NARENDRA Vs. BALBIRSINGH

JUDGEMENT

(1.) This Bench has been constituted to answer the following question referred by the Single Bench of this Court vide order dated 24/10/2018 :-

(2.) In Sai Accumulator Industries, Sangamner Vs. Sethi Brothers, Aurangabad, 2016(5) Mh.LJ 936 the Single Bench of this Court took a view that the complaint filed by an unregistered firm under Section 138 of the Negotiable Instrument Act, 1888 (in short "N.I. Act") is not tenable in law in view of the bar under Section 69(2) of the Indian Partnership Act, 1932 (in short "the Act of 1932").

(3.) The learned referral Judge expressed a diagonally opposite view and referred the question for consideration of the larger Bench.