Delhi District Court
Supreme Court Of India In The Case Title ... vs . Sayyed Baba on 10 February, 2011
C.C.No.439/10
10.02.2011
Present: Complainant with counsel.
Accused with counsel.
It appears that matter was listed for pronouncement of judgment.
NBW was directed to be issued on the last date of hearing. However, the
same has been suspended by the Ld. Superior Court.
Today, accused wants to pay a sum of Rs.50,000/-, however, complainant
is not ready to accept the same since the total amount is Rs.8,25,000/-.
Since compromise is not possible, the matter has to proceed in accordance
with law. This fact has also been observed by the Ld. Superior Court dated
25.01.2011.
The order by which Defence Evidence was directed to be closed or
judgment was to be pronounced has not been reversed by the Ld. Superior Court.
Therefore, the judgment has to be pronounced now.
Be put up at 4.00 p.m for orders.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
At 11.50 a.m.
Present: Both the parties.
File taken up at the request of both the parties.
They have arrived at a settlement in the court today.
Joint Statement of both the parties recorded in this respect.
Accused has made a payment of Rs.50,000/- to the complainant as a part
payment (details is in the Joint Statement).
Remaining payment of Rs.7,75,000/- to be paid on or before 17.02.2011.
Since compromise has been arrived at a very late stage, accused to deposit
10% amount i.e. Rs.82,500/- with the District Legal Services Authority Fund
(Central), Delhi. This direction is in compliance with the direction of Hon'ble
Supreme Court of India in the case title as Damodar S. Prabhu Vs. Sayyed Baba
Lal Sah decided on 03.05.2010.
List on 17.02.2011 for final disposal.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.5008/10
10.02.2011
Present: Complainant with counsel.
Accused in person.
He submits that he cannot make the payment of all the cheques since he is
ill. He further submits that he requires atleast 5-6 months to pay the amount.
Ld. Counsel for the complainant submits that it is not acceptable to the
complainant.
Accused submits that he does not want to engage any counsel.
Considering the circumstances, let the matter be sent to Mediation Cell
for today at 2.00 p.m.
Regular date of hearing is 02.05.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3354/10
10.02.2011
Present: None.
A notice to Civil Nazir was directed to be issued. However, there is no
report in respect of such issuance.
Ahlmad to explain.
A notice be issued to the Civil Nazir forthwith.
File be placed after lunch.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
File taken up after lunch.
Present: Mr. R.C. Joshi, Naib Nazir (Central), T.H.C. Delhi on notice.
Naib Nazir submits that they had not received the notices issued to the
Process Servers, namely, Manoj Kumar-3 and Sobhit Sharma.
Ahlmad to submit a report in respect of the issuance of the notices.
On 18.01.2001, Process Servers were directed to be called.
Let the Naib Nazir to ensure the presence of both the Process Servers,
namely, Manoj Kumar-3 and Sobhit Sharma on the next date of hearing.
To be listed on 21.02.2011.
A notice be also issued to the complainant.
Naib Nazir is discharged for today.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.2578/10
10.02.2011
Present: None.
Be awaited till 1.00 p.m.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
At 2.30 p.m.
Present: Proxy Counsel for the complainant.
Accused is absent.
Complainant is absent.
Even on the last date exemption applications filed by both the sides were
dismissed.
Let an NBW be issued against Accused No.2.
Summons against Accused No.1 be issued as directed vide order dated
12.04.2011.
Complainant to take all necessary steps.
Be listed on 02.05.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.4607/10
10.02.2011
Present: Counsel for the complainant.
There is no report regarding filing of process fees or issuance of process.
However, ld. Counsel has shown me a counter foil of PF filed.
Ahlmad is directed to check and report.
In the meantime, let previous order be complied with.
List on 30.03.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3462/10
10.02.2011
Present: None.
Complainant was absent on the last date also.
Let a notice be issued to the complainant.
However, if complainant applies for the issuance of process, the same
may be issued as directed vide earlier orders.
To be listed on 04.07.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.408/10
10.02.2011
Present: Counsel for the complainant.
It is submitted by the Ahlmad that none of the processes issued against the
accused has returned back. Be awaited.
Civil Nazir to submit a report.
A notice be issued to him mentioning the details of process issued in this
case.
In the meantime, fresh process be also issued for 05.05.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.466/10
10.02.2011
Present: None.
Notice was directed to be issued to both the parties. However, there no
report regarding issuance of such notice.
Ahlmad to explain.
Notice be issued afresh for 30.03.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3801/10
10.02.2011
Present: AR of the complainant.
These are three connected matters.
NBW received back only in two files. Report in the third file be awaited.
