Delhi High Court - Orders
Nirmal Bhanwarlal Jain & Ors vs State Of Nct Of Delhi & Anr on 9 March, 2026
$~30, 31, 32, 33, 34 & 35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9398/2023 & CRL.M.A. 35158/2023
NIRMAL BHANWARLAL JAIN & ORS. .....Petitioner
Through: Mr. Ralmil Chauhan and Mr. Vedant
Singh, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Hitesh Vali, APP for State/R-1
Mr. Ravi Krishan Chandra, Ms.
Vidushi Chandna Sachdeva and Mr.
Udbhav K. Garg, Advocates for R-2
+ CRL.M.C. 9399/2023 & CRL.M.A. 35160/2023
NIRMAL BHANWARLAL JAIN & ORS. .....Petitioner
Through: Mr. Ralmil Chauhan and Mr. Vedant
Singh, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Hitesh Vali, APP for State/R-1
Mr. Ravi Krishan Chandra, Ms.
Vidushi Chandna Sachdeva and Mr.
Udbhav K. Garg, Advocates for R-2
+ CRL.M.C. 9407/2023 & CRL.M.A. 35185/2023
NIRMAL BHANWARLAL JAIN & ORS. .....Petitioner
Through: Mr. Ralmil Chauhan and Mr. Vedant
Singh, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Hitesh Vali, APP for State/R-1
CRL.M.C. 9398/2023 & other connected matters 1
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 11/03/2026 at 21:09:50
Mr. Ravi Krishan Chandra, Ms.
Vidushi Chandna Sachdeva and Mr.
Udbhav K. Garg, Advocates for R-2
+ CRL.M.C. 9535/2023 & CRL.M.A. 35674/2023
IIFL SECURITIES LIMITED .....Petitioner
Through: Mr. Ralmil Chauhan and Mr. Vedant
Singh, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Hitesh Vali, APP for State/R-1
Mr. Ravi Krishan Chandra, Ms.
Vidushi Chandna Sachdeva and Mr.
Udbhav K. Garg, Advocates for R-2
+ CRL.M.C. 9537/2023 & CRL.M.A. 35682/2023
IIFL SECURITIES LIMITED .....Petitioner
Through: Mr. Ralmil Chauhan and Mr. Vedant
Singh, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Hitesh Vali, APP for State/R-1
Mr. Ravi Krishan Chandra, Ms.
Vidushi Chandna Sachdeva and Mr.
Udbhav K. Garg, Advocates for R-2
+ CRL.M.C. 9538/2023 & CRL.M.A. 35684/2023
IIFL SECURITIES LIMITED .....Petitioner
Through: Mr. Ralmil Chauhan and Mr. Vedant
Singh, Advocates
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
CRL.M.C. 9398/2023 & other connected matters 2
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 11/03/2026 at 21:09:50
Through: Mr. Hitesh Vali, APP for State/R-1
Mr. Ravi Krishan Chandra, Ms.
Vidushi Chandna Sachdeva and Mr.
Udbhav K. Garg, Advocates for R-2
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 09.03.2026
1. There is a request for short adjournment from the sides of respondent no. 2 while also apprising that on account of some personal difficulty of counsel for respondent no. 2, reply could not be filed.
2. Various previous orders have been perused.
3. Final opportunity is granted to file reply within four weeks from today with advance copy to opposite side.
4. In case reply is filed, petitioners would be at liberty to file rejoinder, if any, within further two weeks.
5. List on 16.07.2026.
6. Interim order to continue till next date of hearing.
MANOJ JAIN, J MARCH 9, 2026/dr/pb CRL.M.C. 9398/2023 & other connected matters 3 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 11/03/2026 at 21:09:50