowed, subject to all just exceptions. Application is disposed of.
C.R.P. 89/2016 and CM APPLs. 54974/2018, 3821/2019
Copyright © Regent Computronics Pvt.Ltd.