Delhi High Court - Orders
Shyam Jagga vs Mamta Arora on 14 November, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 509/2022
SHYAM JAGGA ..... Petitioner
Through: Mr. Nitesh Gupta, Ms. Divya Sharma
and Mr. Aman Durga, Advocates.
versus
MAMTA ARORA ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 14.11.2022
CRL.M.A. 23314/2022
1. Allowed, subject to all just exceptions.
CRL.M.A. 23315/20222. This is an application under Section 5 of the Limitation Act for condonation of delay in filing the application for leave to appeal.
3. Issue notice to the respondent through process fee, registered AD, speed post, courier, ordinary mode through process server as well as through electronic mode on taking steps by the petitioner within two weeks from today.
4. The matter be placed before learned Joint Registrar for service of respondent on 01.03.2023.
CRL.L.P. 509/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:23.11.2022 15:51:52 CRL.L.P. 509/2022
5. This is an appeal under Section 378(4) Cr.P.C. against the order of acquittal of the respondent for the offence under Section 138 of the NI Act dated 16.07.2022 passed by learned Metropolitan Magistrate in Complaint Case No.586/2019, titled as 'Shyam Jagga v. Mamta Arora', registered at PS Gandhi Nagar.
TALWANT SINGH, J NOVEMBER 14, 2022/pa Click here to check corrigendum, if any CRL.L.P. 509/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:23.11.2022 15:51:52