[Cites 2, Cited by 0]
Delhi High Court
Deepali Gupta vs Corrosion Engineers Pvt Ltd on 28 January, 2026
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 28.01.2026
+ W.P.(CRL) 254/2026 & CRL.M.A. 2493/2026
DEEPALI GUPTA .....Petitioner
Through: Mr. Chandan Bhatia, Advocate.
versus
CORROSION ENGINEERS PVT LTD .....Respondent
Through: Mr. Anand V Khatri, ASC with SI
Akansha, PS Parliament Street.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. In furtherance of last order, learned ASC has apprised further facts,
which clearly show an effort of the petitioner to somehow hoodwink the
Court and indulge in forum shopping.
2. It appears that the petitioner was convicted under Section 138 of
Negotiable Instruments Act and the appellate court directed suspension of
sentence subject to deposit of 20% of the fine amount, as contemplated by
Section 148 of the Act. That order of the appellate court was challenged by
the present petitioner by way of W.P. (Crl.) No. 2935/2025 and that writ
W.P.(CRL) 254/2026 Page 1 of 2 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569a
f3962c6fb4835d435f97626cacca, ou=HIGH COURT
KATHPALIA
st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996
b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.01.28 17:03:13 -08'00'
By:NEETU N NAIR
Signing Date:28.01.2026
17:20:47
petition is pending before a coordinate bench. In the said writ petition, no
interim protection was granted to the petitioner. That being so, the petitioner
filed an application before the appellate court, seeking recall of the earlier
order with permission to deposit 10% of the compensation, instead of 20%
as directed earlier. That application was dismissed by the appellate court by
way of order dated 03.01.2026, which is impugned in this petition.
3. The order dated 03.01.2026, if at all sought to be challenged, the same
should have been raised by way of an application in W.P. (Crl.) No.
2935/2025 and not by way of a substantive writ petition. It appears that the
petitioner assailed that order by way of a substantive writ petition with the
speculation that this Court in the present writ petition may stay the order of
appellate court for deposit of 20% of compensation, which order the
petitioner could not obtain in W.P. (Crl.) No. 2935/2025.
4. Therefore, the present petition is dismissed with cost of Rs. 20,000/-
to be deposited by the petitioner online with www.bharatkeveer.gov.in
within one week.
5. Pending application also stands disposed of.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a
fec45569af3962c6fb4835d435f97626cac
ca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
d15570996b40f80cbd2eee60402c48796
5ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.28 17:02:53 -08'00'
GIRISH KATHPALIA
(JUDGE)
JANUARY 28, 2026/rs
W.P.(CRL) 254/2026 Page 2 of 2 pages
