30 July 2019
Supreme Court
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M TECH DEVELOPERS PVT. LTD. THROUGH ITS AUTHORISED REP. KRISHNA KUMAR TRIPATHI Vs STATE OF NCT OF DELHI

Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: SLP(Crl) No.-000015 / 2019
Diary number: 46680 / 2018
Advocates: S. K. VERMA Vs


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NON­REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (Crl.) No.15 OF 2019   

 M Tech Developers Pvt. Ltd. ….Petitioner (s)

VERSUS

State of NCT of Delhi & Ors.       ….Respondent(s)                   

O R D E R

Abhay Manohar Sapre, J.

1. Having heard the learned counsel for the

parties and on perusal of the record of the case, we

are not inclined to interfere with the impugned

order passed by the High Court.  

2. In our view, the reasoning and the conclusion

arrived at by the High Court does not call for any

interference.   The Special Leave Petition is

accordingly dismissed.

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3. However, we direct the concerned Magistrate,

who is seized of the complaint, to decide the same

in accordance with law within a period of six

months from today.  

           ………...................................J. [ABHAY MANOHAR SAPRE]                                                                            ....……..................................J.

       [INDU MALHOTRA] New Delhi; July 30, 2019.

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