KSM SPINNING MILLS LTD. Vs. INDIAN ACRYLICS LTD

JUDGEMENT

(1.) Petitioners seek quashing of impugned order dtd. 17/8/2022 (Annexure P-4) vide which the cross examination of CW1 has been treated as Nil, in Crl. Complaint No. NACT/5907 of 2015 dtd. 26/10/2015 (Annexure P-1) titled as M/s Indian Acrylics Ltd. Vs. K.S.M. Spinning Mills Ltd and others filed under Sec. 138 of Negotiable Instruments act, 1881 being wrong, illegal and arbitrary.

(2.) The limited ground on which the accused have come up before this Court is that the trial Court closed the cross examination of CW-1 without taking note of the absence of the lawyer for the petitioners.

(3.) There would be no need for a certified copy of this order, and any Advocate for the Petitioner/State can download this order and other particulars as may be required, from the official web page of this Court, and attest it to be a true copy. The concerned court can also verify its authenticity and may download and use the downloaded copy for immediate use, if required.