Delhi High Court - Orders
Gopal Prasad Agarwal vs Bls Polymers Ltd on 5 January, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~ 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7003/2022 & CRL.M.A. 27103/2022
GOPAL PRASAD AGARWAL ..... Petitioner
Through: Mr. Pramod Dubey, Sr. Advocate
with Mr. C.B. Bansal, Mr. Gurpreet
Singh and Mr. Bakul Jain, Advocates.
versus
BLS POLYMERS LTD ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 05.01.2023
1. The present petition under Section 482 of the Code of Criminal Procedure, 1973 ( "Cr.P.C.") has been filed by the petitioner seeking following prayers:-
"i. Pass necessary orders and directions thereby quashing, setting aside the order dated 24.12.2011 passed by the court of Ms. Bhavna Kalia in the Complaint Case bearing no. CC no. 447/16 titled as BLS Polymers Ltd. Versus M/s Vandana Industries Ltd. & Ors. whereby the Petitioner was summoned.
ii. Pass necessary orders and directions thereby quashing, setting aside the order dated 24.05.2022 passed by the court of Ms. Rais Khan Ld. M. M., Rouse Avenue Courts, New Delhi in the Complaint Case bearing no. CC no. 447/16 titled as BLS Polymers Ltd. Versus M/s Vandana Industries Ltd. & Ors. whereby the notice under Section 251 Cr. P. C., 1973 was framed against the Petitioner.Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:06.01.2023 12:20:46
iii.Pass necessary orders and directions thereby quashing, setting aside the order dated 20.09.2022 passed by Ld. District Judge in Criminal RevisionNo.2379/2022.
iv. Pass necessary orders and directions thereby setting aside and quash the Complaint Case bearing no. CC no. 447/16 titled as BLS Polymers Ltd. Versus M/s Vandana Industries Ltd. & Ors. pending in the court of Ms. Rais Khan Ld. M. M., Rouse Avenue Courts, New Delhi."
2. Learned counsel for the petitioner, upon instructions from the petitioner, submits that he does not wish to press the prayer clause (i) in the present petition.
3. Issue notice to the respondent through all permissible modes, including electronically, returnable on 14.03.2023.
4. In the meantime, the present petitioner will remain exempted from his personal appearance before the learned Trial Court.
5. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JANUARY 5, 2023/hk Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:06.01.2023 12:20:46