Delhi High Court - Orders
Intec Captal Ltd vs Bharti Singh on 3 June, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 286/2022
INTEC CAPTAL LTD
..... Petitioner
Through: Mr.Suyash Sinha, Advocate.
versus
BHARTI SINGH
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 03.06.2022 CRL.M.A.11814/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
CRL.L.P. 286/20223. Petitioner seeks to appeal against acquittal judgment dated 27.02.2020 passed by the learned Trial Court in CC No.621487/2016 whereby the respondent has been acquitted in the case filed by petitioner under Section 138 NI Act.
4. Issue notice to respondent through all modes returnable on 28.10.2022.
YOGESH KHANNA, J.
JUNE 03, 2022 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:03.06.2022 18:20