Gauhati High Court
M/S Amprolisa Construction And ... vs Gupta Hardware Private Limited And Anr on 14 December, 2022
Page No.# 1/2
GAHC010255772022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1263/2022
M/S AMPROLISA CONSTRUCTION AND MARKETING PVT LTD
REP. BY SRI PROMOD SINGHA, ONE OF THE DIRECTOR OF THE COMPANY,
REGD. OFFICE, AMELYA BHAWAN, P.B. ROAD, REHABARI, GUWAHATI-
781008, ADDRESS FOR COMMUNICATION- CHANDAS TOWAR 2ND FLOOR,
HARIGAON ROAD, DISPUR, GUWAHATI-781006
VERSUS
GUPTA HARDWARE PRIVATE LIMITED AND ANR
REP. BY SRI MANAB LAHKAR, MARKETING MANAGER, DR. RP. ROAD,
DISPUR, GUWAHATI, DIST. KAMRUP (METRO), PIN-781006
2:THE STATE OF ASSAM
REP. BY THE PP
ASSA
Advocate for the Petitioner : MR. K BHATTACHARJEE
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 14.12.2022 Heard Mr. K Bhattacharjee, learned counsel for the petitioner and Mr. R J Baruah, learned Addl. PP, appearing for the State Respondent No.2.
Page No.# 2/2 This application under Section 482 Cr.P.C., is preferred by petitioner, M/S Amprolisa Construction & Marketing Pvt. Ltd, represented by Sri Promod Singha, one of the Director of the Company, for quashing of the complaint petition being CR Case No.1106/2015, under section 138 NI Act, pending before the learned JMFC, Kamrup (M) at Guwahati read with section 401 Cr.P.C.
Perused the petition and the grounds mention herein. Let notice be issued, returnable by 4 (four) weeks. Steps upon respondent No.1 be taken by way of Registered Post with A.D as well as through usual process within 7 (seven) days.
Since Mr. RJ Baruah, learned Addl. PP entered appearance and accepts notice on behalf of respondent No.2, so no formal notice is required to be served, however, extra requisite copy of the petition be served upon the learned Addl. PP during the course of the day.
Registry shall Call for the scanned copy of the record from the learned court below fixing the matter on 10.01.2023.
The interim prayer of the petitioner will be considered after receiving the record from the learned court below and appearance of the respondent No.1.
JUDGE Comparing Assistant