NBW received back unexecuted with a report "jo yahan nahi rehta. Jo
yahan se Dehradun rehne laga hai, jiska pata 78/160, Dharam Pura, Nazdik
Sakshi Sweet, Dehradun hai".
A Warrant is executable throughout Indian and Police Authorities cannot
return the Warrant on the pretext that accused is not available at given address.
Warrant be issued afresh.
List on 23.06.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3818/10
10.02.2011
Present: AR of the complainant.
These are three connected matters.
NBW received back only in two files. Report in the third file be awaited.
NBW received back unexecuted with a report "jo yahan nahi rehta. Jo
yahan se Dehradun rehne laga hai, jiska pata 78/160, Dharam Pura, Nazdik
Sakshi Sweet, Dehradun hai".
A Warrant is executable throughout Indian and Police Authorities cannot
return the Warrant on the pretext that accused is not available at given address.
Warrant be issued afresh.
List on 23.06.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3840/10
10.02.2011
Present: AR of the complainant.
These are three connected matters.
NBW received back only in two files. Report in the third file be awaited.
NBW received back unexecuted with a report "jo yahan nahi rehta. Jo
yahan se Dehradun rehne laga hai, jiska pata 78/160, Dharam Pura, Nazdik
Sakshi Sweet, Dehradun hai".
A Warrant is executable throughout Indian and Police Authorities cannot
return the Warrant on the pretext that accused is not available at given address.
Warrant be issued afresh.
List on 23.06.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3585/10
10.02.2011
Present: None.
There is no report regarding filing of process fees or issuance of process.
Ahlmad to check and report.
One opportunity.
Previous order be complied with, if applied for.
List on 05.07.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3918/10
10.02.2011
Present: None.
There is no report in respect of issuance of fresh process.
Earlier process still not received back. Be awaited.
List on 23.06.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
At this stage,
Present: Counsel for the complainant.
Ld. Counsel has shown me a counter foil of PF filed which is dated
24.12.2010.
Ahlmad to check and report about issuance of process.
It appears that on 13.08.2010, matter was directed to be listed on
22.01.2011. However, on an application moved by the complainant, the date was
changed to 24.09.2010.
On 24.09.2010, file was taken up by this court and summons was directed
to be issued.
There is no report about issuance of summons as per order dated
24.09.2010 or as per order dated 02.11.2010.
It appears that Bailable Warrant was directed to be issued against the
accused person on 10.11.2009 and on 30.03.2010.
In the circumstances, let the Bailable Warrant in the sum of Rs.10,000/- as
directed be issued against the accused persons.
Complainant to take necessary steps. Dasti.
List on 02.04.2011.
Earlier date stands cancelled.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
Premium Transmission Ltd. Vs. Associated Machinery Corp. Ltd. & Ors.
10.02.2011
Present: Counsel for the complainant.
ORDER:
I have passed an order in CC NO. 1552/10 ( T.B.S.L. Vs. Jitesh Sharma) on 12.10.2010 wherein it has been decided that the complainant cannot claim jurisdiction where the cheque is drawn on a bank situated outside Delhi and the accused resides outside Delhi.
It has however been decided in the said order that if the cheque is payable at par in all branches of the bank, the complainant can claim jurisdiction.
The said order has been passed after hearing several complainants on various dates.
Complainant in the present complaint can not claim jurisdiction. The matter ought to be returned as decided in the above noted case.
However, Ld. Counsel appearing in the matters of TBSL has placed before this court a copy of SLP filed in the Hon'ble Supreme Court. The SLP pertains to the matter decided by the Hon'ble High Court of Delhi in Delhi High Court Legal Services Committee vs. GNCT Delhi (WPC No. 11911/2009 decided on 23.09.2009). He has also placed before this court a copy of an order (Crl Rev P 170/2010 dated 19.04.2010) of Hon'ble Justice Vipin Sanghi. Hon'ble Justice has taken into account the factum of above said SLP. He is of the view that the outcome of the SLP should be awaited.
I have gone through the SLP. The result may also affect the question of territorial jurisdiction.
I consider that outcome may be awaited. List the matter on 31.03.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.4112/10
10.02.2011
Present: None.
One person Mr. Satish Kumar appeared on behalf of the complainant.
Notice has already been framed against the accused person.
Pre-summoning evidence is on record. Accused to disclose his defence and lead defence evidence. On the last date of hearing, accused was present. However, he is absent today.
One opportunity.
Matter be adjourned to 02.05.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.4126/10
10.02.2011
Present: None.
One person Mr. Satish Kumar appeared on behalf of the complainant.
Notice has already been framed against the accused person.
Pre-summoning evidence is on record. Accused to disclose his defence and lead defence evidence. On the last date of hearing, accused was present. However, he is absent today.
One opportunity.
Matter be adjourned to 02.05.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.4125/10
10.02.2011
Present: None.
