Delhi High Court - Orders
Vishnuwardhan Donakanti vs Alankit Limited Through Its Authorized ... on 31 May, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4752/2024
VISHNUWARDHAN DONAKANTI ..... Petitioner
Through: Mr. Sagar Pathak, Adv.
versus
ALANKIT LIMITED THROUGH ITS AUTHORIZED
REPRESENTATIVE, MR. SHANTILAL CHAPLOT ..... Respondent
Through: Nemo.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 31.05.2024 CRL.M.A. 17756/2024 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 4752/2024 & CRL.M.A. 17755/2024 (Stay)
3. The instant petition under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟) has been filed on behalf of petitioner seeking quashing of issuance of summons dated 23.12.2021 and consequential proceedings in Complaint Case No. 2097/2019 under Section 138 of the Negotiable Instruments Act, 1881 pending in the Court of learned Metropolitan Magistrate, Central District, Tis Hazari Courts, Delhi titled as "Alankit Limited Vs. Ameyaa Tech Solutions Pvt. Ltd.".
4. Issue notice to the respondent by all permissible modes including 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 04/06/2024 at 00:27:41 electronically, returnable on 29.08.2024.
5. Trial Court record be called in digitized form two days prior to the next date of hearing.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MAY 31, 2024/A Click here to check corrigendum, if any 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 04/06/2024 at 00:27:41