REGENT COMPUTRONICS PVT. LTD.

Lalit Bhasin Appellant

V/S

Pawan Trade Connect Pvt. Ltd. Respondents

Referred Judgements :-

ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
ANITA MALHOTRA VS. APPAREL EXPORT PROMOTION COUNCIL [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNA LAL CHAWLA VS. STATE OF U.P. [REFERRED TO]
ASHOK SHEWAKRAMANI VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Applications stand disposed of.

(3.) These petitions have been filed on behalf of the Petitioner under Sec. 482 Cr.P.C. seeking quashing and setting aside of summoning orders passed by learned Metropolitan Magistrate (NI Act), Digital Court-02/SED, Saket Courts, New Delhi, summoning the Petitioner under Sec. 138 of the Negotiable Instruments Act, 1881 ('NI Act') as well as for quashing the complaints. Due to commonality of facts and legal issues, all four petitions have been taken up together and are being decided by the present judgment.

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LALIT BHASIN Vs. PAWAN TRADE CONNECT PVT. LTD.

Referred Judgements :-

JUDGEMENT

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