Tdi Infrastructure Ltd vs Govt. Of Nct Of Delhi & Ors on 12 April, 2022

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Delhi High Court - Orders

Tdi Infrastructure Ltd vs Govt. Of Nct Of Delhi & Ors on 12 April, 2022

Bench: Yogesh Khanna

                                $~99
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    CRL.M.C. 1579/2022
                                     TDI INFRASTRUCTURE LTD.                           ..... Petitioner
                                                    Through: Mr.Abhimanyu Bhandari, Ms.Roohe
                                                             Hina Dua and Ms.Ananya Sikri,
                                                             Advocates.
                                                    versus
                                     GOVT. OF NCT OF DELHI & ORS.                ..... Respondents
                                                    Through: Ms.Aashaa Tiwari, APP for the State
                                                             with Inspector Virender Singh, EOW.

                                    CORAM:
                                    HON'BLE MR. JUSTICE YOGESH KHANNA
                                                     ORDER

% 12.04.2022 CRL M.A. No.6767/2022

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

CRL.M.C. 1579/2022 & CRL M.A. No.6766/2022

3. This petition is filed for quashing of the FIR No.113/2019under Section 406/420/120B IPC registered at EOW against petitioner on the complaint of respondent No.3/complainant.

4. The dispute relates to the allotment of plot in Kundli, booked by the respondent No.3 with petitioner herein. The respondent No.3/complainant had approached the District Consumer Forum and order dated 03.05.2016 was passed allowing 9% per annum interest on the amount deposited by the complainant upto March 2009, and till the possession of the plot is handed over to the complainant and Rs.5,000/- was also awarded as compensation towards litigation expenses. However, this order was set aside in revision by the National Consumer Forum in Revision Petition No.482/2018.

Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:13.04.2022 11:43

Nevertheless, it is the submission of the learned counsel for the petitioner the petitioner is still inclined to settle the matter and refund the amount deposited by the respondent No.3/complainant and / or to give an alternative plot in terms of the order passed by the District Consumer Forum dated 03.05.2016.

5. Notice issued. Learned APP for the State accepts notice on behalf of the respondents No.2 & 3 and seeks to file status report. Be filed before next date of hearing with an advance copy thereof to the learned counsel for petitioner.

6. Notice be issued to respondent No.3 through all modes returnable on 08.09.2022 and in the meanwhile, the accused person are at liberty to move the exemption application before the learned Trial Court through the learned counsel.

YOGESH KHANNA, J.

APRIL 12, 2022 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:13.04.2022 11:43

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Delhi High Court - Orders