DIOR INTERNATIONAL PRIVATE LIMITED Vs. RAGHUVANSH ENTERPRISES

JUDGEMENT

(1.) In this petition under Section 482 of the Code of Criminal Procedure (for short 'the Code') the petitioners challenge the legality of order dated 25/7/1998 passed by the learned Metropolitan Magistrate (M.M.) whereby the application dated 21/10/97 of the respondent has been allowed permitting the complaint being continued.

(2.) M/s. Raghuvansh Enterprises (hereinafter called the "complainant"), a partnership firm has filed a complaint through its partner Shri Mohinder Paul Mehra for proceeding against M/s. Dior International (P) Ltd. and its Director, Shri Mohan Anand, the two petitioners herein under Section 138 read with Section 141 of the Negotiable Instruments Act (for short 'the Act').

(3.) Aforesaid Shri Mohinder Paul Mehra died on 11/7/97 and an application to implead/allow Shri Ravi Mehra to pursue the complaint was filed. This application has been allowed by the learned M.M.