Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Sh Shibu Thomas vs Ifci Factors Limited on 31 October, 2022

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~50 to 52
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CRL.M.C. 5532/2022 & CRL.M.A. 21979/2022
                                SH SHIBU THOMAS
                                                                                 ..... Petitioner
                                               Through: Mr.Vishal Bhatnagar and Ms.Richa
                                               Narang Malik, Advocates.

                                                 versus

                               IFCI FACTORS LIMITED
                                                                                  ..... Respondent
                                                 Through: Mr.Rishab Raj Jain, Advocate.

                          +    CRL.M.C. 5533/2022 & CRL.M.A. 21981/2022
                               SH SHIBU THOMAS
                                                                                   ..... Petitioner
                                                 Through: Mr.Vishal Bhatnagar and Ms.Richa
                                                 Narang Malik, Advocates.

                                                 versus

                               IFCI FACTORS LIMITED & ANR.
                                                                                 ..... Respondents
                                                 Through: Mr.Rishab Raj Jain, Advocate.


                          +    CRL.M.C. 5534/2022 & CRL.M.A. 21983/2022
                               SH SHIBU THOMAS
                                                                                   ..... Petitioner
                                                 Through: Mr.Vishal Bhatnagar and Ms.Richa
                                                 Narang Malik, Advocates.

                                                 versus

                               IFCI FACTORS LIMITED
                                                                                  ..... Respondent
                                                 Through: Mr.Rishab Raj Jain, Advocate.


Signature Not Verified
Digitally Signed
By:PRIYA
Signing Date:05.11.2022
12:33:49
                           CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                            ORDER

% 31.10.2022 CRL.M.A. 21980/2022 (Exemption) in CRL.M.C. 5532/2022 CRL.M.A. 21982/2022 (Exemption) in CRL.M.C. 5533/2022 CRL.M.A. 21984/2022 (Exemption) in CRL.M.C. 5534/2022

1. Allowed, subject to all just exceptions.

2. The applications stand disposed of.

CRL.M.C. 5532/2022 CRL.M.C. 5533/2022 CRL.M.C. 5534/2022

1. Learned counsel appearing on behalf of the parties jointly submit that against the order of summoning, the petitions being CRL.M.C. 845/2020, CRL.M.C. 848/2020, CRL.M.C. 849/2020 & CRL.M.C. 1705/2022 are pending before this court. They further submit that there are also other pending petitions of which they are not aware.

2. In view of the aforesaid, subject to orders of Hon'ble the Chief Justice list this petition on 28.11.2022 along with CRL.M.C. 845/2020, CRL.M.C. 848/2020, CRL.M.C. 849/2020 & CRL.M.C. 1705/2022.

PURUSHAINDRA KUMAR KAURAV, J OCTOBER 31, 2022/MJ Signature Not Verified Digitally Signed By:PRIYA Signing Date:05.11.2022 12:33:49