Punjab-Haryana High Court
Reeta Thakur And Another vs Bestech Biotech Pvt Ltd on 5 April, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:046800
226 2024:PHHC:046800
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-38490-2019
DECIDED ON: 05.04.2024
REETA THAKUR AND ANOTHER
.....PETITIONERS
VERSUS
BESTECH BIOTECH PVT. LTD.
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. H.S. Sandhu, Advocate for
Mr. Damanjeet Singh Batalvi, Advocate
for the petitioners.
None for the respondent.
SANDEEP MOUDGIL, J (ORAL)
The jurisdiction of this Court under Section 482 Cr.P.C. has been invoked seeking quashing of complaint No. NACT/4017 of 2017, dated 16.08.2017 (Annexure P-1), under Section 138 of NI Act, 1881.
Learned counsel appearing for the petitioners prays for withdrawal of the present petition, as the present petitioners have been acquitted by learned trial Court.
Prayer is accepted.
Dismissed as withdrawn.
(SANDEEP MOUDGIL)
05.04.2024 JUDGE
sham
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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