VIPSIE HOSPITALITYS PVT LTD Vs. WALIANET

JUDGEMENT

(1.) CRL. M.A. 4919/2020 Exemption allowed, subject to all just exceptions. The application stands disposed of. CRL.M.A.4918/2020 This is an application for condonation of delay in filing the present criminal appeal. Heard. In the facts and circumstances as mentioned in the application, the application is allowed and the delay in filing the present criminal appeal is condoned. The application is disposed of accordingly. CRL.A. 247/2020

(2.) The present appeal U/s 341 of the Code of Criminal Procedure has been filed by the appellant with the following prayers:

(3.) In brief the facts of the case are that on 05.08.2015, a lease deed was executed and registered between the appellant and the respondent in respect of First Floor, Second Floor and Terrace Floor of property bearing No. M- 25, M-Block Market, Greater Kailash-I, New Delhi at a monthly rent of Rs. 5,25,000/-. It is averred that a forged letter dated 18.12.2018, allegedly issued by the appellant stating that the appellant herein is handing over the physical possession to the respondent by 15.01.2019 and to consider the possession handed over to the respondent after this date was used by the respondent herein in the subsequent litigation between the parties, however, the knowledge of the said forged document could only be obtained by the appellant when it was used subsequently and the said letter was neither issued nor signed and it was not handed over by the appellant.