Delhi High Court - Orders
Geeta Anand & Anr vs Tanya Arjun on 10 October, 2023
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7239/2023 & CRL.M.A. 27009/2023
GEETA ANAND & ANR. ..... Petitioners
Through: Mr. Chinmaya Pradeep, Sr.
Advocate with Mr. Rakesh Kumar
Gupta and Mr. Tarun Pilani,
Advocates
versus
TANYA ARJUN ..... Respondent
Through: Mr. Nakul Mohta, Mr. Bharat
Monga and Ms. Riya dingra,
Advocates
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 10.10.2023 CRL.M.A. 27010/2023 (For exemption)
1. Allowed subject to all just exceptions.
2. The application stands disposed of.
CRL.M.C. 7239/2023 & CRL.M.A. 27009/2023
3. By way of the present petition the petitioners seek quashing of complaint case bearing No.1876/2022 under Section 12 of Protection of Women from Domestic Violence Act, 2005 pending before the learned Trial Court.
4. Learned senior counsel appearing for the petitioners seeks some time for addressing arguments on the maintainability of the present petition.
CRL.M.C. 7239/2023 Page 1 of 2This 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 12/10/2023 at 13:53:05
5. The petitioners are granted one week to file written synopsis not exceeding three pages giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted relevant judgments, which he wishes to rely upon qua the maintainability of the present petition.
6. Learned counsel appearing for the respondent on advance service, while handing over a copy of order dated 04.08.2023 passed by learned ASJ, (South), Saket Courts, New Delhi, submits that the petitioner has once again concealed the existence of aforesaid order in the present petition as the factum of concealment made by the same petitioner before the learned ASJ is also recorded in the said order as well.
7. It is specified that the learned Trial Court is free to proceed with the proceedings before it in accordance with law.
8. Accordingly, renotify on 17.11.2023 for arguments on the maintainability of the present petition.
SAURABH BANERJEE, J OCTOBER 10, 2023/akr CRL.M.C. 7239/2023 Page 2 of 2 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 12/10/2023 at 13:53:05