Delhi High Court - Orders
Mrs. Meenu Kanodia & Anr vs M/S A. P. Trading Co. A Proprietorship ... on 1 February, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~ 24 to 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 432/2022
CRL.M.A. 1964/2022
CRL.M.A. 1965/2022
MRS. MEENU KANODIA & ANR. ..... Petitioner
Represented by: Mr.Sanjoy Ghose, Sr.Advocate
with Anand Shankar Jha,
Mr.Arpit Gupta, Mr.Girish
Bhardwaj, Ms.Meenakshi
Devgan, Mr.Shubham Tripathi,
Advocates.
Versus
M/S A. P. TRADING CO. A PROPRIETORSHIP CONCERN
OF SHRI AJAY SINGHAL & ANR. .... Respondent
Represented by: Mr.Siddharth Aggarwal,
Sr.Advocate with Mr.Syed
Arham Masud, Mr.Abhinav
Sekhri, Mr.Sudeep, Advocates
for R-1.
+ CRL.M.C. 433/2022
CRL.M.A. 1966/2022
CRL.M.A. 1967/2022
MRS. MEENU KANODIA & ANR. ..... Petitioner
Represented by: Mr.Sanjoy Ghose, Sr.Advocate
with Anand Shankar Jha,
Mr.Arpit Gupta, Mr.Girish
Bhardwaj, Ms.Meenakshi
Devgan, Mr.Shubham Tripathi,
Advocates.
Versus
M/S A. P. TRADING CO. A PROPRIETORSHIP CONCERN
OF SHRI AJAY SINGHAL & ANR. .... Respondent
Signature Not Verified
CRL.M.C. 432/2022 & connected matters Page 1 of Digitally
3
MUKTA
Signed By:JUSTICE
GUPTA
Signing Date:01.02.2022
21:40:32
Represented by: Mr.Siddharth Aggarwal,
Sr.Advocate with Mr.Syed
Arham Masud, Mr.Abhinav
Sekhri, Mr.Sudeep, Advocates
for R-1.
+ CRL.M.C. 434/2022
CRL.M.A. 1968/2022
CRL.M.A. 1969/2022
MRS. MEENU KANODIA & ANR. ..... Petitioner
Represented by: Mr.Sanjoy Ghose, Sr.Advocate
with Anand Shankar Jha,
Mr.Arpit Gupta, Mr.Girish
Bhardwaj, Ms.Meenakshi
Devgan, Mr.Shubham Tripathi,
Advocates.
Versus
M/S A. P. TRADING CO. A PROPRIETORSHIP CONCERN
OF SHRI AJAY SINGHAL & ANR. .... Respondent
Represented by: Mr.Siddharth Aggarwal,
Sr.Advocate with Mr.Syed
Arham Masud, Mr.Abhinav
Sekhri, Mr.Sudeep, Advocates
for R-1.
+ CRL.M.C. 435/2022
CRL.M.A. 1970/2022
CRL.M.A. 1971/2022
MRS. MEENU KANODIA & ANR. ..... Petitioner
Represented by: Mr.Sanjoy Ghose, Sr.Advocate
with Anand Shankar Jha,
Mr.Arpit Gupta, Mr.Girish
Bhardwaj, Ms.Meenakshi
Devgan, Mr.Shubham Tripathi,
Advocates.
Versus
Signature Not Verified
CRL.M.C. 432/2022 & connected matters Page 2 of Digitally
3
MUKTA
Signed By:JUSTICE
GUPTA
Signing Date:01.02.2022
21:40:32
M/S A. P. TRADING CO. A PROPRIETORSHIP CONCERN
OF SHRI AJAY SINGHAL & ANR. .... Respondent
Represented by: Mr.Siddharth Aggarwal,
Sr.Advocate with Mr.Syed
Arham Masud, Mr.Abhinav
Sekhri, Mr.Sudeep, Advocates
for R-1.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 01.02.2022 The hearing has been conducted through video conferencing. CRL.M.A Nos. 1965, 1967, 1969 & 1971 of 2022 (for exemption)
1. Exemption allowed subject to just exceptions.
2. Applications are disposed of. CRL.M.C. Nos. 432, 433, 434 & 435 of 2022 CRL.M.A. Nos. 1964, 1966, 1968 & 1970 of 2022 (for stay of the proceedings)
1. At request of the learned Senior Counsel for the petitioners, renotify on 17th February 2022.
2. Learned Senior Counsel for the petitioners states that in the meantime, the petitioners will make an endeavour to place on record a chart indicating the manner in which the husband of the petitioner No. 1 would be willing to pay the amount(s) to the respondent No.1.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
FEBRUARY 01, 2022/akb Signature Not Verified CRL.M.C. 432/2022 & connected matters Page 3 of Digitally 3 MUKTA Signed By:JUSTICE GUPTA Signing Date:01.02.2022 21:40:32