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Achla Verma vs M/S Ajs Builders Pvt Ltd & Anr on 22 December, 2022

                          $~20
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.L.P. 599/2022
                                 ACHLA VERMA                                      ..... Petitioner
                                                    Through:     Mr. RAkesh K Gupta & Mr. Ramesh
                                                                 Verma, Advocates

                                                    versus

                              M/S AJS BUILDERS PVT LTD & ANR.                        ..... Respondents
                                              Through: None
                              CORAM:
                              HON'BLE MR. JUSTICE ANISH DAYAL
                                              ORDER

                          %                   22.12.2022
                          CRL.M.A. 27321/2022

Exemption allowed subject to all just exceptions.

1. This petition has been filed for setting aside the impugned order dated 20th October, 2022 passed by the Ld. MM, Tis Hazari Courts, Delhi in Complaint Case No.531514/2016 titled as "Achla Verma vs. M/s AJS Builders Pvt. Ltd. & Anr." under sections 138/141/142 NI Act on the ground that the Ld. MM has wrongly acquitted the accused despite the basic ingredients of the offence being made out.

2. On steps being taken by the petitioner, notice be issued to the respondent through all permissible modes, including Whatsapp, email and SMS returnable before this Court on 12th April, 2023.

3. Order be uploaded on the website of this Court.

ANISH DAYAL, J DECEMBER 22, 2022/sm Signature Not Verified Digitally Signed By:SEEMA MALHOTRA Signing Date:23.12.2022 17:22:31