Delhi High Court - Orders
Mr. Manish Bhaskar vs M S Hero Fincorp Limited & Ors on 18 April, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1180/2022
MR. MANISH BHASKAR ..... Petitioner
Through: Mr. Nityanand Singh, Adv.
versus
M S HERO FINCORP LIMITED & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 18.04.2023 Learned Counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a revision petition before the learned Sessions Court. He further prays that delay, if any, may be condoned.
In view of the submissions made, the present petition is dismissed as withdrawn with the liberty to file the revision petition before the learned Sessions Court. The delay, if any, caused due to filing of the present petition is condoned.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1674/2022, CRL.M.A. 7183/2022, CRL.M.A. 9426/2023 HIMANSHU SINGHAL & ANR. ..... Petitioners Through: Mr.Hardeep S Sodhi, Adv.
versus STATE OF NCT OF DELHI ..... Respondent Through: Mr. Digam Singh Dagar, APP for the State with SI Sachin Dhama, PS Shalimar Bagh.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 In terms of order dated 21.07.2022 and subsequently the order dated 13.02.2023, the Director, MAMC has placed on record the report along with the video recording.
The registry is directed to supply the copies of the report and the video recording electronically to the learned counsel for the petitioner.
Learned counsel for the petitioner submits that since one of the main prayers in his petition stands satisfied, he may be permitted to withdraw the present petition along with pending applications. He further prays that the present report and video recording also be sent to the learned Trial Court for consideration in accordance with the law. Learned counsel also seeks liberty to raise the contentions and proceed before the learned Trial Court.
Liberty is granted. The petitioner may pursue his remedy as per law Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 before the learned Trial Court.
The registry is also directed to send the copy of the report and the video recording electronically to the learned Trial Court.
The petition along with the pending application stands dismissed as withdrawn with the liberty as prayed.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1835/2022 SURENDER SINGH & ORS. ..... Petitioners Through: Mr.Ankit Mutreja, Adv. (VC) versus STATE (GOVT. OF NCT OF DELHI) AND ANR. ..... Respondents Through: Mr. Digam Singh Dagar, APP for the State with SI Loveleen, PS Hari Nagar.
Ms. Sana, Adv. for R-2 (VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Respondent No.2 is further seeking time to file the reply. Let reply positively be filed within four weeks with advance copy to the learned counsel for the petitioner.
Status report has already been filed. List on 04.09.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1006/2022 PUSHPA SINGHAL ..... Petitioner Through: Mr. Shiv Chopra, Adv. (VC) with Ms. Aadhyaa Khanna and Mr. Siddhath Arora, Advs.
versus STATE OF NCT DELHI & ORS. ..... Respondents Through: Mr. Hemant Mehla, APP for the State with SI Vikas Kumar, DIU/ Rohini. Mr. Vivek Sharma and Mr. Prashant Chaudhary, Advs. for R-2 & 3. CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel for the respondent submits that as per instructions his client is ready to pay a sum of Rs.15 lakh within one month. However, learned counsel for the petitioner submits that the amount which is due is Rs.45,18,918/-.
Let petition be heard on merits. List on 23.11.2023.
In the meantime, both the parties are directed to file the brief written submissions not exceeding three pages along with judgments they wish to rely upon with advance copy to opposite side.
DINESH KUMAR SHARMA, J APRIL 18, 2023 Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1267/2022, CRL.M.A. 5546/2022 UDAY BAHADUR ..... Petitioner Through: Mr. Neeraj Chaudhari, Mr. Akshay Chandra and Mr. Utkarsh Bhanu, Advs.
versus STATE (GOVT. OF NCT OF DELHI) & ANR. ..... Respondents Through: Mr. Digam Singh Dagar, APP for the State Mr. Himesh Thakur, Mr. Rohan Gulati, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 CRL.M.A. 14434/2022 The application has been moved seeking condonation of delay. For the reasons stated in the application, the application is allowed and the delay is condoned.CRL.M.C. 1267/2022
Learned counsel for the petitioner seeks time to file the rejoinder. Let rejoinder be filed within four weeks with advance copy to the learned counsel for the respondents.
