Delhi High Court - Orders
Mr. K.S. Mehta vs M/S Morgan Securities & Credits Pvt. Ltd on 17 April, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~61 & 62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1643/2019
MR. K.S. MEHTA ..... Petitioner
Through: Mr. Vikas Kumar and Mr. Ayush
Kapur, Advocates.
versus
M/S MORGAN SECURITIES & CREDITS
PVT. LTD. ..... Respondent
Through:
(62)
+ CRL.M.C. 1645/2019
MR. K.S. MEHTA ..... Petitioner
Through: Mr. Vikas Kumar and Mr. Ayush
Kapur, Advocates.
versus
M/S MORGAN SECURITIES & CREDITS
PVT. LTD. ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 17.04.2023 CRL.M.A. 9990/2023 in CRL.M.C. 1643/2019 (for early hearing) CRL.M.A. 9989/2023 in CRL.M.C. 1645/2019 (for early hearing)
1. By way of present applications filed under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C‟), the applicants seeks early hearing of Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:21.04.2023 11:23:56 the petitioners. Learned counsel for applicant seeks permission to withdraw the present application.
2. Accordingly, the present applications stand dismissed as withdrawn. CRL.M.C. 1643/2019 & CRL.M.C. 1645/2019
3. List on the date already fixed i.e. 01.08.2023.
4. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J APRIL 17, 2023/kss Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:21.04.2023 11:23:56