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Tdi Infratech Limited vs Government Of Nct & Anr on 14 December, 2020

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~28
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    W.P.(CRL) 2081/2020
                                     TDI INFRATECH LIMITED                               ..... Petitioner
                                                      Through :    Ms.Vidhi Aggarwal, Ms.Yashodhra
                                                                   Gupta,     Ms.Kanika         Agnihotri,
                                                                   Advocates.
                                                      versus
                                     GOVERNMENT OF NCT & ANR.                       ..... Respondents
                                                        Through : Mr.Sanjay Lao, ASC for State.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                      ORDER

% 14.12.2020

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to all just exceptions.

3. The application stands disposed of.

W.P.(CRL) 2081/2020 and CRL.M.A. 17285/2020

4. This petition is filed for quashing of the FIR No.57/2020 registered at police station Barakhamba Road, New Delhi under Section 406/420 IPC.

5. Issue notice. The learned ASC accepts notice and seeks to file status report. As sought, status report be filed within four weeks from today with an advance copy thereof to the learned counsel for petitioner through email.

6. Since the contract relates to the year 2006 and respondent No.2 had failed to clear the outstanding dues/instalments from January 2009 onwards and despite issuance of public notice dated 20.10.2011 in Tribune, Chandigarh calling upon the respondent No.2 to clear the pending dues before 31.10.2011, he failed to comply with the notice, hence, his registration was cancelled and the land was re-allotted.

7. Notice be also issued to the respondent No.2 through all modes/ email / whatsapp returnable for next date of hearing.

8. List on 04.03.2021. No coercive steps be taken against the petitioner till the next date of hearing and he shall join the investigation as and when directed by the Investigating Officer.

9. Copy of this order be communicated electronically to the SHO concerned for information and compliance.

YOGESH KHANNA, J.

DECEMBER 14, 2020 M Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:14.12.2020 17:04