Citation : 2023 Latest Caselaw 5373 Del
Judgement Date : 21 December, 2023
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 21st December, 2023
+ W.P.(C) 16534/2023
ZAKARIA AHMED ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Vivek Sheel, Advocate
(through V.C.)
For the Respondents: Mr. Vijay Joshi, SPC for UOI with
Mr. Vedansh Anand, GP.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondents to supply the complete record of proceedings of General Security Force Court.
2. Learned counsel for the respondents submits that copies would have been supplied as petitioner had earlier challenged the proceedings before the Guwahati High Court. However, without prejudice to the same, copy of the proceedings of the General Security Force Court shall be supplied once again to the petitioner through counsel.
3. In view of the above, the petition is disposed of directing respondents to supply a copy of the proceedings of General Security Force Court to the petitioner through counsel within two weeks from today.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
DECEMBER 21, 2023 st
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!