PRAKASH VASANT AJGAONKAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The above captioned first petition being Crl.Rev.P. No.285/2021 has been filed under Sec. 397 read with 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Order dtd. 24/7/2021 (hereinafter referred to as the 'Impugned Order') passed by the learned Metropolitan Magistrate - 05, (NI Act), South-District, Delhi (hereinafter referred to as the 'Trial Court') in CT Case No.5061/2020, titled as Addon Realty Private Limited v. Shivalik Ventures Private Limited And Ors., allowing the application filed by the respondent no.2 / complainant under Sec. 143A of the Negotiable Instruments Act, 1881 (in short, 'NI Act') and directing the petitioners to pay to the respondents no.2 interim compensation at 12% of the cheque amount, that is, Rs.2,71,52,880.00 within 60 days of the passing of the order.

(2.) The above captioned remaining petition(s) being Crl. Rev. P No(s). 525/2022, 527/2022, 528/2022, and 532/2022 have been filed by the petitioners challenging the order(s) dtd. 11/3/2022 (hereinafter referred to as the 'Impugned Order') passed by the Metropolitan Magistrate-01, South District, NI Act, Saket Courts in Complaint Case being CC Nos. 2432/2020, 27675/2019, 4311/2020, and 45926/2019, respectively, allowing the application filed by the respondent no. 2/complainant in each of these petitions under Sec. 143A of the NI Act and directing the petitioners to pay to the respondent no. 2 herein 10% of the cheque amount involved in each of the Complaint(s) as interim compensation, that is, Rs.1,60,00,000.00; Rs.80,00,000.00; Rs.1,60,00,000.00-; Rs.80,00,000.00; respectively.

(3.) As common questions on the application of Sec. 143A of the NI Act are raised in all these petitions, and they are between the same parties, and common submissions were advanced by the parties, they are being disposed of by this common judgment.