KUSUM ROADWAYS Vs. HEMKUND FILL AND DRIVE

JUDGEMENT

(1.) The issue raised in both the petitions is similar and, therefore, both these matters have been taken up together.

(2.) Two separate complaints were filed against M/s Kusum Roadways for commission of offence under Sec. 138 read with Sec. 141 of Negotiable Instrument Act, 1881.

(3.) The complainant is M/s Hemkund Fill and Drive.