Delhi High Court - Orders
M/S Imperia Structures Pvt Ltdand Anr & ... vs Stateof Nct Of Delhi And Anr on 14 November, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3428/2023
M/S IMPERIA STRUCTURES PVT LTDAND ANR & ANR.
.....Petitioners
Through: Mr. Anirudh Bakhru and Mr.
Shadman Ahmed Siddique,
Advocates.
versus
STATEOF NCT OF DELHI AND ANR. .....Respondents
Through: Mr. Amol Sinha, ASC (Crl.) with Mr.
Kshitiz Garg, Mr. Ashvini Kumar,
Mr. Nitish Dhawan, Ms. Chavi
Lazarus and Ms. Sanskriti Nimbekar,
Advocates for State.
SI Gaurav, P.S. Dwarka North.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.11.2025 CRL.M.A. 33763/2025 (seeking exemption from filing certified, original copies of annexures)
1. Exemption is granted, subject to all just exceptions.
2. The Applicants shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
CRL.M.A. 33762/2025 (seeking early hearing)
4. The Petitioners seeks an early disposal of the petition.
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 14/11/2025 at 23:16:35
5. Mr. Anirudh Bakhru, counsel for the Petitioners, submits that when the FIR was under investigation this Court, by order dated 15th December, 2023, directed that no coercive action be taken against the authorised representative and the directors of the Petitioners' company.
6. The chargesheet has since been filed and the Trial Court has taken cognizance, issued summons and directed personal appearance of the Petitioners.
7. Mr. Bakhru seeks exemption from personal appearance of Petitioner No. 2 before the Trial Court on 17th November, 2025.
8. Considering the above, it is directed that Petitioner No. 2 shall join the proceedings before Trial Court through video-conferencing on the date fixed and is exempted from personal appearance only for 17th November, 2025.
9. Issue notice. Mr. Amol Sinha, ASC (Crl.) for the State, accepts notice.
10. Issue notice to Respondent No. 2, by all permissible modes, upon filing of process fee, returnable on the next date of hearing.
11. Renotify on 22nd January, 2026.
SANJEEV NARULA, J NOVEMBER 14, 2025 as 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 14/11/2025 at 23:16:35