Delhi High Court - Orders
Yashovardhan Birla vs Kamdhenu Enterprises Limited And Anr on 6 September, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~39, 40 & 41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
39
+ CRL.M.C. 3778/2023, CRL.M.A. 14215/2023 (Stay), CRL.M.A.
17894/2023 (Directions)
YASHOVARDHAN BIRLA ..... Petitioner
Through: Ms. Smriti Churiwal, Mr. Jaiveer
Kant and Mr. Hardik Khatri,
Advocates.
versus
KAMDHENU ENTERPRISES
LIMITED AND ANR. ..... Respondents
Through: Mr. Vijay Aggarwal and Mr. R.K.
Gossain, Advocates for R-1.
40
+ CRL.M.C. 3779/2023, CRL.M.A. 14270/2023 (Stay), CRL.M.A.
17815/2023 (Directions)
YASHOVARDHAN BIRLA ..... Petitioner
Through: Mr. Pulkit Agarwal, Ms. Smriti
Churiwal, Mr. Jaiveer Kant and
Mr. Hardik Khatri, Advocates.
versus
M/S JADS SERVICES PVT. LTD. AND ANR. ..... Respondents
Through: Mr. Vijay Aggarwal and Mr. R.K.
Gossain, Advocates for R-1.
41
+ CRL.M.C. 3780/2023, CRL.M.A. 14218/2023 (Stay), CRL.M.A.
17817/2023 (Directions)
YASHOVARDHAN BIRLA ..... Petitioner
Through: Mr. Madhav Khurana, Ms. Smriti
Churiwal, Mr. Jaiveer Kant and
Mr. Hardik Khatri, Advocates.
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 16/09/2023 at 17:26:06
versus
KAMDHENU ENTERPRISES
LIMITED AND ANR. ..... Respondents
Through: Mr. Vijay Aggarwal and Mr. R.K.
Gossain, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 06.09.2023 CRL.M.A. 17902/2023 (Additional Documents) in CRL.M.C. 3778/2023 CRL.M.A. 24247/2023 (Additional Document)in CRL.M.C. 3779/2023 CRL.M.A. 24248/2023 (Additional Document)in CRL.M.C. 3780/2023
1. The present applications under Section 482 of the CrPC seeks following prayers:-
"Under the circumstances, it is most respectfully prayed that this Hon'ble Court may be pleased to:-
i. Take on record the annexures annexed to the present Application being Orders dated 26.04.2013, 30.07.2013, 03.12.2013, 24.01.2014 and 14.08.2014 passed by this Hon'ble Court in Crl MC. 1644 of 2013; and ii.Pass such other and further orders or directions as this Hon'ble Court may deem fit and proper in the circumstances of the case."
2. Issue notice.
3. Learned counsel appearing on behalf of respondent no. 1 accepts notice and fairly does not oppose the present applications, however, submits that annexure D to the present application is already on record.
4. In view of the above and the averments made in the present applications, the same are allowed.
5. Additional documents annexed to the present applications are taken on record.
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 16/09/2023 at 17:26:06
6. The present applications are disposed of accordingly. CRL.M.C. 3778/2023, CRL.M.A. 14215/2023 (Stay), CRL.M.A. 17894/2023 (Directions), CRL.M.C. 3779/2023, CRL.M.A. 14270/2023 (Stay), CRL.M.A. 17815/2023 (Directions) and CRL.M.C. 3780/2023, CRL.M.A. 14218/2023 (Stay), CRL.M.A. 17817/2023 (Directions)
7. Pleadings in the present petitions are complete.
8. List for hearing on 04.11.2023.
AMIT SHARMA, J SEPTEMBER 06, 2023/sn 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 16/09/2023 at 17:26:06