RAJEEV JAIN Vs. ASHTECH INDUSTRIES PVT. LTD.

JUDGEMENT

(1.) The present petition is filed seeking quashing of the order dtd. 18/10/2019, passed by the learned MM-01 (Shahdara, Karkardooma Court Complex, New Delhi), in Complaint Case bearing number 4728/2019, titled as Ashtech Industries Pvt. Ltd v. M/s RCC Infra Ventures and others, taking cognizance for offence under Sec. 138 of the Negotiable Instrument Act (hereinafter referred as 'NI Act').

(2.) The complaint was filed by the Respondent, alleging that M/s RCC Infra Ventures Ltd, (hereinafter referred to as 'accused company') through Accused No. 2 to 9, approached the Respondent (hereinafter referred to as 'complainant') for the deployment of One Hydraulic Piling Rig MAIT HR-180 machine on monthly rental basis at their Via-Duct Mumbai Project Site.

(3.) It was alleged that the accused company, through the accused placed a Work Order/Agreement dtd. 11/2/2019 pursuant to which the machinery was deployed on 16/2/2019 at their Mumbai Site by the Complainant company at a monthly rental value of Rs.13,75,000.00(not inclusive of all taxes and duties), for a duration of 12 months.