Delhi High Court - Orders
M/S Splendor Landbase Ltd vs State on 20 February, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~45 & 46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1650/2023
M/S SPLENDOR LANDBASE LTD .....Petitioner
Through: Mr. Diwaker Lohia, Advocate
versus
STATE .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC for
the State with Mr. Abhijeet Kumar,
Mr. Anurag Arora, Advocates along
with SI Vijay Kumar, PS EOW
+ W.P.(CRL) 698/2024
SPLENDOR LANBASE LTD THROUGH ITS AUTHORISED
REPRESENTATIVE MANISH PRAKASH .....Petitioner
Through: Mr. Diwaker Lohia, Advocate
Versus
STATE AND ORS THROUGH THE ENFORCEMENT
DIRECTORATE & ORS. .....Respondents
Through: Mr. Manish Jain, Special Counsel for
ED
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 20.02.2025
1. Mr. Diwaker Lohia, counsel for the Petitioner, seeks an adjournment on the ground that the main counsel, Mr. Siddharth Bhati, who has to argue 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 20/02/2025 at 22:43:24 the present matter is not available today.
2. At his request, re-notify on 26th May, 2025.
SANJEEV NARULA, J FEBRUARY 20, 2025/ab 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 20/02/2025 at 22:43:24