TAURIAN OVERSEAS Vs. SONI IMPEX AND ORS

JUDGEMENT

(1.) Crl.M.A.9198/2017 (for condonation of delay in re-filing)

(2.) Reply to the application has been filed. However, during submission there was no serious opposition to the condonation of delay. Accordingly, the application is allowed and the delay in refiling is condoned. CRL.REV.P. 811/2015 & Crl.M.(Bail) 8349/2015 (for grant of bail during pendency of the petition)

(3.) Subject complaint was filed by the respondent No.1 contending that he was a dealer in general items inter alia computers, spare parts, mechanical spare parts, handicrafts, home furnishing, etc. It is alleged that Respondent No. 2 had been purchasing goods from the complainant on credit basis and a current account was being maintained in the regular course of business. It is alleged that the complainant supplied good to the respondent No.2 against two bills totalling to Rs.8,80,500/-. Petitioner is the son of the respondent No.2.