Delhi High Court - Orders
Luv Bhardwaj vs M/S Apace Transco Pvt. Ltd. & Ors on 17 October, 2022
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5307/2022 & CRL.M.A. 21118/2022, 21119/2022
LUV BHARDWAJ ..... Petitioner
Through: Mr Sameer Rohatgi, Mr Manohar
Malik, Ms Nupoor Maharaj and Mr
Kartikey Singh, Advocates.
versus
M/S APACE TRANSCO PVT. LTD. & ORS. ..... Respondents
Through: Ms Anjali Gupta, Advocate for R-1
and 2
CORAM:
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 17.10.2022
1.0 This is a petition under Section 482 of the Code of Criminal
Procedure, 1973 (Cr.P.C) seeking quashing/setting aside of order dated 29.11.2018 passed in CC No. 2302/2017 titled as "M/S Apace Transco Pvt. Letd & Ors. Vs. Flywheel Logistics Pvt. Ltd.", whereby notice under Section 251 Cr.P.C was framed against the petitioner for the offences punishable under Section 138 NI Act.
2.0 Learned counsel for the petitioner submits that he was earlier pursuing criminal revision petition 16/19 before learned ASJ against the same order which was dismissed as withdrawn.
3.0 Issue notice.
Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:05.11.2022 18:49:123.1 Ms Anjali Gupta, counsel for the respondents no. 1 and 2 has appeared on advance notice. She submits that she has not received the copy of the petition.
4.0 Be supplied.
5.0 List on 27.02.2023.
POONAM A. BAMBA, J OCTOBER 17, 2022 g.joshi Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:05.11.2022 18:49:12