Let respondent No.3 and 4 be served afresh through all permissible modes, returnable on 01.09.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1252/2022, CRL.M.A. 5460/2022, CRL.M.A. 5884/2022 ANJANI GUPTA ..... Petitioner Through: Mr. Gurmehar Sistani, Adv. (VC) versus STATE OF NCT OF DELHI & ORS. ..... Respondents Through: Mr. Hemant Mehla, APP for the State with SI Neeraj, PS Preet Vihar. Mr. Ujwal Ghai, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 An adjournment has been sought on behalf of the petitioner as main counsel is in personal difficulty.
List on 17.11.2023 DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 739/2022 X ..... Petitioner Through: Mr. Trideep Pais, Sr. Advocate with Mr. Mihir Samson, Ms. Sudakrishna, Ms. Asawari Sodhi and Ms. Gargi Sethi, Advocates.
versus STATE NCT OF DELHI & ANR. ..... Respondents Through: Mr. Amit Sahni, APP for the State with WSI Ria, PS Hauz Khas Mr. Rahul Gutam, Mr. Priyam Jain and Mr. Snehashish Pyne, Advs. for R-2 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 An adjournment has been sought on behalf of the respondent as main counsel sh. K. K. Menon, learned senior counsel is covid positive.
In the view of the personal ground, the matter is adjourned to 29.08.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 204/2022 MADHU BHARTI ..... Petitioner Through: Mr.Rajeshwar Singh, Dr. Rakesh Gosain and Ms. Neeraj Singh, Advs. versus PAWAN KUMAR BHATIA & ORS. ..... Respondents Through: Mr. Mayank Maini, Adv. (VC) Mr. Amit Sahni, APP for the State CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 An adjournment has been sought on behalf of the proxy counsel for the respondent as main counsel is not available today.
List on 24.11.2023.
Both the parties are directed to file the brief written submissions not exceeding three pages along with judgments they wish to rely upon with advance copy to opposite side in four weeks.
It is made clear that this Court has not granted any stay in the present case, hence, the learned Trial Court may proceed further in accordance with law.
DINESH KUMAR SHARMA, J
APRIL 18, 2023/Pallavi
Signature Not Verified
Digitally Signed By:RAJ
BALA
Signing Date:20.04.2023
13:03:38
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 191/2022
VINAY ..... Petitioner
Through: Mr.Arvind Kumar Shukla and Mr.
Tushar Swami, Advs.
versus
STATE NCT OF DELHI ..... Respondent
Through: Mr. Amit Sahni, APP for the State
with SI Neeraj, PS Crime Branch.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 CRL.M.A. 4123/2023 in CRL.M.C. 191/2022
1. This is an application for modification of order dated 11.07.2022.
Learned counsel for the petitioner submits that in para -3, the date has been mentioned 08.12.2019 instead of 08.02.2019.
2. Learned APP for the State submits that this might be inadvertently a typographical error.
3. In view of the above, the date in para -3 be read as 08.02.2019 instead 08.12.2019.
4. The corrected order dated 11.07.2023 be read as under:
"1. This petition is filed for challenging the impugned order dated 19.12.2020 whereby the request of the petitioner for providing him with the mobile location chart in respect of mobile phone number 7042925350 as well as the mobile Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 location chart of the members of raiding team was dismissed. The said request of the petitioner was rejected on the basis of an order dated 03.12.2020 passed by this Court in CRL.REV.P.327/2020 and CRL.M.A.15345/2020. If one peruse the said order dated 03.12.2020, it relates to the production of the CDRs which request of the accused was not adhered to.
2. However on 05.04.2020 in Chirag Jain vs. State in CRL.M.C.1752/2021 this Court held as under:
"5. The learned APP for the State fairly concedes the mobile location chart of the raiding team members and petitioner herein, without disclosing their mobile numbers, can be provided to the petitioner after obtaining it from the service provider. Be provided by the State to the petitioner for the time duration and date as mentioned above within four weeks from today. Needless to say, CDR and other details be sufficiently safeguarded prior to supply of the information to the petitioner."
