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
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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