ROYCE KIZHANKOODAN Vs. GURIND SYSTEMS P. LTD.

JUDGEMENT

(1.) VIDE this petition the Petitioner has challenged the summons issued by ld. MM in CC No. 3892 of 2011 under Section 138 of Negotiable Instruments Act.

(2.) LD . counsel for the Petitioner has challenged the very factum of complaint and summons dated 06.06.2011 on the ground of jurisdiction. I have perused the complaint filed against the Petitioner.

(3.) THE cheque deposited by Respondent at Delhi. The legal notice has also been sent from Delhi.