One person Mr. Satish Kumar appeared on behalf of the complainant.
Notice has already been framed against the accused person.
Pre-summoning evidence is on record. Accused to disclose his defence and lead defence evidence. On the last date of hearing, accused was present. However, he is absent today.
One opportunity.
Matter be adjourned to 02.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.599/10 10.02.2011 Present: Counsel for the complainant.
Accused absent.
It appears that NBW issued against the accused person cancelled on 08.09.2010.
For the last two dates of hearing, accused has not been appearing.
Issue Non Bailable Warrant against the accused person.
List on 14.03.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.1322/10
10.02.2011
Present: Complainant with counsel.
There is not report in respect of filing of process fees or issuance of process.
Ahlmad to check and report.
In the meantime, issue fresh process for 23.06.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.188/10
10.02.2011
Present: Complainant in person.
Process issued not received back. Be awaited.
List on 10.03.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3463/10
10.02.2011
Present: None.
On the last date, no one was present.
Let a notice be issued to the complainant for 30.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.1074/10 10.02.2011 Present: Counsel for the complainant.
Counsel for the accused.
Mediation failed.
Matter be listed for framing of notice and recording of defence.
Accused to be present on the next date.
Be listed on 19.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.1072/10 10.02.2011 Present: Counsel for the complainant.
Accused absent.
Matter settled in the Mediation Cell.
List on 21.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.1070/10 10.02.2011 Present: Counsel for the complainant.
Accused absent.
Mediation failed.
Put up for further proceedings on 19.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 File received vide order of the Ld. ACMM (vide order dated 11.01.2011).
C.C.No.2350/1010.02.2011 Present: AR of the complainant with counsel.
Accused absent.
Put up for purpose fixed with connected matters for 14.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 File received by way of transfer.
C.C.No.5694/11
10.02.2011
Present: None.
It appears that date fixed is 10.05.2011.
File is wrongly placed today.
Put up on date fixed i.e. on 15.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 File received by way of transfer.
C.C.No.5696/11
10.02.2011
Present: None.
It appears that there is one connected matter which is already fixed for 10.05.2011.
Put up for purpose fixed on 10.05.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.378/10
10.02.2011
Present: Both the parties.
Written Arguments filed. However, parties want to advance oral arguments also and seek time.
At request, list on 24.02.2011 at 2.00 p.m. (RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 File received by way of transfer.
C.C.No.5687/1110.02.2011 Present: AR of the complainant with counsel.
Considering the factum of transfer, one opportunity is being given.
Let previous order be complied with.
List on 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5429/11 10.02.2011 Present: Counsel for the complainant.
He seeks some more time to obtain Delivery Report from the concerned Post Office.
To be listed on 25.02.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3663/10
10.02.2011
Present: Complainant with counsel.
After going through the complaint and the affidavit of the complainant's witness and after considering the issues of limitation and jurisdiction, I am of the opinion that prima facie a case for offence punishable under section 138 of Negotiable Instruments Act, 1881 is made out against the accused person.
A summons be issued against the accused person for the next date of hearing.
Complainant shall file necessary process fee.
Summons shall also be sent through the mode of speed post and authorized courier.
Complainant shall ensure the filing of sufficient number of copies of the complaint as provided in section-204(3) Cr.PC.
Complainant to file the Process fees within 10 days.
Complainant shall keep in mind the provision of section-204(4) Cr.PC. empowering the court to dismiss the complaint in case steps as directed above are not taken within a reasonable time.
Let the matter be listed for further proceeding under summary trial procedure on 01.04.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3941/10
10.02.2011
Present: Complainant with counsel.
He filed an Affidavit in respect of the correct address of the accused person.
He submits that reply from the concerned Post Office is still awaited.
Let an opportunity be given.
To be listed on 25.02.2011.
At request, date is changed to 14.02.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.1126/10
10.02.2011
Present: AR of the complainant.
Counsel for the accused.
Counsel for the accused moved an exemption application on behalf of the accused.
Accused is exempted for today for the reasons mentioned in the application.
An application U/s 145(2) NI Act has also been moved by the ld. Counsel for the accused.
List on 08.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.4390/10 10.02.2011 Present: AR of the complainant with counsel.
Accused No.4 Mahender Aswal with counsel.
An exemption application on behalf of accused Sameer Garg has been moved.
Documentary proof be submitted on the next date of hearing.
Ahlmad to clarify whether he has issued a Non Bailable Warrant against the accused Mohan Lal or not.
However, NBW be issued afresh against accused Mohan Lal.
Complainant to furnish necessary details.
Accusation explained over to the accused Mahender Aswal.
His Plea and Examination recorded separately.
