Ifci Factors Ltd. vs State Of Nct Of Delhi And Ors.
2015 Latest Caselaw 7603 Del

Citation : 2015 Latest Caselaw 7603 Del
Judgement Date : 5 October, 2015

Delhi High Court

Ifci Factors Ltd. vs State Of Nct Of Delhi And Ors. on 5 October, 2015

Author: Suresh Kait

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                   Judgment delivered on: 05th October, 2015

+           CRL.M.C. No.5434/2014 & Crl. M.A. No.18532/2014

      IFCI FACTORS LTD.                            ..... Petitioner
                    Represented by: Mr. Deepak Bashta, Adv.


                   versus

      STATE OF NCT OF DELHI AND ORS.              ..... Respondents
                    Represented by: Mr. Sudershan Joon, APP for
                                     State.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

CRL.M.C. No.5434/2014

Keeping in view the order passed in connected matter being Crl. MC 5432/2014, the present petition is allowed. Crl. M.A. No.18532/2014 Dismissed as infructuous.

SURESH KAIT (JUDGE) OCTOBER 05, 2015 RS

Download the LatestLaws.com Mobile App