R P G TRANSMISSIONS LTD Vs. STATE

JUDGEMENT

(1.) Instant petition is filed being aggrieved by the order dated 18.01.2001 passed by learned Additional Sessions Judge, Delhi while setting aside the order dated 20.10.2000 passed by learned Metropolitan Magistrate.

(2.) The brief facts of the case are that the petitioner No.1 company had entered into an lease agreement with the company named Sakura Seimitsu India Limited? (hereinafter referred to as SAKURA) on 27.09.1995 tilted as Lease Agreement for equipment.

(3.) In compliance of the said lease agreement, respondent No.2 being the managing director and acting on behalf of Sakura issued and delivered post dated cheques for the payment of rental amount and other charges as agreed between the parties, in the said agreement.