Delhi High Court - Orders
National Agricultural Cooperative ... vs Ms Earthtech Enterprises Pvt Ltd & Ors on 30 March, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 122/2022
NATIONAL AGRICULTURAL COOPERATIVE
MARKETING FEDERATION OF INDIA LTD ..... Petitioner
Through: Mr. Aaditya Vijay Kumar,
Mr. Aneesh Sadhwani and
Ms. Akshita Katoch, Advocates
versus
MS EARTHTECH ENTERPRISES PVT LTD & ORS.
..... Respondent
Through: Counsel for R-3 (Through VC)
(appearance not given)
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 30.03.2022 CRL.M.A. 5763/2022 Exemption allowed subject to just exceptions. The application stands disposed of.
CRL.L.P. 122/20221. By way of this petition/appeal filed under Section 378(1) of the Code of Criminal Procedure, 1973, the petitioner/appellant seeks following reliefs:-
"1) Allow the present Appeal; and
2) Set aside judgment dated 22.12.2021 passed by Ld. Metropolitan Magistrate - 03 (NI Act), New Delhi District, Patiala House Court, New Delhi in CC bearing Signature Not Verified Signed By:GAURAV SHARMA Signing Date:31.03.2022 21:57:11 no. 8299 of 2019 titled as "National Agricultural Cooperative Marketing Federation of India Ltd. v. M/S Earthtech Enterprises Pvt. Ltd. & Ors."only limited to the acquittal of Respondent No.3 and 4 and consequently convict Respondent No. 3 and 4 for the offence;
3) Call for the records of CC bearing no. 8299 of 2019;..."
2. Heard.
3. Learned counsel appearing on behalf of respondent No.3 prays for some time to file reply. Let the same be filed within one week.
4. Upon taking steps by the petitioner/appellant within a week, issue notice to respondents no.1, 2, 4 and 5 by all permissible modes, returnable on 11th May 2022.
CHANDRA DHARI SINGH, J MARCH 30, 2022 Aj/ct Signature Not Verified Signed By:GAURAV SHARMA Signing Date:31.03.2022 21:57:11