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Delhi High Court - Orders

Tdi Infrastructure Ltd & Ors vs Govt Of Nct Of Delhi & Ors on 6 July, 2022

                          $~14
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 CRL.M.A. 12641/2022 In
                          +      CRL.M.C. 2683/2022
                                 TDI INFRASTRUCTURE LTD & ORS.           ..... Petitioners
                                              Through: Ms Roohe Hina Dua and Ms Ananya
                                                       Sikri, Advocates.

                                                    versus

                                 GOVT OF NCT OF DELHI & ORS.             ..... Respondents
                                              Through: Mr Kamal Kumar Ghei, APP for the
                                                        State
                                                        Inspector Kamal Kohli, PS- EOW
                                 CORAM:
                                 HON'BLE MS. JUSTICE POONAM A. BAMBA
                                                    ORDER

                          %                         06.07.2022

                          1.0    The matter is listed for 06.09.2022.
                          1.1    It is taken up today on application seeking exemption from personal

appearance before the Learned Trial Court/Learned Chief Metropolitan Magistrate, Patiala House Courts, New Delhi.

CRL.M.A. 12641/2022

2.0 Vide this application, the petitioners have prayed that they be exempted from personal appearance before Learned Chief Metropolitan Magistrate, Patiala House Court, New Delhi in CC No. 10453/2017 registered pursuant to FIR No. 116/2017 dated 27.07.2017 under Sections 406, 420, 120-B and 34 IPC, PS Barakhamba Road/EOW, New Delhi. 3.0 It is submitted that the petitioners have already settled the disputes Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:11.07.2022 10:59:34 with all the three complainants, who have already received their monies back along with the compensation. Therefore, the petitioner be exempted from appearing before Learned Trial Court/Chief Metropolitan Magistrate, Patiala House Courts, New Delhi in the pending criminal proceedings bearing CC No. 10453/2017.

3.1 It is submitted that the matter before the Learned Chief Metropolitan Magistrate, New Delhi is fixed for 13.07.2022. 4.0 The complainants are not present before this court. 5.0 In view of the above facts and circumstances, petitioners are at liberty to move an appropriate application before the Learned Trial Court which shall be considered as per law.

6.0 Application is disposed of accordingly. 7.0 List the matter on 06.09.2022, the date already fixed.

POONAM A. BAMBA, J JULY 6, 2022 g.joshi Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:11.07.2022 10:59:34