List for defence evidence in respect of Accused No.4 and for further proceedings in respect of other accused persons on 07.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.482/10 10.02.2011 Present: Counsel for the complainant.
It appears that matter was directed to be listed on 15.02.2011.
File is wrongly placed today.
Be put up on date fixed i.e. on 15.02.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.3944/10
10.02.2011
Present: None for the complainant.
Counsel for the accused.
He submits that some more time is required.
Matter be listed on 05.03.2011.
Complainant be also intimated.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 File received by way of transfer.
C.C.No.5693/11
10.02.2011
Present: None.
Despited repeated and several calls, no one has appeared.
Renotify on 02.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 At this stage, Both the parties are present.
They submit that three other connected matters are transfered to the court of Sh. Viplav Dabas, Ld. MM (North), Delhi.
The file may also be transferred to the same court.
Let the parties to appear before the Ld. CMM today at 2.00 p.m. Earlier date stands cancelled.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.5427/11
10.02.2011
Present: None.
Despited repeated and several calls, no one has appeared.
Be awaited. To be called at 3.00 p.m. (RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5427/11 10.02.2011 At 3.00 p.m. Present: None.
It appears that due to certain confusion in the name appearing on the cover of the file, a Parcha Yaddast has been made today for 04.03.2011.
The name of the Complainant is M/s Ambika Jewel Agro Ltd. through its Authorized Director, Puneet Anand.
Whereas the name on the file cover shows the name Puneet Anand.
Matter may be listed on 04.03.2011.
(RAKESH KUMAR SINGH)
MM-1(Central)/Delhi/10.02.11
C.C.No.692/10
10.02.2011
Present: Both the parties.
Complainant cross-examined and discharged.
CE closed.
Put up for further proceedings on 18.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.363/10 10.02.2011 Present: AR of the complainant with counsel.
Proxy counsel for the accused.
These are two connected matters.
The matter is settled.
Statement of AR of the complainant recorded in this respect.
The matter stands compounded U/s 147 NI Act.
Accused is acquitted of the charges.
Bail bond and surety bond, if any, be discharged.
Ld. Counsel for the accused has moved an application for waiver of cost imposed in both the cases.
The cost was imposed as per direction of Hon'ble Supreme Court of India for delayed compounding. Hon'ble Supreme Court of India has, however, given a discretion to reduce the cost in some circumstances.
Ld. Counsel submits that accused person has suffered a heavy loss in his business.
Considering the circumstances, the cost is reduced to 5% i.e. a total of Rs. 20,000/- for both the cases. The same for both the cases be deposited with the District Legal Services Fund (Central), THC, Delhi.
To be listed for tomorrow i.e. on 11.02.2011 for Receipt.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.362/10 10.02.2011 Present: AR of the complainant with counsel.
Proxy counsel for the accused.
These are two connected matters.
The matter is settled.
Statement of AR of the complainant recorded in this respect.
The matter stands compounded U/s 147 NI Act.
Accused is acquitted of the charges.
Bail bond and surety bond, if any, be discharged.
Ld. Counsel for the accused has moved an application for waiver of cost imposed in both the cases.
The cost was imposed as per direction of Hon'ble Supreme Court of India for delayed compounding. Hon'ble Supreme Court of India has, however, given a discretion to reduce the cost in some circumstances.
Ld. Counsel submits that accused person has suffered a heavy loss in his business.
Considering the circumstances, the cost is reduced to 5% i.e. a total of Rs. 20,000/- for both the cases. The same for both the cases be deposited with the District Legal Services Fund (Central), THC, Delhi.
To be listed for tomorrow i.e. on 11.02.2011 for Receipt.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5487/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5463/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5450/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5497/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5491/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5496/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5452/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5490/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5440/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5449/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5481/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.5474/11 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.106/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.108/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.77/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.98/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.97/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.112/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.110/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.115/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.104/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.92/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.95/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.93/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.96/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.117/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.109/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.76/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.74/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.89/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.111/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.113/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.120/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.105/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.91/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.118/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.84/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.114/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.107/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.94/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.103/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.116/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.90/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.78/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.137/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.75/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11 C.C.No.119/10 10.02.2011 Present: AR of the Complainant with Counsel.
Both the accused persons in person.
These are 47 connected matters.
In 12 matters, summons have been accepted today by the accused persons in the court itself.
Today, Passover has repeatedly been sought for on the ground that ld. Main counsel for the accused persons is not available.
However, at last ld. Proxy Counsel for the accused persons appeared and prayed for an Adjournment on the ground that ld. Main Counsel is not available.
Matter be adjourned. However, it is made clear that on the next date of hearing, accused persons have to take notice and disclose their defence and lead defence evidence. Summary Trial Procedure to be followed by all the concerned.
To be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/10.02.11