Delhi High Court - Orders
Om Parkash Fateh Chand Ltd vs Vijay Chaudhary on 11 March, 2020
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 103/2019
OM PARKASH FATEH CHAND LTD. ..... Petitioner
Through: Mr. Ravikant, Advocate
Versus
VIJAY CHAUDHARY ..... Respondent
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE BRIJESH SETHI
ORDER
% 11.03.2020 CRL.L.P. 103/2019 & Crl.M.A. 2645/2019 (delay) There is delay of four days in filing the accompanying petition seeking leave to file appeal against the judgment dated 19 th November, 2018 passed by the learned trial court in complaint case under Section 138 of Negotiable Instruments Act, 1881.
Upon petitioner taking steps, notice be issued to the respondent by ordinary post, registered post, speed post and approved courier, returnable on 21st September, 2020.
List on 21st September, 2020.
BRIJESH SETHI, J MARCH 11, 2020 r