Delhi High Court - Orders
Vishnuwardhan Donakanti vs Alankit Limited Through Its Authorized ... on 29 August, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4752/2024, CRL.M.A. 17755/2024 (stay)
VISHNUWARDHAN DONAKANTI .....Petitioner
Through: Counsel for petitioner (appearance
not given).
versus
ALANKIT LIMITED THROUGH ITS AUTHORIZED
REPRESENTATIVE, MR. SHANTILAL CHAPLOT....Respondent
Through: Mr. Vaibhav Sethi, Ms. Priya
Pathania, Ms. Roma Bedi, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 29.08.2024 CRL.M.C. 4752/2024
1. The Petition under Section 482 CrPC has been filed on behalf of the petitioner for quashing of summons dated 23.12.2021 and the proceedings in Complaint Case No. 2097/2019 for the offence under Section 138 of the N.I. Act, 1881, pending before the Court of learned Metropolitan Magistrate, Central District, Tis Hazari Court, Delhi.
2. Learned counsel for the petitioner seeks permission to withdraw the present Petition without prejudice to his rights to challenge the Order dated 23.12.2021 before the learned Sessions Court.
3. The Petition is permitted to be withdrawn.
4. The Petition is disposed of accordingly. The pending application also stands disposed of.
NEENA BANSAL KRISHNA, J AUGUST 29, 2024/RS This is a digitally signed order.
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