STARKEY LABORATORIES INDIA PVT. LTD. Vs. SANJAY GUJRAL

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, seeking leave to appeal against an order dated 30.03.2017 passed by the learned Metropolitan Magistrate, thereby rejecting the petitioner's complaint under Section 138 of the Negotiable Instruments Act, 1881.

(2.) The petitioner's complaint related to the dishonour of a cheque (No.00054 dated 09.10.2014 drawn on Bank of India, Dilshad Garden branch for a sum of 2,00,000/-). It is stated that the said cheque was issued by the respondent at the beginning of their business relationship in the year 2011 as a security.

(3.) The petitioner claims that it is in the business supplying hearing aids and had supplied the said products to the respondent. The petitioner stated that as on 11.10.2012, a sum of 1,49,569/- was outstanding against the respondent.