Delhi High Court - Orders
Kuber Planters Limited & Anr vs State Of Nct Of Delhi & Anr on 13 March, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1833/2026
KUBER PLANTERS LIMITED & ANR. .....Petitioners
Through: Mr. Asim Naeem, Mr. Mohd Haaris,
Advocates.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Manoj Pant, APP for State.
Mr. Ashish Aggarwal, Advocate for
R-2.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 13.03.2026 CRL.M.A. 7528/2026 & CRL.M.A. 7529/2026 (exemption)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
CRL.M.C. 1833/2026 & CRL.M.A. 7527/2026
3. By way of the present petition, the petitioners are seeking following prayers:
"A) Quash the FIR No. 08/2003 under Section 420/4061120-B of IPCat Police Station EOW, subsequent chargesheet filed against the Petitionersand the summoning order dated 13.10.2008 passed by the court ofLd. ACMM, New Delhi, and further proceedings emanating therefrom"
4. Issue notice. The learned APP accepts notice on behalf of the State and seeks time to file Status Report. Let the same be filed, at least two days prior to the next date of hearing.
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 17/03/2026 at 21:21:12
5. The learned counsel appearing on behalf of respondent no. 2 also accepts notice and seeks time to file a reply. Let the same be filed, at least two days prior to the next date of hearing.
6. Let the Trial Court Record, in digitized form, be called for, at least two days prior to the next date of hearing.
7. Let Nominal Roll be called for, at least two days prior to the next date of hearing.
8. List on 22.09.2026.
9. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J MARCH 13, 2026/vc/ts 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 17/03/2026 at 21:21:12