AJAY VASANT TIKEKAR Vs. GEELON INDUSTRIES PVT LTD

JUDGEMENT

(1.) All these petitions are filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case Nos.893 of 2021, 954 of 2021, 3074 of 2021, 3064 of 2021, 913 of 2021 and 916 of 2021 pending before the learned Additional Chief Judicial Magistrate, Surat under the provisions of Ss. 138 of the Negotiable Instruments Act ('NI Act' for short).

(2.) As the common question of facts and law are involved in these petitions, at the request of learned advocates for the parties, they are heard together and disposed of by this common oral judgment.

(3.) Rule returnable forthwith. Learned advocate Mr. Hardik Modh waives service of notice of rule for respondent no.1 and learned advocate Mr. Dhawan Jayswal waives service of notice of rule for respondent no.2.