Delhi High Court - Orders
By Respondent) Sanjeev Batra And ... vs Simranjeet Kaur And Another on 24 January, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1794/2020
CRL.M.A.12573/2020 (stay)
CRL.M.A.17293/2020 (place on record additional facts and documents-
by respondent)
SANJEEV BATRA AND ANOTHER ..... Petitioners
Represented by: Mr.Dhan Mohan, Mr.Harshit Jain,
Ms.Tanu B. Mishra and Mr.Ravi
Mishra, Advocates.
versus
SIMRANJEET KAUR AND ANOTHER ..... Respondents
Represented by: Mr.Adab Singh Kapoor and Ms.Shefali
Menezes, Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 24.01.2022 The hearing has been conducted through Video Conferencing.
1. Learned counsel for the respondents at the outset states that the present petition is not maintainable as against the summoning orders dated 2 nd May, 2019 and 30th July, 2019 an appeal under Section 29 of the Protection of Women from Domestic Violence Act, 2005 (in short 'PWDV Act') will be maintainable and not the present petition under Section 482 Cr.P.C. and that this petition has been filed to overcome the rigors of period of limitation that would have been applicable to an appeal under Section 29 of the PWDV Act.
2. List on 9th February, 2022.
3. Interim order to continue.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JANUARY 24, 2022/'vn' Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA CRL.M.C. 1794/2020 Page 1 of 1 Signing Date:27.01.2022 13:36:18