APPAREL EXPORT PROMOTION COUNCIL Vs. COLLEGE CULTURE

JUDGEMENT

(1.) Heard the learned senior counsel appearing on behalf of the appellants. None appeared on behalf of the respondents despite calls.

(2.) The appellants have challenged the correctness of the judgment and order dtd. 11/10/2007 passed by the High Court of Delhi in Criminal Misc. Case No. 3011 of 2 004 quashing the order of summoning dtd. 21/1/2004 issued under Sec. 13 8 of the Negotiable Instruments Act, 1881.

(3.) This Court, vide Order dtd. 17/10/2012, while granting leave directed the trial court to proceed with the trial in complaint No. 204 of 2004 under Sec. 138 of the Negotiable Instruments Act, 1881, titled as "Apparel Export Promotion Council and Anr. vs. M/s College Culture and Ors.," which was initially stated to be pending in the Court of Sh. S.K. Malhotra, Metropolitan Magistrate, New Delhi, but shall not pronounce the final judgment without the leave of this Court.