T AZZEZUR REHMAN AND CO Vs. SUPER SUPPLIES

JUDGEMENT

(1.) At the outset I may note that learned counsel for the petitioners has. drawn out the memorandum of parties in a most unsatisfactory manner. The memo of parties states that 6 petitioners have joined in a common action to challenge the summoning order dated 18.5.2002. But, in the preamble to the petition and the prayer made it is stated that only petitioners No.l, 4 and 5 are approaching the Court praying that the summoning order be quashed vis-a-vis said petitioners.

(2.) Learned counsel for the petitioners who is a senior member of the Bar is expected to be more vigilant while drafting petitions.

(3.) Respondent filed a complaint under Section 138 read with Section 141 of the Negotiable Instruments Act 1881 impleading 6 respondents as accused. The same are as under:-