Delhi High Court - Orders
Arun Malhotra vs Gulshan Arora & Anr on 16 March, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 332/2022
ARUN MALHOTRA ..... Petitioner
Through: Mr Kunal Anand, Mr Prakhar Dixit
and Ms T Sharma, Advs.
versus
GULSHAN ARORA & ANR. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.03.2023
CRL.M.A. 13267/2022
This is an application seeking condonation of 158 days delay in filing the application seeking leave to appeal.
In view of the submissions made by learned counsel for the applicant and for the reasons stated in the application, issue notice to the respondents by all modes including electronic on the applicant taking requisite steps within one week from today, returnable on 11.09.2023.
CRL.L.P. 332/2022This is an application seeking leave to appeal against the impugned judgment dated 22.10.2021 passed by learned MM-03 (South), Saket District Court in Complaint Case No. 27782/2019 titled 'Arun Malhotra v. Gulshan Arora & Anr.' wherein the respondents have been acquitted.
It is stated by Mr Kunal Anand, learned counsel for applicant that the learned MM in identical facts and circumstances has convicted the Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:22.03.2023 12:01:56 respondents in another complaint but has acquitted the respondents in the present complaint. It is further stated that the facts are similar, the arguments are similar but the decisions are contradictory.
For the aforesaid reasons, notice be issued to the respondents by all modes including electronic on the applicant taking requisite steps within one week from today, returnable on 11.09.2023 JASMEET SINGH, J MARCH 16, 2023 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:22.03.2023 12:01:56