Mr. Desikan Ranganathan vs Sushma Buildtech Limited & Ors on 4 December, 2024

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Delhi High Court - Orders

Mr. Desikan Ranganathan vs Sushma Buildtech Limited & Ors on 4 December, 2024

Bench: Chandra Dhari Singh

                           $~151
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         CRL.M.C. 9508/2024
                                     MR. DESIKAN RANGANATHAN                                                               .....Petitioner
                                                                           Through:                Mr. Atul Nagarajan, Mr. Niyas
                                                                                                   Valiyathodi and Mr. Uddhav Tandon,
                                                                                                   Advocates
                                                                           versus

                                     SUSHMA BUILDTECH LIMITED & ORS.                                                       ....Respondents
                                                 Through: None

                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 04.12.2024 CRL.M.A. 36517/2024 (Exemption) Exemption allowed subject to just exceptions. The application stands disposed of.

CRL.M.C. 9508/2024

1. The instant petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed on behalf of the petitioner seeking the following reliefs:

"a. allow the present petition and set aside the impugned order dated 18.11.2024 passed by the Ld. Judicial Magistrate First Class (NI Act)-05, South District, Saket court, New Delhi in the Complaint case bearing No. 2399/2024 titled "Mr. Desikan Ranganathan Vs Sushma Buildtech Limited And Ors"; and/or b. Direct the Ld. Judicial Magistrate First Class (NI Act)-05, This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/12/2024 at 00:41:11 South District, Saket court, New Delhi in the Complaint case bearing No. 2399/2024 titled "Mr. Desikan Ranganathan Vs Sushma Buildtech Limited And Ors" to follow the procedure under section 142 of the Negotiable Instrument Act 1881 for taking cognizance of the case; and/or c. Pass any other or further order(s) in favour of the Petitioner as it may deem fit and proper in the facts and circumstances of the case in the interest of justice."

2. Heard.

3. Issue notice to respondents through all permissible modes on filing PF within one week.

4. List on 11th February, 2025.

CHANDRA DHARI SINGH, J DECEMBER 4, 2024 gs/mk Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/12/2024 at 00:41:11

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Delhi High Court - Orders