Delhi High Court - Orders
Rajendra Mankumar Agarwal & Ors vs Bibby Financial Services India Ltd on 1 September, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1818/2021
RAJENDRA MANKUMAR AGARWAL & ORS. .....Petitioners
Through: None
versus
BIBBY FINANCIAL SERVICES INDIA LTD. .....Respondent
Through: None
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 01.09.2025
1. Petition under Section 482 of the Code of Criminal Procedure, 1973, has been filed on behalf of the Petitioners for setting aside the Order dated 18.12.2012 of the learned Judicial Magistrate, First Class, Gurugram, being Complaint Case No. 362/2012 (Presently 28569/2016).
2. None appears on behalf of the parties.
3. On the previous date also, none had appeared on behalf of the parties.
4. Since none has appeared on behalf of the parties, the Petition is dismissed in default.
NEENA BANSAL KRISHNA, J SEPTEMBER 1, 2025/RS 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 03/09/2025 at 22:10:54