2020 (5) ADR 606 ::AIROnline 2020 Del 1134 ::2021 (278) DLT 121

Delhi High Court

Hon'ble Judge(s): Jyoti Singh , J

Criminal P.C. (2 of 1974) , S.340— Offence of perjury - Petition seeking prosecution on allegation of making false and contradictory averments in counter affidavit filed by respoondent - Allegations in petition, directly or indirectly touch upon Minutes of AGM, which is subject matter of adjudication before NCLT - NCLT is currently seized of Petitions/ Applications, as referred to in the order of the Supreme Court, between two Groups - In light of order of the Supreme Court, High Court declined to entertain petition u/s.340 of Code at this stage - Petitioner may approach NCLT, or even High Court in case issues raised still survive. (Para 23)