Punjab-Haryana High Court
Gautam Sharma vs Spicejet Ltd on 16 February, 2024
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
Neutral Citation No:=2024:PHHC:022818
CRM-M-5959-2024 Neutral Citation No. 2024:PHHC:022818
121 IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRM-M-5959-2024 (O&M)
Date of Decision: 16.02.2024
Capt. Gautam Sharma .......Petitioner
Versus
SpiceJet Ltd. ........Respondent
CORAM: HON'BLE MR.JUSTICE MAHABIR SINGH SINDHU Present: Mr. Sandeep Singh, Advocate for the petitioner.
MAHABIR SINGH SINDHU. J.
Present petition has been filed under Section 482 of Code of Criminal Procedure, 1973 for quashing the impugned summoning order dated 27.05.2022 (P-18) passed by learned Judicial Magistrate First Class, Gurugram and complaint bearing No. NACT-36722 of 2022 titled as "SpiceJet Ltd. Vs. Capt. Gautam Sharma" (P-17) filed under Section 138 of Negotiable Instruments Act, 1881.
2. After arguing for some time, when this Court was not inclined to accept the prayer, ld. counsel for petitioner wishes to withdraw the present petition with liberty to raise his plea in defence before learned trial Court in accordance with law.
3. Ordered accordingly.
4. The above observations be not construed as an expression of opinion on the merits of the case in any manner.
5. Pending application(s), if any, shall also stand disposed off.
16.02.2024 (MAHABIR SINGH SINDHU)
SN JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable: Yes/No
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