3. In the circumstances, the mobile location chart of the raiding team and the petitioner herein, without disclosing their mobile numbers be provided to the petitioner after obtaining the same from the service provider for the timing:
12 O'clock to 4 O'clock of dated 08.02.2019. Needless to say, CDR and other details be sufficiently safeguarded prior to supply of the information to the petitioner. If such chart needs to be retrieved, efforts be made by the State.
4. In view of the above, the petition stands disposed of along with pending application(s)."
5. In view of the above, the application stands disposed of.
6. The corrected order be uploaded forthwith.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.REV.P. 734/2015 GIRISH CHAND ..... Petitioner Through: None.
versus DHANPAT SINGH ..... Respondent Through: Mr. Bhupendra Singh, Proxy counsel CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 None has appearing on behalf of the petitioner for the last two dates. Hence, the present petition is dismissed in default for non prosecution.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~47 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 6222/2022 MANOJ KUMAR AND ORS ..... Petitioners Through: Mr. (appearance not given) versus THE STATE NCT OF DELHI AND ANR. ..... Respondents Through: Mr. Hemant Mehla, APP for the State CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 This is a petition under Section 482 Cr. P.C. seeking quashing of the FIR No 95/2017 registered at PS Sarai Rohilla, under Section 498A/406/34 IPC on the basis of the settlement. However, no settlement deed has been placed on record.
Let settlement deed be placed on the record. List on 14.08.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023/Pallavi Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~46 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 5956/2022 VIJAY GULATI & ANR. ..... Petitioners Through: Mr. Mohit Mathur, Sr. Adv. with Mr. versus STATE (GNCT OF DELHI) & ANR. & ORS. ..... Respondents Through: Mr. Amit Sahni, APP for the State Complainant in person.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 This is a petition under Section 482 Cr. P.C. seeking quashing of the FIR No.101/2018 registered at PS Mayur Vihar, under Section 376/354/323 IPC. The charge sheet has been filed under Section 376/354/323/34 IPC.
Status report has been filed. Let LCR be requisitioned in the digital format. List on 04.08.2023.
DINESH KUMAR SHARMA, J
APRIL 18, 2023/Pallavi
Signature Not Verified
Digitally Signed By:RAJ
BALA
Signing Date:20.04.2023
13:03:38
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1864/2021
BHUMIK ..... Petitioner
Through: Mr.Sanjay Rathi, Adv. (VC) with Mr.
Praveen Kumar, Adv.
versus
THE STATE ..... Respondent
Through: Mr. Amit Sahni, APP for the State
with SI Ankit, PS Prasad Nagar. CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 CRL.M.A. 10078/2023 (Exemption) Exemption is allowed subject to all just exceptions.BAIL APPLN. 1864/2021
1. Learned counsel for the petitioner seeks permission to withdraw the present petition with the liberty to move an appropriate application for bail before the learned Trial Court in view of testimonies of PW-1/ Chetan and PW-2/Love Deepak.
2. Learned counsel has taken this Court through testimonies of PW-1 and PW-2 in which they have not supported of the case of the prosecution.
3. In view of the above, the present petition is dismissed as withdrawn with the liberty to move an appropriate application for bail before the learned Trial Court in view of testimonies of PW-1/ Chetan and PW-2/ Love Deepak.
4. Learned Trial Court is requested to consider the application of bail in Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 view of the testimonies of PW-1/ Chetan and PW-2/ Love Deepak.
5. The next date already given i.e. 10.07.2023 stands cancelled.
DINESH KUMAR SHARMA, J APRIL 18, 2023 Pallavi..
Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38$~59 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1512/2023 DIRECTORATE OF ENFORCEMENT ..... Petitioner Through: Mr. Zoheb Hossain, Special counsel for ED with Mr. Vivek Gurnani, Mr. Baibhav, Mr. Farheen Penvele and Mr. Kartik Sabharwal, Advocates.
versus BHARAT RANA CHAUDHARY ..... Respondent Through: Mr. Aditya Singh Deshwal and Ms. Ridam Arora, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel for respondent seeks time to file the reply. Let the reply be filed before the next date of hearing. List on 25.04.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023/AR Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~58 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 7078/2022 & CRL.M.A. 27346/2022 SUNITA GROVER ..... Petitioner Through: Mr. Pratap Sahani, Advocate through V/c.
versus STATE OF NCT OFDELHI & ANR. ..... Respondents Through: Mr. Hemant Mehla, APP for State with Mr. Dipanshu Meena, Advocate. Mr. Ajay Kumar Mishra and Mr. Rajesh Kumar Sharma, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel for respondent submits that he does not want to file the reply and is ready to argue.
