Delhi High Court - Orders
Neetu Singh vs M/S Paramount Coaching Centre Pvt Ltd. & ... on 5 November, 2020
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 346/2020
NEETU SINGH ..... Petitioner
Through : Mr.Kumar Shushobhan, Advocate.
versus
M/S PARAMOUNT COACHING
CENTRE PVT LTD. & ANR. ..... Respondents
Through : Mr.Murari Tiwari, Advocate.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 05.11.2020
1. The hearing has been conducted through Video Conferencing.
Crl.M.A.No.15150/20202. Exemption allowed, subject to all just exceptions.
3. The application stands disposed of.
CRL.REV.P. 346/2020 & Crl.M.A.No.15149/2020
4. This writ petition challenges the judgment dated 23.10.2020 passed in Crl.A. No.109/2020 by the learned Additional Session's Judge-02, Tis Hazari Courts, Delhi. Per judgment dated 20.07.2020 passed by the learned Trial Court, the petitioner was convicted under Section 452 of the Companies Act in respect of Porsche Cayenne car No.HR-51-AR-0001. The order on sentence was passed on 25.07.2020.
5. Issue notice. Learned counsel for the respondent accepts notice.
6. It is submitted by learned counsel for the petitioner that he shall deposit the amount as directed by learned MM in the order of conviction within four weeks from today. Let the reply be filed within four weeks from today with an advance copy to learned counsel for the petitioner through e-mail on or before the next date of hearing. List on 22.01.2021.
YOGESH KHANNA, J.
NOVEMBER 05, 2020/VLD Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:05.11.2020 15:11