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Delhi High Court - Orders

M/S Imperia Structures Pvt Ltd & Anr vs State Of Nct Of Delhi And Anr on 24 November, 2023

Author: Jyoti Singh

Bench: Jyoti Singh

                                    $~7
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(CRL) 3428/2023
                                                M/S IMPERIA STRUCTURES PVT LTD
                                                & ANR.                             ..... Petitioners
                                                              Through: Mr.     Anirudh         Bakhru                                    and
                                                              Mr. Shadman Ahmed Siddiqui, Advocates.

                                                                                      versus

                                                STATE OF NCT OF DELHI AND ANR. ..... Respondents
                                                              Through: Mr. Sanjay Lao, SC (Crl.) with
                                                              Mr.Amit Sahni, APP and Ms. Priyam Aggarwal,
                                                              Advocates for R-1 with Insp. Jag Mohan,
                                                              IU/Dwarka.
                                                              Mr. D.C. Narnolia, Advocate for R-2.

                                                CORAM:
                                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                                                      ORDER

% 24.11.2023 CRL.M.A. 31784/2023 (exemption) Allowed, subject to all just exceptions. Application stands disposed of.

W.P.(CRL) 3428/2023 & CRL.M.A. 31785/2023 (Stay) Issue notice.

Ms. Priyam Aggarwal, learned counsel accepts notice on behalf of the State.

Mr. D.C. Narnolia, learned counsel accepts notice on behalf of Respondent No. 2.

W.P.(CRL) 3428/2023 page 1 of 2 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 29/11/2023 at 22:05:30 Learned counsel appearing on behalf of the State seeks a period of three weeks to file status report.

Let the needful be done positively within three weeks from today. Learned counsel appearing on behalf of Respondent No. 2 seeks time to file reply within three weeks from today.

List on 31.01.2024.

In the meantime, if the IO wants to investigate the matter, he shall call the Authorized Representative of the Petitioners.

JYOTI SINGH, J NOVEMBER 24, 2023/shivam W.P.(CRL) 3428/2023 page 2 of 2 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 29/11/2023 at 22:05:30