Delhi High Court - Orders
Vijay Gupta & Anr vs State Of Nct Of Delhi & Ors on 8 May, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1952/2022
VIJAY GUPTA & ANR. ..... Petitioners
Through: Mr. Puneet Mittal, Sr. Adv. with Ms.
Kanika Singhal, Adv.
Mr. KK Manana, Sr. Adv. with Ms.
Uditi, Adv.
versus
STATE OF NCT OF DELHI & ORS. ..... Respondent
Through: Mr. Mohit Mathur, Mr. Vikas Pahwa,
Mr. Anupam Lal Das, Mr. Maninder
Singh, Sr. Advs. with Mr. Ajay
Sondhi, Mr. Arush Khanna, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.05.2023 CRL.M.A. 12308/2023 This is an application seeking initiation of proceedings u/s 191/192/196/198/209/463/466 IPC against the prospective accused persons under provisions of Section 340 Cr.P.C.
Mr. Mittal, learned senior counsel on instructions does not press the application against respondent No. 2.
The respondent No. 2 is deleted from the memo of parties and all allegations against him are also redacted from the application and accordingly expunged. Let amended memo of parties be filed.
It is stated that since the complainant company was in insolvency proceedings on 16.10.2020, it is stated that Mr. Girish Chandra Joshi could not have accepted the notice for and on behalf of the complainant.
Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:12.05.2023 13:48:36Issue notice to the respondent, Mr. Girish Chand Joshi on the applicant taking steps within 1 week from today.
Let the reply be filed before the next date of hearing and the parties may complete the pleadings before the next date of hearing.
List on 31.05.2023.
JASMEET SINGH, J MAY 8, 2023/DM Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:12.05.2023 13:48:36