Punjab-Haryana High Court
M/S Indo Asian Auto And Another vs M/S Happy Steels (P) Ltd on 31 March, 2022
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
235
CRM-M-590-2020
Date of decision: 31.03.2022
M/S INDO ASIAN AUTO AND ANOTHER .........Petitioner
VERSUS
M/S HAPPY STEELS (P) LTD .......Respondent
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
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Present:- Mr. Rakesh Bhatia, Advocate for the petitioners.
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VINOD S. BHARDWAJ, J. (Oral)
The instant petition has been filed under Section 482 Cr.P.C. for quashing of complaint No. 168312 dated 02.12.2011 (Annexure P-2) under Section 138 of Negotiable Instruments Act pending in the Court of JMIC, Ludhiana titled as "M/s Happy Steels (P) Ltd. Versus M/s Indo Asian Auto & Another" and summoning order dated 02.12.2011 (Annexure P-3) and order dated 18.10.2019 (Annexure P-6) and subsequent proceedings thereof.
Learned counsel for the petitioner contends that the instant petition has been rendered infructuous since the petitioners stand discharged.
Disposed of as having become infructuous.
(VINOD S. BHARDWAJ) JUDGE MARCH 31, 2022 Vishal sharma] Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 01-04-2022 03:47:50 :::