Ifci Factors Ltd. vs State Of Nct Of Delhi And Ors.
2015 Latest Caselaw 7604 Del

Citation : 2015 Latest Caselaw 7604 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

$~37
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                  Judgment delivered on: 05th October, 2015

     +     CRL.M.C. No.5599/2014 & Crl. M.A. No.19103/2014



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


                  versus

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

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

CRL.M.C. No.5599/2014

Keeping in view the order passed in connected matter being Crl. MC 5432/2014, the present petition is allowed. Crl. M.A. No.19103/2014 Dismissed as infructuous.

SURESH KAIT (JUDGE) OCTOBER 05, 2015 RS

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