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Tdi Infrastructure Ltd. & Ors vs Govt. Of Nct Of Delhi & Ors on 12 July, 2022

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~39
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      CRL.M.C. 3086/2022 & CRL.M.A. 13026-13027/2022
                             TDI INFRASTRUCTURE LTD. & ORS.                      ..... Petitioner
                                                Through:     Mr. Abhimanyu Bhandari, Ms. Roohe
                                                             Hina Dua & Ms. Ananya Sikri,
                                                             Advocates for P-1 to 5 & 9 .
                                                             Mr. K Sultan Singh, Sr. Advocate
                                                             with Mr. Gaurang Vardhan & Mr.
                                                             Aditya Singh, Advocates for P-6, 7 &
                                                             8.
                                                versus
                             GOVT. OF NCT OF DELHI & ORS.                        ..... Respondent
                                                Through:     Ms. Kusum Dhalla, APP for State/R-1
                                                             & 2.
                                                             None for R-3 & 4.

                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                                ORDER

% 12.07.2022 CRL.M.A. 13027/2022 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.

The petitioners, vide the present petition seek the quashing of the FIR No.165/2019, PS EOW under Sections 406/420/120B of the Indian Penal Code, 1860 as well as the impugned charge sheet dated 04.12.2020 CRL.M.C. 3086/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:15.07.2022 17:35:56 This file is digitally signed by PS to HMJ ANU MALHOTRA.

submitting inter alia to the effect that the parties to the petition have since arrived at a settlement vide a settlement document dated 09.12.2019 and no cause of action further survives in the matter.

Notice of the application is issued to the respondents and is accepted by the learned APP for the State on behalf of the respondent nos. 1 & 2.

Notice of the petition and of the accompanying application i.e. CRL.M.A.13026/2022 be also issued to the respondent nos.3 & 4 on taking of steps by the petitioners through all permissible modes, process being returnable for the next date of hearing.

The status report be submitted by the State before the next date of hearing.

Till the next date of hearing, the presence of the petitioners before the learned Trial Court is exempted though counsel whose vakalatnama should be on the record of the learned Trial Court.

The matter be re-notified for 31.08.2022.

ANU MALHOTRA, J JULY 12, 2022 nc CRL.M.C. 3086/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:15.07.2022 17:35:56 This file is digitally signed by PS to HMJ ANU MALHOTRA.