SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioners seek quashing of complaint no. COMI-1857-2013, as also the summoning order passed in that complaint by the learned trial Court on 02.02.2017 (copy Annexure P-6), by which process was ordered to be issued.

(2.) It is necessary to notice here itself (for the reasons which would be forthcoming further down) that this petition is seen to be dated 03.06.2019, it having been actually filed in the Registry of this Court on 03.07.2019.

(3.) Previous orders prior thereto apart, on 17.10.2019 the following order had been passed by this Court:-