Let the matter be listed for final arguments on 30.11.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023/AR Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 182/2023, CRL.M.A. 1717/2023 RITAM KALRA ..... Petitioner Through: Mr.Kamal Mehta and Mr.Abhishek Chauhan, Advocates versus STATE (GOVT. OF NCT OF DELHI) ..... Respondent Through: Mr.Sanjeev Bhandari, ASC for the State with Mr.Kunal Mittal and Mr.Saurabh Tanwar, Advocates SI Ankit Singh with HC Virender Singh, PS Nangloi.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel for the petitioner submits that present proceedings have arising out of a complaint under Section 138 of N.I.Act, which has already been settled between the parties.
Let the settlement deed be brought on record. In the meantime, let the petitioner appear before the investigating officer on 29.04.2023 at 11.30 p.m. at PS Nangloi.
List on 20.11.2023.
Interim orders to continue, till the next date of hearing.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.A. 382/2020 ASHOK SINGH BHADAURIA ..... Appellant Through: Mr.Rajiv Mohan, Mr.Nishant Madan, Mr.Rehan Khan and Ms.Nitika Pancholi, Advocates versus CENTRAL BUREAU OF INVESTIGATION ..... Respondent Through: Mr.Nikhil Goel, SPP for CBI with Mr.Kartik Kaushal, adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 CRL.M.(BAIL) 378/2023 (interim suspension) with CRL.M.A. 6917/2023 (exemption) Learned counsel for the appellant submits that for the moment he does not want to press the application for interim suspension of sentence. However, his application for regular suspension of sentence may be fixed along with the other cases arising out of the same FIR in which the application for regular suspension of sentence is pending.
Hence, Crl.M. (Bail) 378/2023 is dismissed as not pressed. CRL.A. 382/2020, Crl.M.(Bail) Nos.7778/2020 & 25866/2022 List on 20.04.2023 at the end of the Board. Next date fixed i.e. 22.05.2023 stands cancelled.
DINESH KUMAR SHARMA, J APRIL 18, 2023/rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 3542/2022, CRL.M.A. 14828/2022 SUMITA ..... Petitioner Through: Mr.Satnarain Sharma, Mr.Anuj Kumar, Mr.Abhishek Sharma and Mr.Anshul Yadav, Advocates versus STATE GOVT OF NCT OF DELHI ..... Respondent Through: Mr.Amit Sahni, APP for the State.
Insp.Hansraj Swami, IFSO, Spl.Cell CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned APP, on instructions, states that the petitioner has joined the investigation twice. He further states that in case, the investigating officer feels the necessity of effecting the arrest of the petitioner, a 15 days notice will be given to the petitioner.
Since the petitioner has submitted herself to the jurisdiction of the court, the NBW issued vide order dated 30.04.2022 stands infructuous.
In view of the submissions made, the present petition along with the pending application is disposed of with the direction that in case, the investigating officer feels the necessity of effecting the arrest of the petitioner, a 15 days notice shall be given to the petitioner and thereafter, the petitioner shall have the liberty to take appropriate legal remedies as per law.
DINESH KUMAR SHARMA, J APRIL 18, 2023/rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~23 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 2669/2022, CRL.M.A. 11087/2022 ELLORA INFRATECH PVT LTD & ANR. ..... Petitioners Through: Mr.Ravi Gupta, Sr.Adv. with Mr.Dhruv Gupta and Mr.Sachin Jain, Advocates versus STATE OF NCT DELHI & ORS. ..... Respondents Through: Mr.Amit Sahni, APP for the State.
