REGENT COMPUTRONICS PVT. LTD.

Vishal Arora Appellant

V/S

YES BANK LIMITED Respondents

Referred Judgements :-

MOJJ ENGINEERING SYSTEMS LTD. AND ORS. V. A.B. SUGARS LTD [REFERRED TO]
BIR SINGH V. MUKESH KUMAR [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
DCM FINANCIAL SERVICES LTD VS. J N SAREEN [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
RAJESHBHAI MULJIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
M/S. KALAMANI TEX AND ANOTHER VS. P. BALASUBRAMANIAN [REFERRED TO]
BHUPESH RATHOD VS. DAYASHANKAR PRASAD CHAURASIA [REFERRED TO]

JUDGEMENT

(1.) This judgment shall govern the disposal of CRL.M.C. 2359/2022 and CRL.M.C. 2359/2022, along with pending applications, arising out of common set of facts, contentions and prayer.

(2.) Petitioners have preferred the instant petition under Sec. 482 of the Criminal Procedure Code, 1973 seeking quashing of the Criminal Complaint No. 4162/2020 titled "Yes Bank Ltd. v. Oscar Investments Ltd. and Ors." and the Summoning Order dtd. 24/12/2020 passed by learned Metropolitan Magistrate (N.I.Act)-03, Rouse Avenue Court, New Delhi.

(3.) The facts of the case are summarized as under:

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VISHAL ARORA Vs. YES BANK LIMITED

Referred Judgements :-

JUDGEMENT

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