RAKESH KUMAR JAISWAL Vs. INDIABULLS FINANCIAL SERVICE LIMITED

JUDGEMENT

(1.) This order will dispose of Crl. M. No. M-22897 and 22900 of 2010, as common questions of fact and law are involved. However, for the sake of convenience facts are being taken from Crl. M. No. M-22897 of 2010.

(2.) Petitioner No. 1 is proprietor of petitioner No. 2-company under the name and style of M/s Karishma Enterprises.

(3.) Prayer in the instant petition under Section 482 Cr.PC is for quashing of Complaint No. 7949 dated 13.11.2009 titled Indiabulls Financial Services Ltd. v. Karishma Enterprises and Anr. pending in the Court of JMIC, Gurgaon; summoning order dated 13.11.2009 (P3) and all consequential proceedings arising therefrom.