SURESH JAISWAL Vs. PRAKASH AGARWAL

JUDGEMENT

(1.) LEARNED counsel for the petitioner places reliance on a judgment of the learned Single Judge of this Court in the case of Ahuja Nandkishore Dongre Vs State of Maharashtra & Another, 2007 CRI. L.J. 115 to contend that the Magistrate before whom the complaint is filed has no territorial jurisdiction to entertain the same. Counsel for the respondent submits that the said judgment has been challenged before the Supreme Court and the Supreme Court has issued notice in the matter. Hence S.O. for eight weeks. Till then ad interim relief in terms of prayer clause (d).