Delhi High Court - Orders
M/S Goyal Mg Gases Pvt Ltd vs Sh Ritesh Rai & Ors on 3 February, 2025
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~51 to 60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 11/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 12/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 13/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 14/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
CRL.L.P. 11/2025& connected. Page 1 of 6
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 15/02/2025 at 00:27:08
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 15/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 16/2025
GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 17/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
CRL.L.P. 11/2025& connected. Page 2 of 6
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 15/02/2025 at 00:27:08
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 18/2025
M/S GOYAL MG GASES PVT. LTD. .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 19/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
+ CRL.L.P. 20/2025
M/S GOYAL MG GASES PVT LTD .....Petitioner
Through: Ms. Simran Mehta, Mr. Ajay Pal
Singh, Mr. Gurpreet Singh, Mr. Jatin
Seth and Mr. Bakul Jain, Advocates.
versus
SH RITESH RAI & ORS. .....Respondents
Through:
CRL.L.P. 11/2025& connected. Page 3 of 6
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 15/02/2025 at 00:27:08
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 03.02.2025 CRL.M.A. 330/2025 in CRL.L.P. 11/2025 CRL.M.A. 338/2025 in CRL.L.P. 12/2025 CRL.M.A. 340/2025 in CRL.L.P. 13/2025 CRL.M.A. 344/2025 in CRL.L.P. 14/2025 CRL.M.A. 347/2025 in CRL.L.P. 15/2025 CRL.M.A. 350/2025 in CRL.L.P. 16/2025 CRL.M.A. 353/2025 in CRL.L.P. 17/2025 CRL.M.A. 359/2025 in CRL.L.P. 18/2025 CRL.M.A. 362/2025 in CRL.L.P. 19/2025 CRL.M.A. 364/2025 in CRL.L.P. 20/2025 Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The applications stand disposed of.
CRL.M.A.2287/2025 in CRL.L.P.11/2025 CRL.M.A. 2278/2025 in CRL.L.P.12/2025 CRL.M.A. 2285/2025 in CRL.L.P.13/2025 CRL.M.A. 2274/2025 in CRL.L.P.14/2025 CRL.M.A. 2288/2025 in CRL.L.P.15/2025 CRL.M.A. 2286/2025 in CRL.L.P.16/2025 CRL.M.A. 2277/2025 in CRL.L.P.17/2025 CRL.M.A. 2273/2025 in CRL.L.P.18/2025 CRL.M.A. 2272/2025 in CRL.L.P.19/2025 CRL.L.P. 11/2025& connected. Page 4 of 6 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 15/02/2025 at 00:27:09 By way of the present applications filed under section 528 of the Bharatiya Nagarik Suraksha Sanhita 2023 ('BNSS'), the applicant/petitioner seeks amendment of the petitions to refer to the correct cheque numbers and other related documents; and also to place on record certain additional documents.
2. Since the petitions are at the stage of issuance of notice, the applications are allowed; and the amended petitions are taken on record alongwith the additional documents filed.
3. The applications stand disposed-of.
CRL.L.P. 11/2025 CRL.L.P. 12/2025 CRL.L.P. 13/2025 CRL.L.P. 14/2025 CRL.L.P. 15/2025 CRL.L.P. 16/2025 CRL.L.P. 17/2025 CRL.L.P. 18/2025 CRL.L.P. 19/2025 CRL.L.P. 20/20254. By way of the present petitions filed under section 419 of the BNSS, the applicant/petitioner seeks to impugn judgment dated 25.09.2024 passed by the learned Judicial Magistrate First Class, Patiala House Courts, New Delhi.
5. For the record, Ms. Simran Mehta, learned counsel appearing on behalf of the petitioners submits, that the petitioners have complied with order dated 09.01.2025 passed by the Predecessor Bench.
CRL.L.P. 11/2025& connected. Page 5 of 6This 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 15/02/2025 at 00:27:09
6. Issue notice on the leave petitions, returnable for the next date.
7. Upon the petitioner taking steps, let notice be sent to the respondents by all permissible modes, returnable for the next date.
8. Let the notice indicate that reply to the petition be filed within 06 weeks of service; rejoinder thereto, if any, be filed within 04 weeks thereafter, with copies to the opposing counsel.
9. Let Trial Court Record be requisitioned in electronic form; and copies be given to counsel on request.
10. Re-notify on 04th July 2025.
ANUP JAIRAM BHAMBHANI, J FEBRUARY 3, 2025 ss CRL.L.P. 11/2025& connected. Page 6 of 6 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 15/02/2025 at 00:27:09