Delhi High Court - Orders
Elgin Electronics Pvt Ltd vs State & Ors on 20 January, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~20 to 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3970/2024
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Counsel (appearance not given).
versus
STATE & ORS .....Respondents
Through: Mr. Digam Singh Dagar, APP for the
State.
Mr. Kumar Manish, Mr. Srijan
Krishna and Ms. Aakansha Chauhan,
Advs. for R-2 and R-3.
+ CRL.M.C. 3973/2024
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Counsel (appearance not given).
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Digam Singh Dagar, APP for the
State.
Mr. Kumar Manish, Mr. Srijan
Krishna and Ms. Aakansha Chauhan,
Advs. for R-2 and R-3.
+ CRL.M.C. 3974/2024
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Counsel (appearance not given).
versus
STATE NCT OF DELHI AND ORS. .....Respondents
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 26/01/2026 at 20:32:52
Through: Mr. Digam Singh Dagar, APP for the
State.
+ CRL.M.C. 3989/2024
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Counsel (appearance not given).
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Digam Singh Dagar, APP for the
State.
+ CRL.M.C. 3990/2024
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Counsel (appearance not given).
versus
STATE & ORS .....Respondents
Through: Mr. Digam Singh Dagar, APP for the
State.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 20.01.2026 CRL.M.A. 15136/2024 in CRL.M.C. 3970/2024 CRL.M.A. 15140/2024 in CRL.M.C. 3973/2024 CRL.M.A. 15144/2024 in CRL.M.C. 3974/2024 CRL.M.A. 15183/2024 in CRL.M.C. 3989/2024 CRL.M.A. 15200/2024 in CRL.M.C. 3990/2024
1. By way of the present application, the petitioner seeks condonation of delay of 4 days in re-filing the present petitions.
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 26/01/2026 at 20:32:52
2. For the reasons stated in the application, delay of 4 days in re-filing the present petitions is condoned.
3. The application stands disposed of.
CRL.M.A. 15182/2024 in CRL.M.C. 3989/2024 CRL.M.A. 15199/2024 in CRL.M.C. 3990/2024
4. Allowed, subject to all just exceptions.
5. Applications stand disposed of.
CRL.M.C. 3970/2024, CRL.M.C. 3973/2024, CRL.M.C. 3974/2024, CRL.M.C. 3989/2024 & CRL.M.C. 3990/2024
6. Let the Trial Court Record, in digitized form, be called for, at least two days prior to the next date of hearing.
7. Both the parties are directed to file their written submissions, not running into more than three pages, and relevant case laws that they want to rely upon. Let the same be filed at least two days prior to the next date of hearing.
8. List on 27.03.2026.
9. The authorised representatives of both the parties will remain present in Court, on the next date of hearing.
10. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J JANUARY 20, 2026/A/TS 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 26/01/2026 at 20:32:52