Delhi High Court - Orders
Arun Malhotra vs Gulshan Arora & Anr on 14 July, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 332/2022
ARUN MALHOTRA ..... Petitioner
Through: Mr.Kamal Anand, Advocate
versus
GULSHAN ARORA & ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 14.07.2022 Crl.M.A. No. 13268/2022 Exemption allowed, subject to just exceptions. Crl.L.P. No. 332/2022 and Crl.M.A. No. 13267/2022 The petitioner vide the present petition seeks leave to appeal to assail the impugned judgment dated 22.10.2021 of the learned MM-03 (South), Saket District in CC No. 27782/2019 submitting inter alia to the effect that in similar circumstances vide order dated 22.10.2021 in CT No. 11160/2017, the very same respondents have been convicted.
Before proceeding further, the Trial Court Record be requisitioned both in the e form and in the physical form qua CC No. 11160/2017 and the Trial Court Record qua CC No. 27782/2019 be also requisitioned both in the e form and in the physical form for the next date of hearing.
Renotify on 30.8.2022.
ANU MALHOTRA, J JULY 14, 2022/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:18.07.2022 16:28:32 This file is digitally signed by PS to HMJ ANU MALHOTRA.