HDFC BANK LTD. Vs. SALAMUDDIN AHMED AND ORS.

JUDGEMENT

(1.) The question involved in the above titled eight petitions is of territorial jurisdiction. Petitioner had filed Crl. Rev. P. No. 151 -154/2009 & 156 -159/2009 Page 1 eight complaints under Sec. 138 of Negotiable Instruments Act, 1881 before a Metropolitan Magistrate, Dwarka Courts, Delhi, against the Respondents regarding bouncing of cheques.

(2.) Vide impugned order of 25th February, 2009, trial court has dismissed Petitioner's aforesaid complaints on the ground of territorial jurisdiction by relying upon a recent verdict of the Apex Court in the case of Harman Electronics (P) Ltd. and Anr. v/s. National Panasonic India Ltd. reported in : (2009) 1 SCC 720.

(3.) Petitioner's counsel has been heard at length and the decision reported in : (1999) 7 SCC 510 relied upon by him have been perused.