Insp.Kishan Vir Singh, PS EOW Mr.Harsh Srivastava, Adv. for R-2 and R-3.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel appearing for respondents no.2 and 3 seeks time to file a reply.
Mr.Ravi Gupta, learned senior counsel has opposed the adjournment on the ground that respondents no.2 and 3 were served on 19.07.2022.
The last opportunity is granted to respondents no.2 and 3 to file a reply. Let the reply be filed within four weeks with an advance copy supplied to the counsel for the petitioners.
A status report has already been filed on behalf of the State. Let copy of the status report be supplied to the counsel for respondents no.2 and 3.
Learned senior counsel appearing for the petitioners, on instructions, Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 undertakes that the petitioners shall join the investigation as and when directed and in case, investigating officer feels the necessity of effecting the arrest of the petitioner, a 15 days notice shall be given and thereafter, the petitioner shall have the liberty to take appropriate legal remedies as per law.
Copy of the status report be supplied to learned counsel for the respondents no.2 and 3.
List on 08.11.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~20 to 22 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 1965/2022, CRL.M.A. 8359/2022 M/S. H G RETAIL SOLUTIONS PVT. LTD. ..... Petitioner versus RAJIV KUMAR SAXENA ..... Respondent 21 + CRL.M.C. 1966/2022, CRL.M.A. 8365/2022 KARAN TOMAR ..... Petitioner versus RAJIV KUMAR SAXENA ..... Respondent 22 + CRL.M.C. 1967/2022, CRL.M.A. 8370/2022 KUSUM TANWAR ..... Petitioner versus RAJIV KUMAR SAXENA ..... Respondent Present: Mr.Asuthosh Lohia, Ms.Shraddha Bhargava and Mr.Rohit Saraswat, Advocates for the petitioners. Mr.Aseem Mehrotra and Ms.Deeksha, Advocates for the respondent.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 ORDER % 18.04.2023 Arguments heard.
Judgment reserved.
Both the parties are directed to file their brief written submissions not exceeding three pages with copies of the judgments they wish to rely upon with advance copy supplied to the opposite party within three days.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~24 to 26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 3293/2022, CRL.M.A. 13869/2022 PRASHANT GARG ..... Petitioner versus BIGUR FINANCE LIMITED ..... Respondent 25 + CRL.M.C. 3294/2022, CRL.M.A. 13871/2022 NISHANT GARG ..... Petitioner versus BIGUR FINANCE LIMITED ..... Respondent 26 + CRL.M.C. 3463/2022, CRL.M.A. 14521/2022 MANISH GARG ..... Petitioner versus BIGUR FINANCE LIMITED ..... Respondent Present: Mr.Sumer Singh Boparai, Mr.Suyash Goverdhan, mr.Varun Bhatt and Mr.Sidhant Saraswat, Advocates for the petitioners. None for the respondent.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 As per the order dated 20.11.2022, the respondent has not been appearing despite being served. Let the respondent be served again through courier on steps being taken by the petitioners.
List on 23.11.2023.
Interim order to continue.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 3695/2022, CRL.M.A. 15455/2022 MR. L. NARASIMHAN ..... Petitioner Through: Mr.Aman Shukla, Advocate versus M/S. AGRIMORE SOLUTIONS PVT. LTD. ..... Respondent Through: Mr.Shyam Baby and Ms.Donika Wahi, advocates CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel appearing for the respondent submits that the copy of the petition has not been supplied to them.
Learned counsel for the petitioner undertakes to supply the copy of the petition.
Let the copy of the petition be supplied immediately. Reply be also filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
List on 28.11.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~31 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 4778/2022, CRL.M.A. 19243/2022 SARABJIT SINGH AHLUWALIA ..... Petitioner Through: Mr.Sudarshan Rajan and Mr.Hitain Bajaj, Advocates with petitioner in person.
versus THE STATE OF NCT OF DELHI ..... Respondent Through: Mr.Raghvinder Verma, APP for the State.
SI Dinesh Kumar, DIU/SED Advocate for complainant (appearance not given) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned APP as well as learned counsel for the complainant seeks time to file the status report and reply respectively. Let the same be filed within four weeks. Rejoinder thereto, if any, may be filed within four weeks thereafter.
