Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Imperia Structures Limited & Ors vs The State Of Nct Of Delhi & Ors on 2 August, 2024

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                                    $~23
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.M.C. 4338/2024
                                                IMPERIA STRUCTURES LIMITED & ORS.                                             .....Petitioners
                                                                                      Through:                Mr. Prashant Mishra and Mr. S.K.
                                                                                                              Rai, Advocates.

                                                                                      versus

                                                THE STATE OF NCT OF DELHI & ORS.        .....Respondents
                                                              Through: Ms. Shubhi Gupta, APP for the State
                                                                       with SI Harendra Singh, Section-
                                                                       VI/EoW.
                                                                       Mr. Alankrit Bhatnagar and Mr.
                                                                       Suryansh Vashisth, Advocates for
                                                                       proposed Complainants.
                                                CORAM:
                                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                                                      ORDER

% 02.08.2024 Mr. Prashant Mishra, learned counsel appearing for the petitioner seeks leave to withdraw the present quashing petition, with liberty to file afresh for the same relief.

Accordingly, the petition is disposed-of as withdrawn, with liberty as prayed-for; without making any observations on the merits of the matter.

Pending applications, if any, also stand disposed-of.

ANUP JAIRAM BHAMBHANI, J AUGUST 2, 2024/ak 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 06/08/2024 at 05:47:28