REGENT COMPUTRONICS PVT. LTD.

Ambica Plastopack Pvt Ltd Appellant

V/S

STATE Respondents

Referred Judgements :-

ABHISHEK AGRAWALLA V. BOORTMALT NV [REFERRED TO]
MARUTI UDYOG LIMITED VS. NARENDER [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
DAMODAR S PRABHU VS. SAYED BABALAL H [REFERRED TO]
RAMRAMESHWARI DEVI VS. NIRMALA DEVI [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
RAJESH AGARWAL VS. STATE [REFERRED TO]
NISHANT AGGARWAL VS. KAILASH KUMAR SHARMA [REFERRED TO]
PADMAWATI AND ORS. VS. HARIJAN SEWAK SANGH [REFERRED TO]

JUDGEMENT

(1.) THE petitioners have challenged the summoning order dated 24th February, 2011 passed by the learned Metropolitan Magistrate in a complaint under Section 138 of the Negotiable Instruments Act.

(2.) VIDE ex parte order dated 17th August, 2011, the notice of this petition was issued to the respondents and the proceedings before the learned Metropolitan Magistrate were stayed. The interim order is continuing till date and the proceedings before the learned Metropolitan Magistrate are stayed for last more than two years.

(3.) THE petitioners have challenged the summoning order on four grounds. Territorial Jurisdiction

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AMBICA PLASTOPACK PVT LTD Vs. STATE

Referred Judgements :-

JUDGEMENT

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