Delhi High Court - Orders
Manappuram Finance Ltd vs Rakesh Kumar on 5 May, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(CRL.) 36/2021
MANAPPURAM FINANCE LTD ..... Petitioner
Represented by: None.
versus
RAKESH KUMAR ..... Respondent
Represented by: None.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 05.05.2021 The hearing has been conducted through Video Conferencing.
1. The present transfer petition has been listed on a reference by the learned Principal District & Sessions Judge, Saket indicating that the jurisdiction to try the complaint case under Section 138 of the Negotiable Instruments Act falls within the jurisdiction of District South-East.
2. None is present on behalf of the parties.
3. Issue Court notice to the petitioner as well as to the respondent through Email, SMS, Whatsapp, speed post and courier, returnable before this Court on 9th August, 2021.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MAY 05, 2021 vk Signature Not Verified TR.P.(CRL.) 36/2021 PageDigitally 1 of Signed MUKTA 1GUPTABy:JUSTICE Signing Date:05.05.2021 19:22:22