INTERCROP INDUSTRIES LTD Vs. STATE OF DELHI

JUDGEMENT

(1.) If for no other reason, instant petition must succeed and as a result the order passed by the learned Metropolitan Magistrate whereunder petitioner has been summoned to face trial in a complaint lodged by the Registrar of Companies under Section 217(5) read with Section 217(3) of the Companies Act 1956 has to be quashed.

(2.) My reason is simple.

(3.) Inter alia, in the complaint reference has been made to 6 annexures. The reference to the 6 annexures is not an ideal formality for the reason substantive pleadings in the complaint merely touch upon the annexure and rely thereupon to bring out the true purport, content and meaning of the connected pleadings in the complaint.