ICICI BANK LTD Vs. SUBHASH CHAND BANSAL

JUDGEMENT

(1.) THE question involved in the above-captioned eight petitions is of territorial jurisdiction. Petitioner had filed eight complaints under section 138 of Negotiable Instruments Act, 1881 before a Metropolitan Magistrate, Dwarka Courts, Delhi, against the Respondents regarding bouncing of cheques.

(2.) VIDE impugned orders of 12th January, 2009 and 25th February, 2009, trial court has dismissed Petitioners 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. National Panasonic India Ltd. reported in (2009) 1 SCC 720.

(3.) PETITIONERS counsel has been heard at length and the decision in (1999) 7 SCC 510, relied upon by him have been perused.