KAPILA BHATNAGAR Vs. AJAY GIROTRA

JUDGEMENT

(1.) It is noted that despite having given last opportunity of four weeks to the respondent on the last date of hearing, i.e., 17.07.2015 to file reply to the instant petition, neither reply is filed nor anybody appeared on behalf of the respondent.

(2.) In view of above, this Court has no option but to proceed with the matter.

(3.) Vide the present petition, the petitioner seeks quashing of the order dated 14.10.2014 passed in Criminal Complaint No.123/2014 by the learned Metropolitan Magistrate, Karkardooma Courts, Delhi, and restore the complaint to its original number and to direct the learned Metropolitan Magistrate to proceed with the complaint against the accused in accordance with law.