AGGARWAL AND CO. Vs. PUNJAB TRACTOR LTD.

JUDGEMENT

(1.) The Punjab Tractors Limited, a Company incorporated and registered under the Companies Act, 1956, having its registered office at Phase IV, Industrial Area, S.A.S. Nagar-Mohali, Chandigarh, and Mahindra and Mahindra Limited, a Com pany incorporated and registered under the Companies Act, 1913, having its registered office at Gateway Building, Appollo Bunder, Mumbai, with which the former is stated to have merged, filed various Complaints before Judicial Magis trates at Srinagar against their Dealers for proceeding against them for dishonour of Cheques that they are stated to have issued to discharge their existing liability of the money payable for the Tractors, Spare Parts and Accessories which they had purchased on credit from the two Companies, and non-payment of the amount covered thereby, despite Notice.

(2.) Taking cognizance on the Complaints of the Companies, the herein respon dents, the learned Magistrates jsued process against the petitioners, the Dealers of the Companies.

(3.) Aggrieved by the process issued by the learned Magistrates, the petitioners-Dealers have filed these Petitions seeking quashing of the proceedings initiated on the respondent's Complaints.