Delhi High Court - Orders
Dalmia Family Office Trust & Anr vs Getamber Anand & Ors on 28 July, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~S-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS.(CRL) 5/2021
DALMIA FAMILY OFFICE TRUST & ANR. ..... Petitioners
Through: Mr. Pinaki Mishra, Senior
Advocate with Mr. Ajay
Bhargava, Mr. Aseem
Chaturvedi, Ms. Wamika
Prehan, Ms. Radhika
Khanna, Advocates
versus
GETAMBER ANAND & ORS. ..... Respondents
Through: Mr. Naman Joshi, Mr.
Yuvraj Francis, Advocates
for R-1 & R-2
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 28.07.2022 CRL.M.A. 20064/2021(Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of accordingly. CONT.CAS.(CRL) 5/2021 At request of learned counsel appearing on behalf of respondents/contemnor no.1 & 2, in order to enable them to file a reply, the hearing of the criminal contempt case is adjourned.
Signature Not Verified Digitally Signed CONT.CAS.(CRL) 5/2021 Page 1 of 2 By:ANITA BAITAL Signing Date:30.07.2022 12:54:17Let the reply be filed within a period of four weeks from today, with an advance copy to learned counsel appearing on behalf of the applicant; who may file rejoinder thereto, if any, within four weeks thereafter.
In the meantime, the petitioners seek and are granted liberty to file an appropriate application in accordance with law.
List on 30.11.2022.
SIDDHARTH MRIDUL, J.
AMIT SHARMA, J.
JULY 28, 2022/ab Click here to check corrigendum, if any Signature Not Verified Digitally Signed CONT.CAS.(CRL) 5/2021 Page 2 of 2 By:ANITA BAITAL Signing Date:30.07.2022 12:54:17