Delhi High Court - Orders
Matrix Cellular International ... vs State Nct Of Delhi on 8 August, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2073/2024
MATRIX CELLULAR INTERNATIONAL SERVICES LIMITED
AND ORS. .....Petitioners
Through: Mr. Samudra Sarangi, Ms. Abhilasha
Khanna, Ms. Janvi Narang, Mr.
Tanay Chaturvedi, Advs.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Amol Sinha, ASC, Mr. Kshitiz
Garg, Mr. Ashvini Kumar, Ms. Chavi
Lazarus, Advs. for State and Insp.
Kamal Kumar, SI Gulab Singh, ISC,
Crime Branch, Chanakyapuri, New
Delhi.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 08.08.2024 CRL.M.A. 20072/2024 Exemption allowed, subject to all just exceptions. Application stands disposed of.
W.P.(CRL) 2073/2024 The present petition has been filed under Article 226 of the Constitution of India r/w Section 528 BNSS seeking quahing of FIR No. 116/2021 dated 05.05.2021 under Section 420/188/120B/34 IPC and Section 3 of Epidemic Diseases Act and Section (3)(7) of Essential Commodities 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 17/08/2024 at 00:25:51 Act Registered at PS Lodhi Colony.
Part arguments heard.
Both the parties are directed to file brief written submission not exceeding five pages along with the relevant judgments they wish to rely upon within four weeks with an advance copy supplied to the other party.
Learned APP for the state is directed to file statement of witnesses Mr. Amol Sinha, ASC (Crl.) for State as indicated in paragraph No. 32 of the status report.
List on 30.08.2024.
DINESH KUMAR SHARMA, J AUGUST 8, 2024/AR/NA..
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 17/08/2024 at 00:25:51