GOUTAM SHOE STORE Vs. RELAXO FOOTWEAR LTD

JUDGEMENT

(1.) The petitioner no.1 M/s Goutam Shoe Store through its signatory Goutam Dutt arrayed as the petitioner nos. 1 & 2 respectively, vide the present petition seek the quashing of the Complaint Case No.6337/2019 and the proceedings emanating therefrom, pending before the learned MM-04, Patiala House Courts, New Delhi as well as the quashing of the order dated 01.05.2019 vide which the petitioner was summoned on cognizance having been taken by the learned Trial Court of the MM-04 (NI Act) NDD/PHC, New Delhi District of the alleged commission of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(2.) Notice of the petition was issued to the respondent who has put in appearance.

(3.) Submissions were made on behalf of either side by their learned counsel.