Delhi High Court - Orders
Zenica Lifestyle Pvt. Ltd. & Ors vs State & Anr on 9 February, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6155/2019
ZENICA LIFESTYLE PVT. LTD. & ORS. ..... Petitioners
Through: Mr. Neeraj, Advocate
versus
STATE & ANR. ..... Respondents
Through: Mr. Ajay Goyal, Advocate for R-2
along with AR of Company.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 09.02.2023 CRL.M.A. 24860/2022 (for early hearing)
1. The instant application under Section 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the petitioners/applicants seeking early hearing of the present petition.
2. Learned counsel for the petitioner seeks permission to withdrawn the present application.
3. Accordingly, the present application for early hearing stands withdrawn.
CRL.M.C. 6155/20194. List on the date already fixed i.e. 03.03.2023.
5. In the meanwhile, the entire payment be made before the next date of hearing.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J FEBRUARY 9, 2023/zp Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:13.02.2023 18:25:46