Delhi High Court - Orders
Zoom Communications Limited vs Triveni Media Limited & Ors on 21 May, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 47/2023& CRL.M.A. 2407/2023
ZOOM COMMUNICATIONS LIMITED ..... Petitioner
Through: Mr. Mudit Gupta, Adv. (through VC).
versus
TRIVENI MEDIA LIMITED & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 21.05.2024 CRL.M.A.15922/2024
1. The present application under Section 482 of the Cr.P.C. seeks the following prayers:-
"a) Allow the present application and take on record the Board Resolution dated 12.03.2024, appointing Mr. Javed Akhtar as the Authorized Representative for the Appellant Company and thereby substitute the earlier Authorized Representative;
b) Pass any other or further orders, as this Hon'ble Court may deem fit and proper in the circumstances of the present case."
2. In view of the averments made and in the interest of justice, the same is allowed and disposed of.
3. Board resolution appointing Mr. Javed Akhter as Authorised Representative for the petitioner 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 25/05/2024 at 01:17:22 CRL.M.A.15943/2024
4. The present application under Section 482 of the Cr.P.C. seeks the following prayers:-
"a) Allow the present application and take on record the fresh address for Respondents and fresh notice be issued to the said Respondents at the said address;
b) Pass any other or further orders, as this Hon'ble Court may deem fit and proper in the circumstances of the present case."
5. In view of the averments made, the application is allowed and disposed of.
CRL.L.P. 47/2023& CRL.M.A. 2407/2023
6. On the petitioner filing amended memo of parties, issue fresh notice to the respondents, on petitioner taking necessary, through all permissible modes, including electronic mail, if any, returnable on 04.10.2024.
AMIT SHARMA, J MAY 21, 2024/nk Click here to check corrigendum, if any 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 25/05/2024 at 01:17:22