Coffeeday Hotels And Resorts Private ... vs Clix Capital Services Pvt Ltd on 11 April, 2022

[Cites 1, Cited by 8]

Delhi High Court - Orders

Coffeeday Hotels And Resorts Private ... vs Clix Capital Services Pvt Ltd on 11 April, 2022

Bench: Chandra Dhari Singh

                          $~90
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.M.C. 1558/2022 & CRL.M.A. 6692/2022
                                 COFFEEDAY HOTELS AND RESORTS PRIVATE LIMITED &
                                 ANR.                                                ..... Petitioners
                                                    Through:     Mr. Trideep Pais, Sr. Advocate with
                                                                 Ms. Sanya Kumar, Advocate

                                                    versus

                                 CLIX CAPITAL SERVICES PVT LTD                      ..... Respondent
                                                    Through:     Mr. Sandeep Sethi, Sr. Advocate with
                                                                 Ms. Archana Lakhotia and Mr.
                                                                 Shreyuss Shankar Joshi, Advocates

                                 CORAM:
                                 HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                    ORDER

% 11.04.2022 CRL.M.A. 6693/2022 Exemption allowed subject to just exceptions. The application stands disposed of.

CRL.M.C. 1558/2022

1. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the petitioners seeking following reliefs:-

"i. Quash Complaint Case titled "Clix Capital Services Private Limited v. Coffeeday Hotels and Resorts Private Limited"

bearing CC NI Act/5147/2021 pending before Ms. Padma Landol, Ld. Metropolitan Magistrate (NI Act), Patiala House Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:12.04.2022 18:45:12 District Court, New Delhi qua the Petitioners;

ii. Quash summoning Order dated 17.01.2022 passed by Ms. Padma Landol, Ld. Metropolitan Magistrate (NI Act), New Delhi District Court, Patiala House Court in CC (NI Act) No. 5147/21, and all consequential orders arising therefrom qua the Petitioners..."

2. Heard.

3. Mr. Sandeep Sethi, learned senior counsel for the respondent, appearing on advance notice, prays for some time to file reply/objection. Let the same be filed before the next date of hearing.

4. List on 13th May, 2022 along with CRL. M.C. 1513/2022, CRL. M.C. 1521/2022, CRL. M.C. 1522/2022 and CRL. M.C. 1523/2022.

CHANDRA DHARI SINGH, J APRIL 11, 2022 Dy/ct Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:12.04.2022 18:45:12

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders