Delhi High Court - Orders
Shri M K Dhir vs The Income Tax Office And Another on 22 September, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4845/2022
SHRI M K DHIR ..... Petitioner
Through: Mr. M. Dutta and Mr. Aditya Guha,
Advocates.
versus
THE INCOME TAX OFFICE AND ANOTHER ..... Respondents
Through: Mr. Puneet Rai, Sr. Standing Counsel,
Ms. Adeeba Mujahid, Jr. Standing
Counsel with Mr. Nikhil Jain,
Advocate.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 22.09.2022 CRL.M.A. 19446/2022 Allowed, subject to just exceptions and filing of certified copies on record.
Application is accordingly disposed of. CRL.M.C. 4845/2022 & CRL.M.A. 19447/2022 (stay) Petition has been preferred on behalf of the petitioner under Section 482 Cr.P.C. for quashing of criminal complaint No. 14227/2018, pending before the Court of learned ACMM (Special Acts), Tis Hazari Courts, Delhi.
Issue notice. Mr. Puneet Rai, Sr. Standing Counsel for Income Tax Office appears on advance notice and accepts notice.
Respondent no. 2 be served by all permissible modes on necessary steps being taken by learned counsel for the petitioner.
Let the reply be filed within four weeks with an advance copy to learned counsel for the petitioner.
Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:24.09.2022 16:58:07Trial Court record be summoned in digital format. List on 24.02.2023.
ANOOP KUMAR MENDIRATTA, J SEPTEMBER 22, 2022/akc Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:24.09.2022 16:58:07