SHEELA ABHAY LODHA Vs. STATE

JUDGEMENT

(1.) The petitioner of both CRL.M.C. 5213/2019 and CRL.M.C. 5219/2019 is Ms. Sheela Abhay Lodha, the former Managing Director of Akshata Mercantile Pvt. Ltd., who resigned therefrom on 24/11/2010.

(2.) In as much as, vide the petitions CRL.M.C. 5213/2019 and CRL.M.C. 5219/2019, the petitioner herein has assailed the very same impugned order dtd. 7/6/2017 of the Court of the learned MM-01, Patiala House Courts, New Delhi in CC No.3453/1/11 renumbered as CC No.1498/1/15 with new No.54000/16 and CC No.3452/1/11 renumbered as CC No.1501/1/15 with new No.54082-16, vide which common order, she was summoned having been arrayed as respondent No.2 to the complaints filed under Sec. 138 of the Negotiable Instruments Act, 1881 read with Ss. 141 and 142 thereof, and having challenged the said common summoning order dtd. 7/6/2017 of the Court of the learned MM-01, Patiala House Courts, New Delhi vide CR. Revision 597/2018 and CR. Revision 598/2018, the said revision petitions having been dismissed, the two petitions CRL.M.C. 5213/2019 and CRL.M.C. 5219/2019 are hereby being taken up together.

(3.) The averments in the complaints, which are identical, before the learned Trial Court, (i.e., in Complaint Case No.3453/1/11 renumbered as CC No.1498/1/15 with new No.54000/16 forming part of subject matter of CRL.M.C. 5213/2019 and Complaint Case No.3452/1/11 renumbered as CC No.1501/1/15 with new No.54082-16 forming part of subject matter of CRL.M.C. 5219/2019) in which the petitioner herein was arrayed as respondent No.2, state to the effect:-