SANJAY GUPTA Vs. SHIVALIK INVESTMENTS

JUDGEMENT

(1.) SANJAY Gupta, petitioner, seeks quashing of proceedings pending before learned City Judge, Judicial Magistrate Ist Class, Jammu in case titled M/s Shivalik Investments V/S Sanjay Gupta.

(2.) SH . Bhatia, learned counsel appearing for the petitioner, submits that complaint filed by M/s Shivalik Investments is not maintainable because Sh. Ramit Gupta, Manager of the concern, does not have any locus -standi to file the complaint.

(3.) SH .Sudesh Sharma, learned counsel appearing for respondent, on the other hand submits that Sh.Ramit Gupta is duly authorized to sign the complaint which has been filed by M/S Shivalik Investments,Reva Kutir, Sarwal Chowk, Jammu.