List on 23.11.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~32 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 4781/2022, CRL.M.As. 1767/2023 &3266/2023 TDI INFRASTRUCTURE LTD. & ORS. ..... Petitioner Through: Ms.Ananya Sikri, Adv. (through VC) versus GOVT. OF NCT OF DELHI & ORS. ..... Respondents Through: Mr.Amit Sahni, APP for the State.
Insp.Kamal Kohli, PS EOW FIR no.488/2017, CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel for the petitioner submits that the parties have failed to reach an amicable settlement.
As per the office report, respondents nos.3 to 6 have been served. However, they have failed to appear.
Investigating officer is present in court today and is directed to communicate the next date of hearing to respondents no.3 to 6.
List on 24.11.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~33 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 5349/2022, CRL.M.A. 21272/2022 AMARDEEP & ORS. ..... Petitioners Through: Advocate (Appearance not given) versus STATE GOVERNMENT OF NCT OF DELHI & ORS.
..... Respondents Through: Mr.Digam Singh Dagar, APP for the State.
SI M.L.Meena, PS Sagarpur CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Present petition has been filed for quashing of FIR No.305/2019under Section 308/34 IPC registered at Police Station Sagar Pur. The complaint was lodged on the statement of Vishal Kumar Singh. It has been submitted that during the pendency of the proceedings in the above FIR, the parties have reached at a settlement on the following terms and conditions:
1. That the first party shall file the quashing petition before the hon'ble high court for quashing the above said FIR No.305/2019 registered at PS Sagarpur, New Delhi and the second party will cooperate in the said quashing petition as well as in the said quashing proceeding before the Hon'ble high court. The quashing petition will be filed within three days from signing this MOS.Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38
2. That parties shall withdraw case/complaint, if any, filed against each other within the seven days of the quashing/closing of above noted case and further parties will not file any case/complaint against each other or their family member in future.
3. That this MOS has been written with the free sweet will of the parties and without any force, coercion or threat from any corner whatsoever.
4. That this MOS has been read over to the parties in vernaculars.
After understanding it, both admit the same is correct and undertake that both the parties are bound by this MOS.
This Court vide order dated 01.12.2022 directed the petitioners to despot a cost of Rs. 50,000/-. The same stands deposited. However, the parties are not present in court. Parties are directed to appear in person on the next date of hearing.
List on 11.05.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~34 & 35 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 5628/2022 HITESH GODRA ..... Petitioner versus STATE AND ORS. ..... Respondents + CRL.M.C. 5629/2022 HITESH GODRA ..... Petitioner versus STATE AND ORS. ..... Respondents Present: Mr.Vishwendra Verma and Ms.Shivali, Advocate for the petitioner.
Mr.Amit Sahni, APP for the State with WSI Monika, CAW Cell, Dwarka in item no.34 and SI Kunal Kumar, Ps Sec.23, Dwarka in item no.35.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned APP seeks time to file the additional status report. The last opportunity is granted. Let the additional status report be filed within four weeks with a copy to the counsel for the petitioner.
List on 13.09.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~38 to 45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 5892/2022, CRL.M.A. 23132/2022 VIJAY KUMAR SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents 39 + CRL.M.C. 5893/2022, CRL.M.A. 23134/2022 VIJAY KUMAR SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents 40 + CRL.M.C. 5894/2022, CRL.M.A. 23136/2022 VIJAY KUMAR SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents 41 + CRL.M.C. 5895/2022, CRL.M.A. 23138/2022 VIJAY KUMAR SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents 42 + CRL.M.C. 5896/2022, CRL.M.A. 23140/2022 RUPA SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 43 + CRL.M.C. 5897/2022, CRL.M.A. 23142/2022 RUPA SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents 44 + CRL.M.C. 5898/2022, CRL.M.A. 23144/2022 RUPA SALUJA ..... Petitioner versus STATE & ANR. ..... Respondents 45 + CRL.M.C. 5899/2022, CRL.M.A. 23146/2022 RUPA SALUJA ..... Petitioner versus STATE & ANR. ..... Respondent Present: Mr.Ashwin Kataria, Advocate for the petitioners.
