Delhi High Court - Orders
John Bean Technologies India Private ... vs The State & Ors on 18 August, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~74 to 81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 334/2024 & CRL.M.A.7625/2024
JOHN BEAN TECHNOLOGIES INDIA PRIVATE
LIMITED .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE & ORS. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(75)
+ CRL.REV.P. 766/2024
TOM BORUP .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann, Mr
Chandrakant, Advocates and SI
Antriksh Rathi, DIU, South-East
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
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 20/08/2025 at 21:50:54
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(76)
+ CRL.REV.P. 768/2024
JOHN BEAN TECHNOLOGIES CORPORATION ....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(77)
+ CRL.REV.P. 773/2024
SUNIL DANGWAL .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
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 20/08/2025 at 21:50:54
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(78)
+ CRL.REV.P. 784/2024
ABHIT AMARNATH BANERJEE .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(79)
+ CRL.REV.P. 785/2024
AMOL SHINDE .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
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 20/08/2025 at 21:50:54
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(80)
+ CRL.REV.P. 786/2024
SHAILESH KHATAVKAR .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
(81)
+ CRL.REV.P. 787/2024
GREGORY ALAN PACKARD .....Petitioner
Through: Mr. Suvigya Awasthy, Mr. Syed Fazl
Askari, and Mr.Syed Moosa,
Advocates
versus
THE STATE GOVERNEMNT OF NCT OF
DELHI & ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar, APP for
the State with Ms. Puja Mann and Mr
Chandrakant, Advocates
Mr. Mohit Mathur, Senior Advocate
with Mr. Amitabh Narendra, Mr.
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 20/08/2025 at 21:50:54
Manish Kumar, Ms. Aparajita Jha and
Mr. Rehan Bhasin, Advocates for R-2
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 18.08.2025
1. Written submissions filed by the parties are on record.
2. List on 10.09.2025.
3. Interim order(s), if any, to continue.
4. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J AUGUST 18, 2025/ns 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 20/08/2025 at 21:50:54