ANIL GOYAL Vs. MANISHA GOYAL

JUDGEMENT

(1.) In all these 24 petitions listed today, it is the common ground of learned counsel appearing on both sides, that the prayer of all the petitioners is quashing of the impugned orders passed by the learned Judicial Magistrate 1st Class, Faridabad, by which they have been summoned to appear before that court to face trial, upon the respondents in each of these petitions having instituted complaints against them under the provisions of the Negotiable Instruments Act .

(2.) The contention of the learned counsel for the petitioners has throughout been that the petitioners not being Directors and persons concerned with the day to day affairs of the company on behalf of which the cheques in question had been issued at the relevant time, the summoning orders deserve to be set aside.

(3.) Without going into further detail of various contentions raised in these petitions, it will suffice to say that learned counsel for the petitioners had yesterday produced in court certain documents (a large number of Forms-32, DIR-11 and 12, not stated to be on record otherwise), shown to be carrying the stamp of the Registrar of Companies, Kanpur, with learned counsel having submitted that a perusal of the said forms would show that none of the petitioners in these petitions are shown to be Directors of the company.