DEEPAK GARG Vs. MULKIRAJ

JUDGEMENT

(1.) Mr. Manish Arora, Advocate, present for the applicant.

(2.) Mr. Tapan Singh, Advocate, present for the respondent.

(3.) A complaint was filed by the respondent against the present applicant under Section 138 of the Negotiable Instruments Act. Thereafter, the learned Magistrate took cognizance and issued summons to the applicant.