REGENT COMPUTRONICS PVT. LTD.

STANDARD FASTNERS And ANOTHER Appellant

V/S

INDIAN AUTO INDUSTRIES Respondents

Referred Judgements :-

RAM SARUP VS. HARDEO PRASAD [REFERRED]
NITINBHAI SAEVATILAL SHAH & ANOTHER VS. MANUBHAI MANJIBHAI PANCHAL & ANOTHER [REFERRED]
RAJIV THAPAR & OTHERS VS. MADAN LAL KAPOOR [REFERRED]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED]
RAJESH AGARWAL VS. STATE [REFERRED]
KANHAIYA LAL VS. STATE OF U P [REFERRED]
KUMARESAN VS. AMEERAPPA [REFERRED]
NEETA SINHA VS. P S RAJ STEELS PVT LTD [REFERRED]
S.K. BHOWMIK VS. S.K. ARORA [REFERRED]

JUDGEMENT

(1.) This judgment shall decide Criminal Miscellaneous No.M-30464 of 2010 and Criminal Miscellaneous No.M-3860 of 2011 as they involve similar questions of facts and law.

(2.) For reference to facts, file of Criminal Miscellaneous No.M-30464 of 2010 is being taken up.

(3.) Petitioner No.2 (Yash Pal Arora), proprietor of M/s Standard Fastners (petitioner No.1) prays for quashing of complaint No.213 dated 26.7.2010 and the consequent summoning order in proceedings which have been initiated at the behest of the respondent under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter, referred to as, "the Act ).

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STANDARD FASTNERS & ANOTHER Vs. INDIAN AUTO INDUSTRIES

Referred Judgements :-

JUDGEMENT

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