Delhi High Court - Orders
Tdi Infrastructure Ltd. & Ors vs Govt. Of Nct Of Delhi & Anr on 27 August, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5975/2025, CRL.M.A. 25428/2025
TDI INFRASTRUCTURE LTD. & ORS.
.....Petitioner
Through: Mr. Ramesh Gupta, Sr.Advocate with
Ms. Roohe Hina Dua, Mr. Kamal
Rathi, and Ms. Dhanakshi Gandhi,
Advocates.
versus
GOVT. OF NCT OF DELHI & ANR.
.....Respondent
Through: Mr. Utkarsh, APP for the State with
SI Vivek Kumar.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 27.08.2025 CRL.M.A. 25429/2025 (Seeking Exemption)
1. Allowed, subject to just exceptions.
2. The Application stands disposed of.
CRL.M.C. 5975/20253. A Petition under Section 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 has been filed on behalf of the Petitioners seeking quashing of FIR NO.28/2023 dated 22.02.2023 for the offences under Section 406/420/34 IPC registered at Police Station Barakhamba Road, New Delhi.
4. Notice of the Petition be served upon the Respondent 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 28/08/2025 at 22:33:51 No.2/Complainant, on taking steps by the Petitioners, to be served through ordinary post and electronic mode, returnable on the next date of hearing.
5. List on 17.12.2025.
NEENA BANSAL KRISHNA, J AUGUST 27, 2025/va 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 28/08/2025 at 22:33:51