Delhi High Court - Orders
M/S Splendor Landbase Ltd vs M/S Aparna Ashram (Society) & Anr on 29 August, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 25/2021
M/S SPLENDOR LANDBASE LTD. ..... Petitioner
Through: Mr. Gaurav Puri, Advocate via video
conferencing with Mr. Sarthak Gupta,
Ms. Yashika Verma, Advocates.
versus
M/S APARNA ASHRAM (SOCIETY) & ANR. ..... Respondents
Through: Mr. Sanjay Khanna with Ms. Pragya
Bhushan, Mr. Karandeep Singh and
Mr. Tarandeep Singh, Advocates for
R1 and R2.
Mr. Shekhar Gupta, Advocate for R-2
via video conferencing.
Mr. Kunal Tyagi, Advocate for
CRL.M.A. 16902/2022.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 29.08.2022 CRL.M.A. 16902/2022 By way of the present application the applicant seeks action against the petitioner under section 340 read with section 195(1)(b)(i) of the Criminal Procedure Code 1973.However, the applicant is not yet a party to the present proceedings, since I.A. No. 10561/2021 under Order I Rule 10 of the Code of Civil Procedure 1908 filed by the applicant for impleadment/intervention is still pending consideration.
In view of the above, the present application will be considered after the impleadment application is decided.
Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:01.09.2022 O.M.P.(I) (COMM.) 25/2021 Page 1 of 2 13:27:33Accordingly, re-notify on 01st September 2022 before the learned Joint Registrar for completion of pleadings in the other applications.
List before court after completion of pleadings in all applications.
ANUP JAIRAM BHAMBHANI, J AUGUST 29, 2022 ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:01.09.2022 O.M.P.(I) (COMM.) 25/2021 Page 2 of 2 13:27:33