Delhi High Court - Orders
Malvika Kaura; Malini Sehgal & M M Sehgal vs State on 29 November, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~78 to 80 (3 connected matters)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 739/2013
+ BAIL APPLN. 751/2013
+ BAIL APPLN. 783/2013
MALVIKA KAURA; MALINI SEHGAL & M M SEHGAL
..... Petitioners
Through: Mr.K.K.Manan, Senior Advocate
with Mr.Ankush Narang, Ms.Uditi
Bali, Ms.Komal Vashisht,
Mr.Camran, Advocates.
versus
STATE
..... Respondent
Through: Mr.Aman Usman, APP for State with
Insp.Satish Kumar, PS EOW.
Mr.Tanmay Mehta, Mr.ajeev
Aggarwal, Mr.Ankit Gupta,
Ms.S.Hameed, Mr.Prateek Badhawar
and Ms.Divyanshi Bansal, Advocates
for M/s.Nimbuit Buildcon.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 29.11.2022 CRL.M.A. 17932/2022 in BAIL APPLN. 739/2013; CRL.M.A. 17931/2022 in BAIL APPLN. 751/2013 & CRL.M.A. 13054/2022 in BAIL APPLN. 783/2013
1. These applications are filed whereby the applicant seeks directions for appointment of a receiver to conduct the auction process of the securities.
2. Since the applications for cancellation of bail viz. CRL.M.C.2987/2019; CRL.M.C.2988/2019; CRL.M.C.2993/2019 and CRL.M.C.3004/2019 are pending in the Court of Hon'ble Mr.Justice Dinesh Kumar Sharma, hence both the learned counsels prays for listing of present Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:30.11.2022 17:03 application before the said Court.
3. In view of the submissions, subject to orders of Hon'ble The Chief Justice, list this application before the Bench of Hon'ble Mr.Justice Dinesh Kumar Sharma on 06.12.2022 for directions.
YOGESH KHANNA, J.
NOVEMBER 29, 2022 DU Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:30.11.2022 17:03