Full Judgment Text
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
Judgment delivered on: 05 October, 2015
+ CRL.M.C. No.5601/2014 & Crl. M.A. No.19107/2014
IFCI FACTORS LTD. ..... Petitioner
Represented by: Mr. Deepak Bashta, Adv.
versus
STATE OF NCT OF DELHI AND ORS. ..... Respondents
Represented by: Mr. Izhar Ahmad, APP for
State.
CORAM:
HON’BLE MR. JUSTICE SURESH KAIT
SURESH KAIT, J. (Oral)
CRL.M.C. No.5601/2014
Keeping in view the order passed in connected matter being Crl.
MC 5432/2014, the present petition is allowed.
Crl. M.A. No.19107/2014
Dismissed as infructuous.
SURESH KAIT
(JUDGE)
OCTOBER 05, 2015
RS
Crl.M.C. No.5601/2014 Page 1 of 1