Delhi High Court - Orders
Re-Filing Elgin Electronics Pvt Ltd vs State & Ors on 22 August, 2025
$~7 to 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3970/2024 & CRL.M.A. 15136/2024 Delay Of 4 Days In
Re-Filing
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Mr. Puneet Goel, Adv.
versus
STATE & ORS .....Respondents
Through: Mr. Yudhvir Singh Chauhan, APP.
Mr. Kumar Manish, Adv. for R-2 to 4
8 WITH
+ CRL.M.C. 3973/2024 & CRL.M.A. 15140/2024 DELAY OF 4
DAYS IN RE-FILING
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Mr. Puneet Goel, Adv.
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Yudhvir Singh Chauhan, APP.
Mr. Kumar Manish, Adv. for R-2 to 4
9 WITH
+ CRL.M.C. 3974/2024 & CRL.M.A. 15144/2024 DELAY OF 4
DAYS IN RE-FILING
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Mr. Puneet Goel, Adv.
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Yudhvir Singh Chauhan, APP.
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 23/08/2025 at 00:07:36
Mr. Kumar Manish, Adv. for R-2 to 4
10 WITH
+ CRL.M.C. 3989/2024 & CRL.M.A. 15182/2024 EXEMPTION
FROM FILING ORIGINAL ON RECORD, CRL.M.A. 15183/2024
DELAY OF 4 DAYS IN RE-FILING
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Mr. Puneet Goel, Adv.
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Mr. Yudhvir Singh Chauhan, APP.
Mr. Kumar Manish, Adv. for R-2 to 4
11 AND
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3990/2024 & CRL.M.A. 15199/2024 EXEMPTION
FROM FILING ORIGINAL ON RECORD, CRL.M.A. 15200/2024
DELAY OF 4 DAYS IN RE-FILING
ELGIN ELECTRONICS PVT LTD .....Petitioner
Through: Mr. Puneet Goel, Adv.
versus
STATE & ORS .....Respondents
Through: Mr. Yudhvir Singh Chauhan, APP.
Mr. Kumar Manish, Adv. for R-2 to 4
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 22.08.2025 Ld. Counsel appearing for the parties seek time to file the written 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 23/08/2025 at 00:07:36 synopsis with PDF page numbers. They are at liberty to file the same within a period of 4 weeks.
Meanwhile, at joint request of Ld. Counsels, the matter be referred to Delhi High Court Mediation & Conciliation Centre to explore the possibility of settlement, if any, between the parties.
Parties to appear before the Ld. Coordinator, Delhi High Court Mediation & Conciliation Centre on 23.08.2025 at 3.00 PM.
Report be awaited for 20.01.2026.
RAVINDER DUDEJA, J AUGUST 22, 2025/gs/sk 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 23/08/2025 at 00:07:36