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Delhi High Court - Orders

Awl Agri Business Ltd vs State Of Gnct Of Delhi & Ors on 14 July, 2025

Author: Amit Sharma

Bench: Amit Sharma

                          $~75
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(CRL) 2132/2025
                                    AWL AGRI BUSINESS LTD                    .....Petitioner
                                                 Through: Mr. Siddhant Rai Sethi, Mr. Mayank
                                                          Gupta, Ms. Srishti Jain and Mr. Sahib
                                                          Gurdeep Singh, Advocates.
                                                 versus

                                    STATE OF GNCT OF DELHI & ORS.              .....Respondents
                                                 Through: Mr.     Sanjeev       Bhandari,    ASC
                                                           (Criminal) for the State with Mr. Arjit
                                                           Sharma and Ms. Sakshi Jha,
                                                           Advocates.
                                                           SI Ram Prasad, PS Bharat Nagar.
                                                           Counsel for R-2 through VC
                                                           (appearance not given).
                                                           Mr. Akhilesh Tejpal and Mr. Akash
                                                           Swam, Advocates for R-4/Canara
                                                           Bank.
                                                           Ms. Anubha Bhardwaj, SPP for CBI
                                                           with Ms. Mehak Arora and Ms. Aditi
                                                           Sharma, Advocates for R-5.
                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT SHARMA
                                                                  ORDER

% 14.07.2025

1. This hearing has been done through hybrid mode. CRL.M.A. 19857/2025 (exemption)

2. Allowed, subject to all just exceptions. Application is disposed of. W.P.(CRL) 2132/2025

3. Learned counsels appearing on behalf of respondent nos. 1 and 4 seek time to take appropriate instructions.

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 17/07/2025 at 21:52:00

4. At request, re-notify on 25.08.2025

5. In the meantime, let the paperbook be supplied to learned counsel appearing on behalf of respondent no. 4 during the course of the day.

AMIT SHARMA, J JULY 14, 2025/sn 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 17/07/2025 at 21:52:00