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[Cites 3, Cited by 0]

Delhi District Court

Swapnil Gajbhiye vs M/S Esys Information Technologies Pvt. ... on 24 November, 2010

                            :- 1 -:


       IN THE COURT OF SHRI SANJAY KUMAR,
          ADDITIONAL SESSIONS JUDGE - I,
       DISTRICT NORTH WEST, ROOM NO. 308,
              ROHINI COURTS, DELHI

                                                      CR No. 29/10
                                               PS : Saraswati Vihar
Swapnil Gajbhiye
M/s V. P. Sales & Services
Shop No. 1 & 2, J. B. Wing, Manglawari Complex,
Sadar, Nagpur - 440001
                                            .......Revisionist
                            Versus

M/s Esys Information Technologies Pvt. Ltd.
A-9 Mohan Co-operative Industrial Estate
Mathura Road
Delhi

Also at:-
Plot no. 21, Udyog Vihar
Phase - 3, Gurgaon, Haryana.
                                                              .....Respondent


        REVISION PETITION U/S 397 CrPC
   AGAINST THE ORDER DT. 26.04.10 REGARDING
  SUMMONING OF THE REVISIONIST IN A CASE U/S
                 138 N.I. ACT.

Date of Institution                        :          16.07.2010

Arguments heard on                         :          24.11.2010

Judgment announced on                      :          24.11.2010


Sh. Manish Sharma, counsel for revisionist.

Sh. Rajiv Aggarwal, Counsel for respondent.




                                CR No. 29/10. Swapnil Gajbhiye Vs. Esys. Info.Tech.Pvt Ltd.
                           :- 2 -:




                       ORDER

1. This revision petition has been filed by the revisionist against the order of the Ld. Trial Court passed on 26.04.10 whereby he has revisionist has been summoned u/s 138 N. I. Act by the Ld. Trial Court.

2. Ld. Counsel for the respondent has submitted that as per judgment of our own Hon'ble High Court in Hartaj Singh Vs. Godrej Agrovet Ltd. & Anr. 170 (2010) Delhi Law Times 623, matter may be remanded back with liberty to lead further additional evidence to establish the territorial jurisdiction.

3. In view of the submissions of complainant / respondent and following the judgment Hartaj Singh Vs. Godrej Agrovet Ltd. & Anr (supra), I set aside the summoning order dt. 26.04.2010.

CR No. 29/10. Swapnil Gajbhiye Vs. Esys. Info.Tech.Pvt Ltd. :- 3 -:

4. Complainant is directed to appear before the Ld. Trial Court on 07.12.2010 at 2.00 pm and lead additional evidence specially on the point of establishing the territorial jurisdiction of Delhi Courts.

5. Trial court record be sent back with copy of this order and revision file be consignment to record room. Announced in Open Court (SANJAY KUMAR) Dated : 24.11.2010 Addl.Sessions Judge-I (NW) Rohini Courts, Delhi CR No. 29/10. Swapnil Gajbhiye Vs. Esys. Info.Tech.Pvt Ltd.