Sudhir Chaudhary Etc. Etc. Petitioner(S) v. State (Nct Of Delhi) (S)

1. Heard.

2. Mr. S. Guru Krishna Kumar, learned senior counsel appearing for the respondent-State, seeks a short adjournment to take instructions from the experts concerned whether or not a sample of words, in such number as the experts may suggest, would suffice for the experts to give their opinion by scientific voice sampling methods. He may do so by Tuesday, the 1 December, 2015.

3. Post on Tuesday, the 15 December, 2015.