BHAGWATI PRASAD BAJAJ Vs. TRIGUN CHEMICAL LIMITED

JUDGEMENT

(1.) IN the present case, cheques which have been dis-honoured were issued on 3.3.2005 and 4.3.2005. Counsel for the petitioner submit that petitioner had submitted resignation on 7.9.2004. Counsel relied upon a document prepared by the company to show that resignation was accepted on 16.2.2005. Counsel is unable to substantiate this document by showing on which date this document was received by the Registrar of Companies. On observations made by this Court that this document is ante dated or not, counsel is unable to say anything. Disputed questions of facts are involved. Therefore, no ground for quashing of complaint and summoning order passed in a complaint under Section 138 of the Negotiable Instruments Act is made out.

(2.) COUNSEL state that the present petition be dismissed as withdrawn with liberty to raise all arguments before the trial Court and personal appearance be exempted as petitioner is 70 years of age.

(3.) AS prayed, the present petition is dismissed with liberty aforesaid.