Delhi High Court - Orders
Hari Shankar Shukla vs Davender Kumar Goel on 20 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5465/2022, CRL.M.A. 21689/2022 & CRL.M.A.
21690/2022
HARI SHANKAR SHUKLA ..... Petitioner
Through: Mr. Mayank Jain, Adv.
versus
DAVENDER KUMAR GOEL ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 20.10.2022
Crl.M.A. 21690/2022
1. Allowed, subject to all just exceptions. CRL.M.C. 5465/2022 & CRL.M.A. 21689/2022
2. This is a petition u/s 482 of Cr.P.C. for and on behalf of the petitioner seeking setting-aside of the order dated 18.12.2021 on an application u/s 143
(a) of NI Act, 1881 passed by leaned MM (NI Act) Digital Court- 04, North West, Rohini Courts, Delhi in complaint case u/s 138 of Negotiable Instrument Act bearing CC No. 1454/2021 titled as "Davender Kumar Goel versus Hari Shankar Shukla".
3. Issue notice to the respondent through process fee, registered A.D., speed post, courier, ordinary mode through process server as well as through electronic mode on taking necessary steps by the petitioner within two weeks from today for 30.01.2023.
TALWANT SINGH, J OCTOBER 20, 2022/nk Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:52:39