Delhi High Court - Orders
Shushil Ghanshyam Agarwal vs Dmi Finance Private Limited on 22 March, 2024
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2410/2024 & CRL.M.A. 9235/2024
SHUSHIL GHANSHYAM AGARWAL ..... Petitioner
Through: Mr. Diwakar Singh, Advocate.
versus
DMI FINANCE PRIVATE LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 22.03.2024 CRL.M.A. 9236/2024 Exemption allowed, subject to just exceptions.
Application stands disposed of.
CRL.M.C. 2410/2024 & CRL.M.A. 9235/2024 Petition under Sections 482 and 483 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) has been preferred on behalf of the petitioner for setting aside proceedings under section 138 of NI Act pending before learned CMM, South West District, Dwarka Courts, Delhi.
Issue notice. Respondent be served by all permissible modes including dasti on necessary steps being taken by petitioner for 22.05.2024.
Learned counsel for the petitioner seeks time to file the opening page of Term Loan Agreement, which contains the name of the parties and is also relevant for the purpose of present proceedings. Let the same be filed before the next date of hearing.
Trial Court Record be summoned in digital format. List on 22.05.2024.
ANOOP KUMAR MENDIRATTA, J.
MARCH 22, 2024/R 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 25/03/2024 at 22:27:59