P. K. SETH Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Petitioner impugns order dated 23.03.2016 whereby the revision petition filed by respondent no. 2 impugning summoning order dated 02.07.2015 of the trial court was allowed.

(2.) The petitioner/complainant filed the subject complaint contending that he was working as developer of electronic display boards for banking industry. Because of his age and health he was not able to carry out his business effectively. Someone introduced him to respondent no. 2 who was also involved in similar business.

(3.) Respondent no. 2 in the year 2007 inspected the factory of the petitioner and convinced him to work with him, however, under the guidance of the petitioner with the labour of respondent no. 2.