Delhi High Court - Orders
Zoom Communications Limited vs Triveni Media Limited & Ors on 14 February, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 48/2023 & CRL.M.A. 2410/2023-Delay (77 Days)
ZOOM COMMUNICATIONS LIMITED ..... Petitioner
Through: Mr. Mudit Gupta, Advocate
versus
TRIVENI MEDIA LIMITED & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 14.02.2024 CRL.M.A. 4745/2024
1. The present application under Section 482 of the Cr.P.C. seeks the following prayers:-
"It is, therefore, prayed that this Hon'ble Court be graciously pleased to:
a) Allow the present application and take on record the Board Resolution dated 23.01.2024, appointing Mr. Shamik Roy as the Authorized Representative for the Appellant Company and thereby substitute the earlier Authorized Representative i.e. Mr. Anil Malhotra;
b) Pass any other or further orders, as this Hon'ble Court may deem fit and proper in the circumstances of the present case".
2. In view of the averments made in the application, the same is allowed and disposed of.
3. The Board Resolution dated 23.01.2024 is taken on record. The new authorised AR is substituted accordingly.
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 16/02/2024 at 23:23:20 CRL.M.A. 4768/2024
4. The present application under Section 482 of the Cr.P.C. seeks the following prayers:-
"It is, therefore, prayed that this Hon'ble Court be graciously pleased to: a) Allow the present application and take on record the fresh address for Respondents and fresh notice be issued to the said Respondents at the said address;
b) Pass any other or further orders, as this Hon'ble Court may deem fit and proper in the circumstances of the present case."
5. Learned counsel appearing on behalf of the petitioner seeks leave to withdraw the application as an inadvertent error has crept in with liberty to file a fresh application with correct particulars.
6. Leave and liberty granted.
7. The application is dismissed as withdrawn and disposed of accordingly.
CRL.L.P. 48/2023 & CRL.M.A. 2410/2023-Delay (77 Days)
8. Renotify on 21.05.2024.
AMIT SHARMA, J FEBRUARY 14, 2024/us 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 16/02/2024 at 23:23:20