Mr.Digam Singh Dagar, APP for the State. Mr.Devashish Bhadauria, Advocates for respondent no.2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 On behalf of the petitioners, an adjournment has been sought as the Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 main counsel is not well.
Counsel for respondent no.2/complainant states that he will file the reply within two weeks. Let the reply be filed.
List on 21.09.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~48 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 6503/2022 VIVEK KESHAVAN ..... Petitioner Through: Mr.Vishwendra Verma, advocate versus CENTRAL BUREAU OF INVESTIGATION ..... Respondent Through: Mr.Prasanta Varma, SPP for CBI with Mr.J.Chander, Inspector, CBI.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Present petition has been filed against the order of framing of charge. Let lower court record be called in digital format.
In the meanwhile, both parties are directed to file their brief written submissions not exceeding three pages with copies of the judgments they wish to rely upon with an advance copy supplied to the opposite party.
List on 26.09.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~49 to 51 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 6512/2022, CRL.M.A. 25364/2022 PRADEEP KUMAR JAIN ..... Petitioner versus IFCI FACTORS LIMITED ..... Respondent 50 + CRL.M.C. 6513/2022, CRL.M.A. 25367/2022 PRADEEP KUMAR JAIN ..... Petitioner versus IFCI FACTORS LIMITED ..... Respondent 51 + CRL.M.C. 6519/2022, CRL.M.A. 25392/2022 PRADEEP KUMAR JAIN ..... Petitioner versus IFCI FACTORS LIMITED ..... Respondent Present; Ms.Lata Walia and Mr.Karan Arora, Advocates for the petitioner.
Mr.Harshal Arora, Advocate for the respondent.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 An adjournment has been sought on behalf of the petitioner as the main counsel is not available.
At request, list on 28.11.2023. Interim order to continue.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~52 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 6608/2022 VIKAS KUMAR GAUTAM & ORS. ..... Petitioners Through: Mr.B.D.Sharma, Advocate versus THE STATE GNCT OF DELHI & ANR. ..... Respondents Through: Mr.Hemant Mehla, APP for the state with Mr.Dipanshu Meena, Advocate SI Ashok, PS Farsh Bazar CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Learned counsel for the petitioner submits that he wishes to withdraw the present petition as the settlement talks between the parties are in progress.
In view of the submissions made, the present petition is dismissed as withdrawn.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~55 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 6923/2022, CRL.M.A. 26818/2022 MS. X ..... Petitioner Through: (Appearance not given) versus STATE & ANR.
..... Respondent Through: Mr.Hemant Mehla, APP for the state with Mr.Dipanshu Meena, Advocate WSI Sajani Devi, CAW Cell, Kirti Nagar.
Mr.Arun Bali, Mr.J.S.Lamba and Mr.Kushal Narual, Advocates for R-2 with parents of respondent no.2 in person.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 Status report has been filed on behalf of the State. Counsel for respondent no.2 submits that he does not want to file reply.
List the matter for final hearing on 11.10.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023/rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~56 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 6992/2022, CRL.M.A. 27059/2022 SOLOMON DAVID ..... Petitioner Through: None.
versus STATE OF NCT OF DELHI AND ANR. ..... Respondents Through: Mr.Raghvinder Verma, APP for the State.
Insp.Amit Pratap Singh, PS EOW. AR of Respondent no.2 (through VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 None is present on behalf of the petitioner. List on 01.12.2023.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38 $~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 7041/2022 DR SANTOSH KUMAR BAGLA ..... Petitioner Through: (Appearance not given) versus STATE NCT OF DELHI THROUGH SHO PS VASANT KUNJ & ORS. ..... Respondent Through: Mr.Raghvinder Verma, APP for the State.
SI Vikas Sahu, PS Vasant Kunj, South CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 18.04.2023 As per office report, respondents no.2 and 4 have been served. Let respondent no.3 be served again through all permissible modes, returnable for 24.11.2023.
The state is directed to file the status report.
DINESH KUMAR SHARMA, J APRIL 18, 2023 rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:20.04.2023 13:03:38