Delhi High Court - Orders
Spicejet Ltd vs State Of Nct Of Delhi on 15 February, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
$~25,27&29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 494/2019
SPICEJET LTD. ..... Petitioner
Represented by: Mr. Varun K. chopra, Mr. Gurtejpal
Singh, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Represented by: Mr. Rahul Mehra, Standing Counsel
with Mr. Chaitanya, Mr. Amanpreet
Singh, Advs. with Insp. Manish Joshi,
SI Vikam Singh PS Greater Kailash.
+ W.P.(CRL) 499/2019
KIRAN KUMAR KOTESHWAR ..... Petitioner
Represented by: Mr. Varun K. chopra, Mr. Gurtejpal
Singh, Advs.
versus
STATE OF NCT OF DELHI ..... Respondent
Represented by: Mr. Rahul Mehra, Standing Counsel
with Mr. Chaitanya, Mr. Amanpreet
Singh, Advs. with Insp. Manish Joshi,
SI Vikam Singh PS Greater Kailash.
+ W.P.(CRL) 502/2019
CHANDAN SAND ..... Petitioner
Represented by: Mr. Varun K. chopra, Mr. Gurtejpal
Singh, Advs.
versus
W.P.(CRL) Nos. 494/2019, 499/2019 & 502/2019 page 1 of 2
STATE OF NCT OF DELHI ..... Respondent
Represented by: Mr. Rahul Mehra, Standing Counsel
with Mr. Chaitanya, Mr. Amanpreet
Singh, Advs. with Insp. Manish Joshi,
SI Vikam Singh PS Greater Kailash.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 15.02.2019 Crl.M.As. 3440-3441/2019 in W.P.(CRL) 494/2019 Crl.M.As. 3461-3462/2019 in W.P.(CRL) 499/2019 Crl.M.As. 3488-3489/2019 in W.P.(CRL) 502/2019 Exemptions allowed subject to just exceptions. W.P.(CRL) 494/2019 & Crl.M.A. 3439/2019 (stay) W.P.(CRL) 499/2019 & Crl.M.A. 3460/2019 (stay) W.P.(CRL) 502/2019 & Crl.M.A. 3487/2019 (stay) Notice. Learned Standing Counsel for the State accepts notice. Since the petitioner seeks quashing of FIR in question the complainant is required to be impleaded as a party respondent. On the oral prayer of learned counsel for the petitioner, the complainant Puneet Dewan is permitted to be impleaed as respondent No.2. Amended memo of parties be filed within two days.
On the amended memo of parties being filed, issue notice to the newly added respondent No.2 on the petitioner taking steps through ordinary and dasti process, registered AD and speed post returnable on 7th May, 2019.
MUKTA GUPTA, J.
FEBRUARY 15, 2019 'ga' W.P.(CRL) Nos. 494/2019, 499/2019 & 502/2019 page 2 of 2