Delhi High Court - Orders
Sh Gangadharan.C vs Sh Pankaj Mehrotra & Ors on 21 November, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6108/2022
SH GANGADHARAN.C ..... Petitioner
Through: Petitioner in person.
versus
SH PANKAJ MEHROTRA & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 21.11.2022 CRL.M.A. 23951/2022 (exemption)
1. By way of the present application, the appellant is seeking exemption from filing certified copies of the annexures.
2. The application is allowed and accordingly disposed of. CRL.M.A. 23952/2022 (Delay of 06 days)
3. The present application is filed on behalf of the appellant for seeking condonation of delay of 06 days in filing the present petition.
4. In view of the reasons stated in the application, delay of 06 days in filing the present appeal is condoned.
5. The application stands disposed of.
CRL.M.C. 6108/20226. The present petition is filed under section 482 Cr.P.C to quash, set aside the notice of charge dated 29.08.2022 and order of summon dated 17.05.2016.
7. Issue notice to the respondents through all permissible modes on Signature Not Verified Digitally Signed By:JITENDRA Signing Date:25.11.2022 17:10:59 taking necessary steps by the petitioner within two weeks, returnable on 10 th March, 2023.
SUDHIR KUMAR JAIN, J NOVEMBER 21, 2022 sk/sd Signature Not Verified Digitally Signed By:JITENDRA Signing Date:25.11.2022 17:10:59