Delhi High Court - Orders
Namita Ray vs Bses Rajdhani Power Ltd on 26 April, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 655/2011
NAMITA RAY ..... Appellant
Through: Mr. H.K. Panda and Mr. Dinesh,
Advocates
versus
BSES RAJDHANI POWER LTD. ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 26.04.2023 CRL.M.A. 11015/2023 (for early hearing)
1. The instant application under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) has been filed on behalf of appellant seeking early hearing and referring the matter to mediation cell for settlement.
2. Issue notice to respondent through all permissible modes, including electronically on filing of Process Fee within four weeks, returnable on 08.08.2023.
3. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J APRIL 26, 2023/zp Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:29.04.2023 15:09:09