Supreme Court - Daily Orders
M Tech Developers Pvt. Ltd. Through Its ... vs State Of Nct Of Delhi on 14 January, 2019
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.43 COURT NO.7 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 15/2019
(Arising out of impugned final judgment and order dated 08-10-2018
in CRLMC No. 2856/2015 passed by the High Court of Delhi at New
Delhi)
M TECH DEVELOPERS PVT. LTD. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 14-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Atul Kumar,Adv.
Mr. Abhimanyu Sharma,Adv.
Mr. Ishan Dewan,Adv.
Mr. S. K. Verma, AOR
For Respondent(s) Ms. Kamika Agnihotri,Adv.
Ms. Supriya Juneja, AOR
Mr. Aditya Singla,Adv.
Mr. Preet Singh Oberoi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. Ms. Supriya Juneja, learned counsel appears and accepts notice on behalf of respondent No.2-complainant.
As prayed, three weeks’ time is granted to file counter affidavit.
In the meantime, there shall be stay of further proceedings in Case No.283/1/12 pending before Metropolitan Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.01.15 16:43:46 IST Magistrate, Patiala House District Courts, New Delhi.
Reason: (ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER