Delhi High Court - Orders
Tdi Infrastructure Ltd & Ors vs Government Of Nct Of Delhi & Ors on 18 December, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9284/2023
TDI INFRASTRUCTURE LTD & ORS. ..... Petitioners
Through: Mr. Abhimanyu Bhandari, Ms. Rooh-
e-Hina Dua and Mr. Sahib Kochhar, Advocates
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Ms. Richa Dhawan, APP for State
with Insp. Sandeep Kumar, P.S. Connaught Place.
Mr. Davender Kumar, Advocate for
Complainants/R-2 and 3.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 18.12.2023 CRL.M.A. 34672/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 9284/2023 & CRL.M.A. 34671/2023 (stay)
3. This petition has been filed by the Petitioners under Section 482 Cr.P.C. seeking quashing of FIR No.193/2022 dated 05.09.2022 registered under Sections 420/468/471/120-B IPC at P.S. Connaught Place.
4. Issue notice.
5. Learned APP accepts notice on behalf of the State.
6. Status report be filed before the next date of hearing.
CRL.M.C. 9284/2023 Page 1 of 3This 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 18/12/2023 at 23:00:35
7. Mr. Davender Kumar, learned counsel enters appearance on behalf of the Complainants/Respondents No.2 and 3.
8. Issue notice to Respondent No.4, through all permissible modes, returnable on 07.03.2024.
9. Learned counsel for the Petitioners, at the outset, submits that while there is no default on their behalf in handing over the possession, however, they have several offers and there are chances that the matter may be amicably settled if the Petitioners and Complainants/Respondents No.2 and 3 are referred for mediation. Learned counsel for the Complainants/ Respondents No.2 and 3 submits, on instructions, that he has no objection in being referred for mediation.
10. Accordingly, parties are referred for mediation before the Delhi High Court Mediation and Conciliation Centre, where they shall appear on 05.01.2024. It is open to the learned APP to join the mediation proceedings.
11. Copy of the order be sent to the learned Co-ordinator, Delhi High Court Mediation and Conciliation Centre, for appointment of a Mediator.
12. Copy of the petition be supplied to learned counsel for the Complainants/Respondents No.2 and 3 during the course of the day through electronic mode.
13. Reply be filed by Complainants/Respondents No.2 and 3 before the next date of hearing.
14. Learned counsel for the Petitioners, on instructions, submits that Petitioners will join investigation, as and when called and will co-operate, subject to which no coercive steps be taken, till the next date of hearing.
CRL.M.C. 9284/2023 Page 2 of 3This 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 18/12/2023 at 23:00:35
15. Considering the fact that parties are attempting a negotiated settlement before the mediation centre, it is directed that no coercive steps will be taken against the Petitioners, till the next date of hearing, subject to the Petitioners joining and co-operating in the investigation, if called.
JYOTI SINGH, J DECEMBER 18, 2023/kks CRL.M.C. 9284/2023 Page 3 of 3 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 18/12/2023 at 23:00:36