Delhi High Court - Orders
Directorate Of Enforcement vs Ajay Nagarwal on 7 October, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2458/2021
DIRECTORATE OF ENFORCEMENT ..... Petitioner
Through : Mr.Ravi Prakash, CGSC and
Mr.Varun Aggarwal, Advocate.
versus
AJAY NAGARWAL ..... Respondent
Through : None.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 07.10.2021 Crl.M.A.No.16156/2021
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. CRL.M.C. 2458/2021 & Crl.M.A.No.16157/2021
3. This petition is filed against the impugned order dated 11.06.2021 passed by the learned Trial Court in CC No.45/2018 and Case No.27/2018 whereby the respondent was granted regular bail.
4. Issue notice to respondent through all modes/email and whatsapp returnable on 08.12.2021.
YOGESH KHANNA, J.
OCTOBER 07, 2021 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:08.10.2021 11:34