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 1, Cited by 0]

Delhi High Court - Orders

Abhilash Shukla vs M/S Online Micro Services Pvt Ltd on 8 December, 2025

Author: Swarana Kanta Sharma

Bench: Swarana Kanta Sharma

                          $~87
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CRL.M.C. 8779/2025
                                    ABHILASH SHUKLA                                                                 .....Petitioner
                                                                  Through:            Mr. Manoj Khanna and Mr. Mukesh
                                                                                      Kr. Singh, Advocates.

                                                                  versus

                                    M/S ONLINE MICRO SERVICES PVT LTD                                               .....Respondent
                                                  Through: None.

                                    CORAM:
                                    HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
                                                                  ORDER

% 08.12.2025 CRL.M.A. 36567/2025 & CRL.M.A. 36568/2025 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C. 8779/2025 & CRL.M.A. 36566/2025

3. By way of the present petition, the petitioner is seeking quashing of the summoning order dated 07.10.2020, passed by the learned Metropolitan Magistrate, First Class (NI Act)-01, South East, Saket Courts, New Delhi, in Criminal Complaint No. 2989/2020 titled as "M/s Online Micro Services Pvt. Ltd. Vs One Culture Pvt. Ltd. and Anr".

4. Issue notice to respondent through all permissible modes, including electronically, returnable on the next date of hearing.

5. Let the Trial Court Record, in digitized form, be called for, at least two days prior to the next date of hearing.

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 09/12/2025 at 20:54:34

6. List on 20.03.2026.

7. The order be uploaded on the website forthwith.

DR. SWARANA KANTA SHARMA, J DECEMBER 08, 2025/vc GJ 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 09/12/2025 at 20:54:34